Section 54 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
54. Admission to polling station.
- The Presiding Officer shall regulate the number of voters to be admitted at anyone time inside the polling station and shall exclude therefrom all persons other than(a)Polling Officers;(b)Public servants on duty in connection with the election;(c)persons authorised by the Commission, District Election Officer or the Returning Officer;(d)candidates, their election agents, and subject to the provisions of these rules, one polling agent of each candidate;(e)a child in arms accompanying a voter;(f)a person accompanying a blind or infirm voter who cannot move without help, and(g)such other person as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voters.
