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State of Tamilnadu - Section

Section 13 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

13. Appointment of Presiding Officers and Polling Officers.

- The Returning Officer shall appoint a Presiding Officer and Polling Officers in accordance with the scale as may be specified by the State Election Commission for each polling station:Provided that only officers or servants of the Government, or local authorities except the employees of the Town Panchayats or Third Grade Municipalities or Municipalities or Corporation concerned shall be appointed as Presiding Officers. All employees of the State Government, local authorities, the undertakings owned by the State Government or aided schools may also be appointed as Polling Officers.