Section 46 in Arunachal Pradesh Municipal Election Rules, 2011
46. Admission to polling station.
- The Presiding Officer shall regulate the number of voters to be admitted, at any one time inside the polling station and shall exclude therefrom all persons other than :-(a)Polling Officer ;(b)Candidates and their agents ;(c)Municipal Returning Officer or such other person as may be authorised by him ;(d)Public servants on duty in connection with the election ;(e)A child in arms accompanying a woman voter and a companion accompanying blind or infirm voter who cannot move without help ;(f)Such other person as the Presiding Officer may employ under sub-rule (2) of rule 42, sub-rule (1) of rule 47 ; and(g)State Election Commissioner or such other persons as may be authorised by him.
