Section 41 in Haryana Municipal Corporation Election Rules, 1994
41. Admission to polling stations.
- The Presiding officer shall regulate the number of electors to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than -(a)polling officer;(b)public servants on duty in connection with the election;(c)persons authorised by the State Election Commissioner;(d)candidates and one polling agent of each candidate;(e)a child in arms accompanying an elector;(f)a person accompanying a blind or infirm elector who cannot move without help; and(g)such other persons as the Returning Officer or the Presiding Officer may employ under sub-rule (2) of rule 42 or rule 43.
