Section 35 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
35. Appointment of Polling Officers and Agents.
(1)If a poll has to be taken the Election Officer shall appoint forthwith [Presiding Officer and] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.] one or more Polling Officers for each polling station.(2)The Election Officer shall provide for each [Presiding Officer and] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.] Polling Officer such number of clerks as may be necessary and may, if necessary appoint one or more persons to assist the Polling Officer in identifying the electors. Polling Officers shall neither be councillors nor employee of the Municipality concerned.(3)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall keep order at the polling stations, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall not allow any other persons except-(a)the candidate and at each booth one agent of each candidate at a time (hereinafter referred to as the Polling agent) appointed in writing by the candidate with the prior approval of the Election Officer;(b)the police or other public servants on duty; and(c)his own clerks and such persons as the Polling Officer may from time to time admit for the purpose of identifying electors;
