Section 41D in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
41D. [ Appointment of Presiding and Polling Officer. [Added as per G.N., No. APM/2069/7757-C-1, dated 8th February, 1971, published in M.G.G., Part IV-B, dated 8th February, 1971, p. 863.]
(1)The Returning Officer shall appoint a Presiding Officer for each polling station and such a polling officer or officers to assist the presiding officer as he thinks necessary, but shall not appoint any person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election :Provided that, if a Polling Officer is absent from the polling station, the Presiding Officer may appoint any person who is present at the polling station other than person has been employed by on behalf, or has been otherwise working for candidate, in or about their election, to be the polling officer during the absence of the former officer, and inform the Returning Officer accordingly.(2)A Polling Officer shall, if so directed by the Presiding Officer, perform all or any of the functions of a Presiding Officer under these rules.(3)If the Presiding Officer, owing to illness or other unavoidable cause, is obliged to absent himself from the Polling Station, his functions shall be performed by such Polling Officer as has been previously authorised by the Returning Officer to perform such function during any such absence.(4)Reference in these rules to the Presiding Officer, shall, unless the context otherwise requires be deemed to include any person performing any function which he is authorised to perform under sub-rule (2) or as the case may be, under sub-rule (3).]
