Section 25(1) in Himachal Pradesh Waqf Rules, 2016
(1)If poll is to be conducted, the Returning Officer shall take necessary action for the conduct of poll and shall see that the election is fairly conducted at the polling station, and regulate the number of electors to be admitted at one time, and shall exclude all persons other than the following:-(a)the candidate;(b)the police officer or other public servants on duty;(c)such persons as the Returning Officer may from time to time admit for the purpose of identifying electors;(d)persons authorized by the State Government;(e)a child in arms accompanying an elector; and(f)a person accompanying a blind or infirm elector who cannot move without help.
