Section 14 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
14. Appointment of presiding officers for polling stations.
- The returning officer shall appoint a presiding officer for each polling station and such polling officer or officers as he thinks necessary but he 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 to be the polling officer during the absence of the former officer an inform the returning officer, accordingly.Provided further that nothing in this rule shall prevent the returning officer from appointing the same person to be the presiding officer for more than one poling station in the same premises.
