Section 10 in The M.P. Farmers' Organisation Election Rules, 1999
10.
(1)The District Election Authority or any officer authorised by him shall appoint a Presiding Officer for each polling station and such other Polling 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 election :Provided that if a Polling Officer is absent, the Presiding Officer may appoint any person who is present at the polling station other than a person who has been employed by or on behalf of, or has been otherwise working for a candidate in or about the election to be the Polling Officer and inform the Election Officer accordingly :Provided further that the polling personnel appointed for the conduct of poll for Member of the Managing Committee and President of Water Users' Association, any other officer authorised by him in this behalf under this rule may also conduct the poll for any other elective office for which the election is conducted simultaneously.(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 a Presiding Officer owing to illness or due to unavoidable cause, absents from the polling station his functions, shall be performed by such Polling Officer, as has been authorised by the Election Officer to perform such function during any such absence.(4)It shall be the general duty of the Presiding Officer at the polling station to keep and maintain public order thereat, and to see that the poll is taken in a fair manner.
