Section 26 in The Company Secretaries (Election to the Council) Rules, 2006
26. Presence of the candidates and their authorised representatives at the polling booths.
(1)A candidate for election from a constituency shall be entitled to be present at the polling booths in that constituency.(2)He may appoint any two members as his authorised representatives for each polling booth, only one of whom shall be entitled to be present at a time on his behalf at that particular polling booth.(3)No appointment of an authorised representative shall be valid unless the candidate has issued a letter of authority to such a representative. The letter of authority shall be produced before the polling officer concerned, and shall include the full name, the membership number and the address of the authorised representative, as well as the number of polling booth at which he is authorised to be present.(4)The polling officer shall keep a record of attendance of the candidates and/or their authorised representatives, which shall be forwarded to the Returning Officer after the polling is over.
