Section 31(1) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
(1)The Collector shall arrange to see that the election is conducted fairly and peacefully and to that end keep order at the polling station to regulate the number of electors to be admitted at a time and shall exclude all persons other than-(a)the candidate;(b)the police and other public servants on duty;(c)such persons as the Collector may, from time to time, admit for the purpose of identifying electors;(d)persons authorised by the Government;(e)a child in arms or a child accompanying an elector; and(f)a person accompanying a blind (or) infirm elector who cannot move without help.
