Section 16 in The M.P. Nagarpalika Nirvachan Niyam, 1994
16. Polling Stations.
(1)The Returning Officer shall provide sufficient number of polling stations for every election under these rules and shall, not later than 2(1 days before the date of poll, publish a list showing the polling stations and the polling area for which they will be set up.(2)No change shall be made by the Returning Officer in the location of a polling station notified under sub-rule (1), without previous approval of the Election Commission, which shall be sought through the District Election Officer.(3)Change in the location of a polling station, if approved by the Election Commission, shall be-(a)published for general information in the ward affected by the change; and(b)[ Communicated in writing to the concerned candidates by the Returning Officer, as expeditiously as possible.] [Substituted by Notification No. 84-XV1II-3-97, dated 7-7-1997.]
