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State of Goa - Section

Section 43 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

43. Removal from the polling station for misconduct.

(1)If any person misconducts himself at a polling station, or fails to obey the lawful orders of the Presiding Officer, the Presiding Officer shall immediately remove or order any police officer present there, to remove from the polling station the person so misconducting himself, and such person shall not be allowed again to enter the polling station without the permission of the Presiding Officer.
(2)No removal from a polling station shall be ordered under sub-rule (1) so as to prevent an elector, entitled to cast his vote thereat, of having an opportunity of casting the vote.