Section 53 in The Bihar Municipal Election Rules, 2007
53. Polling Station and Presiding and Polling Officers.
(1)Under the general control and direction of the State Election Commission, the Returning Officer shall establish one or more Polling Stations for each ward of the municipality and shall publish, in such manner as prescribed by the State Election Commission a list showing the Polling Stations so established and the wards for which such Polling Stations have respectively been established. The approval of the Commission on the list of Polling Station before the final publication shall be mandatory the State Election Commission may order change in the list of Polling Stations even after final publication, if sufficient and reasonable grounds for the same are brought to its notice.(2)The Returning Officer shall appoint a Presiding Officer for each polling station and such other persons (hereinafter referred to as Polling Officers) to assist the Presiding Officer as he thinks necessary.(3)If the Presiding Officer, owing to illness or other unavoidable cause, is obliged to absent himself from the Polling Station, his functions shall be performed by such Polling Officer as may be authorised in writing by the Returning Officer to perform such functions, during any such absence, and Presiding Officer in these Rules shall be deemed to include a Polling Officer so authorised:Provided that if the Presiding Officer is obliged to absent himself, he shall cause the Returning Officer to be informed of such absence immediately.
