Section 22(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)The Returning Officer shall with the prior approval of the District Election Officer, appoint a Presiding Officer for each polling station and such Polling Officer or officers to assist the Presiding Officer, as he deems necessary :Provided that no person who is not a State Government or a servant of any authority under the Municipal Law or any public undertaking under the State Government shall be appointed as Presiding Officer :Provided further that if a Polling Officer is absent from the polling station, the Presiding Officer may appoint any person, who is present at the Polling Station other than a person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election, to be the Polling Officer during the absence of the former officer and inform the Returning Officer accordingly.
