Section 52(11) in Tamil Nadu Co-operative Societies Rules, 1988
(11)(a)The Election Officer may employ at the polling station such number of officers or employees of the society as he considers necessary to help in the identification of voters. lie may also make such other arrangements as he may deem necessary to ensure identification of voters and to prevent impersonation.(b)[ The Election Officer or the Polling Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than- [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](i)persons- appointed by the Election Officer to assist him in the conduct of election,(ii)each candidate and one election agent of each candidate,(iii)a child in arm accompanying a voter,(iv)a person accompanying a blind or infirm voter who cannot move without help, and(v)officers or employees of the society appointed under clause (a).:Provided that where a polling station is for both men and women voters, the Election Officer may direct that they shall be admitted into the polling station in separate batches.] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f 31.1.2013.](c)No person including the candidate and his election agent shall canvass any vote, within the polling station in any manner.(cc)[ At every election, where a poll is taken, votes shall be given by ballot and all voters voting at an election shall do so in person at the polling station and no votes shall be received by proxy.] [Inserted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.](d)As each voter enters the polling station, the Election Officer or the Polling Officer, as the case may be, shall issue aba Hot paper to him. No ballot paper shall be issued, if the Election Officer or the Polling Officer, as the case may be, is not satisfied that the voter concerned is the same person as noted in the voters' list furnished to him.(e)In deciding the right of a person to obtain a ballot paper, the Election Officer or the Polling Officer, as the case may be, shall overlook any clerical or printing or typographical error in any entry in the voters' list, if he is satisfied that such person is identical with the voter to whom such entry relates.(f)The Election Officer shall decide, in writing, the objections, if any, which may be made by a candidate or his election agent as to the right of any person to vote at the election after making such summary enquiry as he considers necessary.(g)Each voter shall be given only one ballot paper for each election. On receiving the ballot paper, the voter shall forthwith proceed in to one of the voting compartment, make the mark x or + on the ballot paper against the name or names of the candidate or candidates whom he desires to vote, fold the ballot paper so as to conceal his vote and put the ballot paper in the ballot box with utmost secrecy. No voter shall enter a voting compartment when another voter is inside it.(h)If owing to blindness or other physical infirmity or illiteracy a voter is unable to mark the ballot paper, the Election Officer or the Polling Officer shall ascertain from him the candidate or candidates in whose favour he desires to vote, make the mark on his behalf and put the ballot paper in the ballot box.
