Section 145R(2) in The Gujarat Co-Operative Societies Act, 1961
(2)If the Presiding Officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leave the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer :Provided that, when it is necessary to cause a woman to be searched, the search shall be made by another woman with strict regard to decency.
