(1)If poll is to be conducted, the returning officer shall see that the election is fairly conducted at the polling station, and regulate the number of electors to be admitted at one time, and shall exclude all persons other than the following namely:-(a)the candidate;(b)the police officer or other public servants on duty;(c)such persons, as the returning officer may, from time to time, admit for the purpose of identifying electors;(d)persons authorized by the Government;(e)a child in arms accompanying an elector; and(f)a person accompanying a blind or infirm elector, who cannot move without help.(2)Where a woman elector cannot be identified by the returning officer by reason of her observing purdah, she may be required to be identified by any mode to the satisfaction of the returning officer.
