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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

(2)The Election Officer shall provide for each [Presiding Officer and] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.] Polling Officer such number of clerks as may be necessary and may, if necessary appoint one or more persons to assist the Polling Officer in identifying the electors. Polling Officers shall neither be councillors nor employee of the Municipality concerned.