Section 21(1) in Haryana Panchayati Raj Election Rules, 1994
(1)The District Election Officer (Panchayat) or when so authorized by him the Additional Deputy Commissioner shall appoint a Presiding Officer for each polling station and such Polling Officer or officers to assist the Presiding Officer, as he thinks necessary:Provided that no person, who is not a Government servant or a servant of any authority under the municipal law or any public undertaking under the Government, shall be appointed as Presiding Officer:Provided further that if a Polling Officer is absent from the polling station other than a person who has been employed by or on the 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 (Panchayat) and District Election Officer (Panchayat) or the officer so authorized by him as the case may be.
