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State of Uttar Pradesh - Section

Section 16 in The Bar Council of Uttar Pradesh Election Rules, 1992

16. Polling booths for voters voting in person.

- (i) There may be one or more polling booths at each place different dates may be fixed for polling at the different booths. Polling shall ordinarily be from 10 a.m. to 5 p.m. The Returning Officer shall appoint sufficient number of Polling Officers for the booths, and may himself act as such at one or more of the booths.
(ii)Bar Council may give such general direction as it may consider necessary with regard to maintenance of secrecy of the ballot papers and the places where polling booths ought to be established and the persons to be appointed as Presiding Officer.
(iii)The Presiding Officer will see and manage the secrecy of the Ballot papers and its maintenance on the polling Booths.