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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

(1)The Returning Officer shall appoint a presiding officer for each polling station and such polling officers as he thinks necessary, but he shall not appoint any person who has been employed by or on behalf of, or has been otherwise working for a candidate in or about the election :Provided that if a polling officer is absent from the polling station, the presiding officer may appoint any person who is present at the polling station, other than a person who has been employed by or on 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 accordingly :Provided further that nothing in this sub-rule shall prevent the Returning Officer from appointing the same person to be the presiding officer for more than one polling station in the same premises.