Section 34 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
34. Appointment of Presiding Officer, Polling Officer and Agents.
(1)If a poll has to be taken, the Election Officer shall appoint forthwith one Presiding Officer and one or more Polling Officers for each polling station.(2)The Election Officer shall provide for each Presiding Officer such number of Polling Officers as may be necessary and may, if necessary, appoint one or more persons to assist the Presiding Officer in identifying the electors and such person shall neither be [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] nor employee of the Municipal Corporation concerned.(3)The Presiding Officer shall keep order at the polling stations, shall ensure that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall not allow any other persons except(a)the candidates and at each booth one agent of each candidate at a time (hereinafter referred to as the polling agent) appointed in writing by the candidate with the prior approval of the Election Officer;(b)the police or other public servants on duty; and(c)his own clerks and such persons as the polling officer may from time to time admit for the purpose of identifying electors.
