 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
13. Admission to the place of polling.- (1) The presiding officer shall exclude from the place of polling all persons except- (a) the polling officers and other public servants on duty; (b) the candidates, and one representative authorised in writing by each candidate; (c) the electors; (d) persons authorised by the Election Commission; and (e) such other persons as the presiding officer may from time to time admit for the purpose of assisting him in taking the poll. (2) The presiding officer shall close the place of polling at the hour fixed under clause (b) of rule 7 or, as the case may be, under clause (b) of rule 8 for the close of the poll and shall not admit therein any elector after that hour: Provided that all electors present at the place before it is so closed shall be entitled to have their votes recorded.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back