Central Government Act
Section 29(2) in The Representation Of The People Act, 1951.
(2) The returning officer shall preside over such election at the place so fixed and shall appoint such polling officer or officers to assist him 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. PART REGISTRATION oF POLITICAL PARTIES 6[ PART IVA REGISTRATION OF POLITICAL PARTIES A. (1) Registration with the Commission of associations and bodies as political parties. Any association or body of individual citizens of India calling itself a political party and intending to avail itself of the provisions of this Part shall make an application to the Election Commission for its registration as a political party for the purposes of this Act.