Section 92G(3) in The Orissa Grama Panchayats Election Rules, 1965
(3)A person in possession of such certificate shall deliver the same to the Presiding Officer who shall thereafter issue a ballot paper to the person concerned and such ballot paper shall be dealt within the following manner :(i)if the person concerned is on duty in the same polling station in which he is entitled to vote, the certificate shall be handed over to the Presiding Officer where upon the provisions of Rule 41 (b) shall apply for casting the vote and at the end of the poll the Presiding Officer shall send the certificate to the Election Officer in a separate sealed cover;(ii)in cases other than those referred to in Clause (i), the Presiding Officer shall after recording of the vote, make separate packets for each ward putting inside inside it the envelope and the certificate and forward the same to the Election Officer concerned.]
