Section 63(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)A Presiding Officer/Polling Officer/Polling Agent who being entitled to cast his vote in the ward is duly appointed or authorized for duty at a polling station at which he is not ordinarily entitled to record his vote may apply to the Election Officer concerned for a certificate entitling him to record his vote at the polling station where he is employed, The said certificate shall be in Form XX as prescribed under rule 51 :Provided that if a Presiding Officer, Polling Officer or Polling Agent is on duty at a polling station which is not in the ward in which he is entitled to record his vote, the Election Officer shall in addition to the certificate mentioned above, furnish the Presiding Officer concerned with the particulars regarding name, serial number and symbol assigned to the candidate standing for election in that ward and also with a ballot paper which shall be of such design and the particulars of which shall be in such language or languages as the Election Commission may specify.
