Section 35 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
35. Provisions of polling station.
- The Election Officer of every Municipal Corporation shall, with the previous approval of the Election Commission, provide sufficient number of polling stations for each ward and shall publish in such manner as the Election Commission may direct, a list showing the polling stations so provided and the polling areas for which they have been provided :Provided that if there is any inconvenience to have polling station in the particular ward, the Election Commission may direct to establish the polling station in the neighbouring ward, but no polling station of any ward of any corporation shall be located out side the limits of that Corporation :Provided further that, for good and sufficient reason, the Election Commission may allow the Election Officer to change the location of the polling station at any time before the commencement of poll and it shall be the duty of the Election Officer to give wide publicity of such change in the polling area.
