Section 75 in The Bihar Municipal Election Rules, 2007
75. Recording of votes of Presiding and Polling Officers and Polling Agents.
- A Presiding Officer, Polling Officer, Election Agent or Polling Agent who being an elector of the ward is duly authorised or appointed for duty at Polling Station at which he is not entitled to vote shall apply to the Returning Officer in Form 21 so as to reach him at least four days or such shorter period as the Returning Officer may allow before the date of the poll, for a certificate entitling him to vote at that Polling Station. The Returning Officer, if satisfied that the applicant is such public servant of the Municipality or Election or Polling Agent in the ward, shall-(a)issue to the applicant an election-duty certificate in From - 22(b)mark "EDO" against the name of the applicant in the marked copy of the electoral roll to indicate that an election duty certificate has been issued to him; and(c)ensure that he is not allowed to vote at the Polling Station where he would otherwise have been entitled to vote.
