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State of Mizoram - Section

Section 158 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

158. Provision for voting by persons on election duty.

(1)A Presiding Officer, Polling Officer, other Public servant, Polling agent or any person, who being entitled to vote in the constituency but by reason of his being detailed by the Returning Officer for Election Duty outside the Polling Station where he is enrolled, may apply to the Returning Officer in a prescribed form below for-
(i)"A Postal Ballot Paper" if his place of duty falls outside the polling areas of the constituency of his enrolment as voter; and
(ii)"An Election Duty Certificate" if the place of duty falls within the polling areas of the constituency of his enrolment as a voter.
Application for Postal Ballot Paper[See Rule 158 (1) (i)]To,The Returning Officer forDistrict Council Constituency.Sir,I intend to cast my vote by post at the ensuing election to the District Council from the------------------------------Constituency.My name is entered at Serial No.------------in part No---------of the electoral roll for the---------------District Council Constituency comprised within the--------------Assembly/Parliamentary Constituency.The ballot paper may be Sent to me at the following address-Yours faithfully.Application Form for Election Duty Certificate[See Rule 158 (1) (ii)]To,The Returning Officer----------Constituency.Sir,I intend to cash my vote in person at the ensuing election to the District Council from the-------------Constituency.I have been posted on election duty within the Constituency at---------------(No. and name of the polling Station) but my name is entered at serial No.--------------Part No-----------of the electoral rolls for-----------------------District Council Constituency comprised within---------------------Assembly/Parliamentary Constituency.I request that an Election duty Certificate in form 12 B may be issued to enable me to vote at the Polling Station where I may be on duty on the Polling day it may be sent to me at the following address-
___________________________________________________ Yours faithfully,____________
(2)The Returning Officer shall, if satisfied that the application is in order and is submitted in time issue - (i) a Postal Ballot Paper to be sent by Post/submitted to the Returning Officer under seal cover by the applicant so as to reach the Returning Officer not later than the hour fixed for the commencement of counting of Votes of the concerned constituency.
(ii)an Election Duty certificate and mark PB or 'EDC' as the case may be against the name of the applicant voter in the marked copy of the Electoral Roll.
Election Duty Certificate[See Rule 158 (2) (ii)]Certified that-----------------is an elector in the----------District Council Constituency, his electoral roll number being Assembly,----------------that by reason of his being on election duty he is unable to vote at the polling station where he is entitled to vote and that he is therefore hereby authorised to vote at any polling station (in the said Constituency where) he may be on duty on the date of poll.
Place.........................Date......................... Seal Signature of theReturning Officer".