Section 70N(1) in Haryana Municipal Corporation Election Rules, 1994
(1)An elector who has been put on election duty as a Presiding Officer, a Polling Officer or in any other capacity in a polling station of a ward other than the one in which he is entitled to vote, and wishes to vote in the polling station in which he is on election duty, he shall send an application in Form 10 to the Returning Officer to allow him to vote at the polling station at which he is on duty, at least [seven] [Substituted for the words 'ten' by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.] days before the days fixed for poll, and if the Returning Officer is satisfied that the applicant is a public servant and voter on election duty, he shall-(a)issue to the applicant an Election Duty Certificate in Form-12;(b)mark Election Duty Certificate against his name 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 shall the other wise have been entitled to vote.
