Section 46A in The Rajasthan Municipalities (Election) Rules, 1994
46A. Voting by officers on election duty. - (1) A presiding officer, polling officer or any other person who is on duty in the same ward in which he is a voter and at a polling station at which he is not entitled to vote may make an application to the returning officer in Form 15 to allow him to vote at the polling station at which he is on duty. If on such application the returning officer certifies in Form 16 that the applicant is entitled to vote at the election for the ward in connection with which he is employed, he may be allowed to record his vote at that polling station :
Provided that the returning officer shall mark "EDC" against the name of voter to whom certificate in Form 16 has been issued, in the marked copy of electoral roll to indicate that an election duty certificate has been issued and ensure that the voter is not allowed to vote at the polling station where he would otherwise have been entitled to vote.(2)On production of such certificate, the presiding officer, shall-(a)obtain thereon, the signature of the person producing it;(b)have the person's name and electoral roll number and part number, alongwith name of polling station as mentioned in the certificate, entered at the end of the marked copy of the electoral roll; and(c)permit him to cast his vote in the same manner as for a voter entitled to vote at that polling station.(3)After recording the vote under sub-rule (2), the certificate referred to in sub-rule (1) shall be placed in an envelop and sealed by the presiding officer.(4)A presiding officer, polling officer or any other person being on election duty in a ward of any municipality but who is a voter in different ward or municipality, wishes to vote by post at an election for a ward of any municipality in which he is a voter, may make an application in form 15A to the returning officer of the municipality in which he is a voter, so as to reach that returning officer at least 4 days or such shorter period as that returning officer may allow before the date of poll; and if that returning officer is satisfied that the applicant is a voter on election duty in the other ward or municipality he shall issue a postal ballot paper to the voter on election duty together with-(a)a declaration in Form 16A;(b)a cover in Form 16B;(c)a larger cover in Form 16C; and(d)instructions for the voter in Form 16D :Provided that the returning officer shall at the same time-(a)record on the counterfoil of the postal ballot paper the electoral roll number of the voter entered in the marked copy of electoral roll;(b)mark the name of voter in the marked copy of electoral roll to indicate that a postal ballot paper has been issued to him, without however recording therein the serial number of postal ballot paper issued to that voter; and(c)ensure that voter is not allowed to vote at a polling station :Provided further that every postal ballot paper, shall have a counterfoil attached thereto, and the postal ballot paper and the counterfoil shall be in such design as the State Election Commission may direct.(5)The returning officer shall seal up in a separate packet the counterfoils of the postal ballot papers issued to voters.(6)(a)The voter, referred to in sub-rule (4), shall record his vote on the postal ballot paper in accordance with the directions contained in Form 16D and then enclose it in the cover in Form 16B.(b)The voter shall sign the declaration in Form 16A in the presence of, and have the signature attested by any gazetted officer or by the presiding officer of the polling station at which he is on election duty.(c)After the voter has recorded his vote and made a declaration in Form 16A, he shall returns the postal ballot paper and declaration to the returning officer in accordance with the directions contained in Form 16D so as to reach the returning officer before the time fixed for the commencement of counting of votes.(7)In relation of voting by postal ballot paper referred to in sub-rule (4) such procedure, subject to provisions of this rule, shall be adopted as may be specified by the State Election Commission.
