(1)If at an election held under these rules, a Presiding Officer, Polling Officer, any Public Servant or any polling agent deployed at a polling station in connection with such election, who are otherwise entitled to vote either in the same or other polling station may apply to the Election Officer for issue of an Election Duty Certificate (hereinafter referred to as the certificate) indicating therein particulars of his duty in connection with such election.(2)The Election Officer, on being satisfied with the particulars furnished by the applicant under Sub-rule (1), may grant the certificate to the applicant allowing him to vote in a polling station, where he is on duty.(3)A person in possession of such certificate shall deliver the same to the Presiding Officer who shall thereafter issue a ballot paper to the person concerned and such ballot paper shall be dealt within the following manner :(i)if the person concerned is on duty in the same polling station in which he is entitled to vote, the certificate shall be handed over to the Presiding Officer where upon the provisions of Rule 41 (b) shall apply for casting the vote and at the end of the poll the Presiding Officer shall send the certificate to the Election Officer in a separate sealed cover;(ii)in cases other than those referred to in Clause (i), the Presiding Officer shall after recording of the vote, make separate packets for each ward putting inside inside it the envelope and the certificate and forward the same to the Election Officer concerned.]
