Section 64 in Himachal Pradesh Municipal Election Rules, 2015
64. Intimation by voters on election duty.
(1)A voter on election duty who wishes to vote by post at an election shall send an application in form-36 to the Returning Officer so as to reach him atleast seven days or such shorter period as the Returning Officer may allow before the date of the poll, and if the Returning Officer is satisfied that the applicant is a voter on election duty, he shall issue a postal ballot paper to him for the election of Member or Election Duty Certificate (EDC) in form-38.(2)Where a person being a Polling Officer, Presiding Officer or other public servant on poll duty in the ward of which he is an elector, wishes to vote in person at an election in a Municipality/ward and not by post, he shall send an application in form 37 to the Returning Officer so as to reach him at least four days, or such shorter period as the Returning Officer may allow, before the date of poll; and if the Returning Officer is satisfied that the applicant is a public servant and voter on poll duty in the ward, he shall issue to the applicant a election duty certificate in form -38.(3)Where Election Duty Certificate has been issued to an elector under sub-rules (1) and (2), the Returning Officer shall mark "EDC" against his name in the marked copy of the electoral roll to indicate that an Election Duty Certificate has been issued to him and shall ensure that he is not allowed to vote at the polling station where he would otherwise have been entitled to vote.
