Section 52 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
52. Voting by a voter on duty at another polling station.
(1)A Polling Officer, Public Servant or Polling Agent who being entitled to cast his vote in the ward is duly appointed or authorised for duty at a polling station at which he is not ordinarily entitled to record his vote may apply to the Election Officer concerned for a certificate entitling him to record his vote at the polling station where he is employed. The said certificate shall be in Form XVII:[Provided that if the Presiding Officer, a Polling Officer, Public Servant or Polling Agent is on duty at a polling station which is not in the ward in which he is entitled to record his vote, the Election Officer shall in addition to the certificate mentioned above furnish the Presiding Officer concerned with particulars regarding the name of and serial number and symbol assigned to the candidate standing for election in that ward and also with ballot paper relating thereto;] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.](2)A person in possession of a certificate in the Form provided under Sub-rule (1) shall deliver the certificate to the Polling Officer, who shall thereupon issue ballot paper shall be dealt within the following manner-(i)If the polling station at which person is on duty be in the same ward or as the one in which he is entitled to vote, then the provisions contained in Rule 45 shall apply. The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.], shall at the end of the poll, send the certificate to the Election Officer alongwith the statement mentioned in Rule 57.(ii)If the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer. The ballot paper shall then be kept in an envelope meant for that purpose and handed over to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.],(iii)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make separate packets for each ward putting inside it the envelop containing the ballot papers in which votes have been so recorded, the connected certificates being fastened to the envelopes, seal up each such packet in the manner specified in Rule 56 and forward the same to the Election Officer.
