Section 36 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
36. Provision of polling station.
- The Election Officer of every Municipality shall, with the previous approval of the Election Commission provide sufficient number of polling stations for each ward and shall publish in such manner as the Election Commission may direct, a list showing the polling stations so provided and the polling areas for which they have been provided :Provided that if there is any inconvenience to have polling station in the particular ward, the Election Commission may direct to establish the polling station in the neighbouring ward but no polling station of any ward of any Municipality shall be located out side the limits of that Municipality :Provided further that for good and sufficient reason the Election Commission may allow the Election Officer to change the location of polling station at any time before the commencement of poll and it shall be the duty of the Election Officer to give wide publicity of such change in the polling area.
