Section 52(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)When an elector entitled to vote at an election is duly appointed for election duty at a polling station at which he is not ordinarily entitled to record his vote, or is drafted for other election duty and is unable to vote, he may send a request in Form 15 to the Returning Officer so as to reach him at least seven days, or such shorter period as the Returning Officer may allow, before the date of the poll. If the Returning Officer is satisfied that the applicant is so entitled to vote, he shall forward to the applicant an election duty certificate in Form 16 along [with a ballot paper beginning from the last of the serial number from out of] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] those meant for the polling station where the applicant is ordinarily entitled to record his vote. The Returning Officer shall stamp on the back of the ballot paper and the counter-foil the words [E.D.C.] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.]. He shall, before forwarding such ballot paper, underline the entry relating to that elector in the marked copy of the electoral roll relating to the polling station at which the elector is entitled to [record his vote and write the letters E.D.C. against such entry denoting that the] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] elector has been issued with a ballot paper.
