Section 57G(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)A person in possession of a certificate in the form provided under Sub-rule (1) shall deliver the same to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.], who shall-(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 permit him to record his vote in the same manner as for an elector entitled to vote at the polling station;(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;(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 envelope 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 the Rule 57-K and forward the same to the Election Officer.
