Section 70N(4) in Haryana Municipal Corporation Election Rules, 1994
(4)An elector who has been put on election duty as a Presiding Officer, a Polling Officer or in any other capacity in a ward other than the one of which he is voter, who wishes to vote by post at an election, shall send an application in Form 9 to the Returning Officer of the Constituency (Ward) in which he is enrolled for supply of postal ballot paper at least [seven] [Substituted for the words 'ten' by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.] days before the days fixed for poll, and if the Returning Officer is satisfied that the applicant is on election duty in a ward other than of which he is a voter, he shall issue a postal ballot paper of such ward to him by post, under postal certificate, together with-(a)a declaration in Form 13;(b)a cover in Form 14;(c)a longer cover in Form 15; and(d)instructions for the voter in Form 16 :Provided that the Returning Officer shall at the same time -(a)record on the counterfoil of the postal ballot paper the electoral roll number of the voter entered in the marked copy of the electoral roll;(b)mark the name of voter in the marked copy of electoral roll to indicate that a postal ballot paper has been issued to him, without however recording therein the serial number of postal ballot paper issued to that voter; and(c)ensure that voter is not allowed to vote at a polling station :Provided further that every postal ballot paper shall have a counterfoil attached thereto, and the postal ballot paper and the counterfoil shall be of such design as the State Election Commission may direct :Provided further that the Returning Officer may, in the case of an elector on election duty who is entitled to vote by post, deliver the ballot papers and Forms or cause them to be delivered to such elector personally.
