Section 52(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(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.]
