Section 50 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
50. Tendered ballot paper.
(1)If a person representing himself to be a particular elector, the applicant shall, after, satisfactorily answering such questions, as the Polling Officer may ask, be entitled to receive a ballot paper m the same manner as any other elector.(2)[The Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall write the word "Tendered" in bold characters on the back of the ballot paper before it is handed over to such person. On receipt of such ballot paper hereinafter referred to as tendered ballot paper, the elector shall proceed into the compartment for recording his vote and after recording his vote, place it in an envelope, specially meant for tendered ballot papers. Thereafter the same shall be handed over by the elector to [the Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.]. [The Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make an endorsement containing the name of the elector and his number on the electoral roll and the name or number of the ward for which the election is held, and shall set aside the envelope in a separate packet, along with the ballot papers in which shall not be counted by the Election Officer. The name of the elector and his number in the electoral roll and the name or distinctive number of the polling station to which the roll relates shall be entered into list in Form XIV which shall bear the heading. "Tendered votes list". The person tendering such ballot paper or paper or papers shall sign his name and address on that list or affix his thumb impression thereto.Explanation. - In cases falling under this rule to which Rule 51 is also applicable the provisions of the rule as well as of Rule 51 shall be followed.
