Section 57G(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)A [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] 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 a [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] 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] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] concerned with particulars regarding the name and serial number and symbol assigned to the candidate standing for election in that ward and also with a ballot paper which shall be of such design and the particulars of which shall be in such language or languages as the Election Commission may specify.
