Section 50 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
50. Voting procedure for electors on election duty.
(1)When an elector entitled to vote at an election is duly appointed for election duty at a polling station at which he is not ordinarily entitled to record his vote, or is deputed for other election duty and is unable to vote, he may send a request in Form 15 to the Returning Officer so as to reach him at least seven days, or such shorter period as the Returning Officer may allow, before the date of the poll. If the Returning Officer is satisfied that the applicant is so entitled to vote, he shall forward to the applicant, an election duty certificate in Form 16 along with a ballot paper from out of those meant for the polling station where the applicant is ordinarily entitled to record his vote. The Returning Officer shall stamp on the back of the ballot paper and the counter-foil the letters "EDC". He shall before forwarding such ballot paper, underline the entry and write the letter "EDC" against that entry relating to that elector in the marked copy of the electoral roll relating to the polling station at which the elector is entitled to record his vote denoting that the elector has been issued with a ballot paper.(2)On receiving the ballot paper, the elector on election duty shall record his vote by making a tick mark on the ballot paper against the name or symbol of the candidate to whom he intends to vote. The mark may be made anywhere in the compartment within which the symbol and name of such candidate is printed on the ballot paper. The elector shall sign a declaration in Form 17. He shall then enclose the ballot paper in an envelope provided for the purpose and stick the envelope and secure it by seal or otherwise. Fie shall then enclose the envelope containing the marked ballot paper in an outer cover provided for this purpose, as well as the election duty certificate and the declaration aforesaid and send it to the Returning Officer by post or by messenger so as to reach him or the person authorised by him [before 8.00 a.m. on the day of counting of votes] [Substituted for 'before 5.00 p.m. on the day before the poll' by G.O.(Ms.) No. 135, Dated 12.9.2011.].
