Cost and Works Accountants Act, 1959

63M. Voting by members employed on duty at polling booth

The polling officer, the persons appointed by the Secretary to assist the polling officer, or the authorized representatives referred to in Regulation 63E, who are voters for any constituency and who by reason of their being on duty at a polling booth, are unable to be present and to vote at the polling booth where they are entitled to vote, may send to the Secretary by name so as to reach him at least thirty days before the date fixed for the poll at the constituency, application for permission to vote at the polling booth where they will be on duty. If the Secretary is satisfied that the claim is just, he may, notwithstanding anything contained in this Chapter, allow the application and permit the voter to vote at the polling booth where he will be on duty to act as polling officer or to assist the polling officer or as authorized representative of a candidate:

PROVIDED that such permission shall not be granted to more than one authorized representative of a candidate in respect of each polling booth, such authorized representative being specifically nominated for the purpose by the candidate himself.