Section 24 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
24.
(1)The Election Officer shall, in the case of every voter who is entitled under Rule 22 or who has been permitted under sub-rule (4) of Rule 23, to give his vote at the election by postal ballot, as soon as may be after the publication under *[Rule 13] of the list of candidates at the election, send by registered post to each such voter a ballot paper or papers along with the copy of instructions contained in Form VIII. He shall note down the electoral Part Number and Serial Number of the elector as entered in the marked copy of the electoral roll on the counterfoil of the ballot paper and detach the ballot paper from the counterfoil.(2)Along with the ballot paper, the Election Officer shall also sent--(a)a cover addressed to himself in Form IX;(b)an envelope with the number of the ballot paper entered on its face; and(c)a letter in Form X. The Election Officer shall have the number of the ballot paper entered at the left hand bottom corner of the cover in Form IX.(3)The ballot paper together with the cover envelope and letter shall be sent--(a)in the case where the voter is a member of the Armed Forces of Union or a member of the Armed Police Force of the State serving outside the State to the voter as shown in the electoral roll;(b)in the case where the voter is a person subjected to preventive detention, to such voter at the place at the place of his detention.(4)After all the ballot papers have been issued under these rules, the Election Officer, shall seal in a separate packet the counterfoils of the ballot papers issued to the voters entitled to vote under postal ballot and record on the packet a brief description of its contents, and the date on which it was sealed.(5)No election shall be invalidate by reason that a voter has not received his ballot paper or papers.
