Section 16 in Gujarat State Council for Physiotherapy Rules, 2013
16. Dispatch of voting papers to electors.
(1)Twenty-one days before the date fixed for the receipt of voting papers under clause (c) of sub-clause (1) of Rule 5, the Returning Officer shall send to every elector by post under certificate of posting :-(a)One voting paper in Form-IV signed by him;(b)1 blank cover of small size with the words "Voting Paper" printed thereon; and(c)1 large cover of a suitable large size addressed to himself, in Form-V.(2)The Returning Officer shall make a mark in one copy of the electoral roll against the name of every elector to whom a voting paper and covers have been sent. The marked copy of the electoral roll and the counterfoils of the voting papers sent shall be sealed in a packet immediately after the date fixed for the receipt of voting papers under Rule 5.
