Section 25(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(1)A voter on election duty who wishes to vote by post at an election shall send an application in Form - XIV to the Returning Officer so as to reach him atleast seven days or such shorter period as the Returning Officer may allow before the date of poll and if the Returning Officer is satisfied that the applicant is such public servant and voter on election duty, he shall issue a postal ballot paper to him. The Returning Officer shall mark 'P.B' against his name in the marked copy of the electoral roll to indicate that a postal ballot paper has been issued to him.
