Section 28 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
28. Recording of vote.
(1)An elector who has received a postal ballot paper and desires to vote shall record his vote on the ballot paper in accordance with the directions contained in Part I of Form XX and then enclose it in the cover in Form XVIII.(2)The elector shall sign the declaration in Form XVII in the presence of, and have the signature attested by, a stipendiary magistrate or such other officer specified below, as may be appropriate, to whom he is personally known or to whose satisfaction he has been identified -(a)in the case of a service voter, such officer as may be appointed in this behalf by the Commanding Officer of the unit, ship or establishment in which the voter or her husband, as the case may be, is employed;(b)in the case of a voter on election duty, any gazetted officer or the Presiding Officer of the polling station at which he is on election duty.(c)in the case of an elector under preventive detention, the Superintendent of the Jail or the Commandant of the detention camp in which the elector is under detention; and(d)in any other case, such officer as may be notified by the State Election Commission.
