Section 8(3) in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968
(3)a person whose name is borne on the Electoral Roll and whose voting paper together with other connected papers has not already been despatched by post, or having been despatched has been returned by the post office underlivered, or whose voting paper or any other connected paper been lost, or has been inadvertently spoilt in such manner that it cannot be conveniently used as such, may appear personally before the Returning Officer and make a statement to that effect to take his voting paper and identification envelope or duplicate copy of the voting paper or other connected papers, as the case may be, and the Returning Officer may, on being satisfied as to the facts of such statement to his identity and on a receipt given by him, handover to such person, his voting paper and identification envelope or a duplicate copy of the voting paper or other connected papers, as the case may be;
