Section 27 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
27. Issue of postal ballot paper.
(1)The Returning Officer shall, in case of every voter who is entitled to give his vote at the election by postal ballot, as soon as may be after the publication of list of contesting candidates at the election, send by post under certificate of posting to each such voter a ballot paper together with -(a)a declaration in Form-XVII.(b)a cover in Form-XVIII.(c)a large cover addressed to the Returning Officer in Form-XIX.(d)instructions for the guidance for the elector in Form-XX.Provided that the Returning Officer may in case of voter on election duty deliver the ballot paper and forms or cause them to be delivered to such voter personally.(2)The Returning Officer shall, at the same time -(a)record on the counterfoil of the ballot paper, the number of the elector as entered in the marked copy of the electoral roll;(b)mark the name of the elector in the marked coy of the electoral roll to indicate that a postal ballot paper has been issued to him without however recording therein the serial number of the ballot paper issued to that elector; and(c)ensure that the elector is not allowed to vote at a polling station.(3)Every officer under whose care or through whom a postal ballot paper is sent shall ensure its delivery to the addressee without delay.(4)After all the ballot papers are issued under this rule, the Returning 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 invalid by the reason that a voter has not received his postal ballot paper.
