Section 27I(1) in Conduct of Elections Rules, 1961
(1)After a notified elector has recorded his vote and made his declaration under rule 27-F or rule 27-G, he shall return the ballot paper and the declaration to the Returning Officer concerned before the hour fixed for the commencement of counting of votes.[Provided that in the case of absentee voter, postal ballot paper shall be returned to the centre provided for recording of vote under sub-rule (3) of Rule 27-F, subject to any direction that may be issued by the Election Commission in this behalf.] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
