- A notified elector, who wishes to vote by post at an election shall send an application in Form 12-C to the Assistant Returning Officer for the notified class of electors so as to reach him at least ten days before the date of the poll and on receipt of the intimation such Assistant Returning Officer shall issue a postal ballot paper to him:Provided that an application which does not furnish complete particulars as required in Form 12-C may be rejected if such Assistant Returning Officer, despite making reasonable efforts, is not in a position to ascertain the requisite information:[Provided further that in case of an absentee voter, the application shall be made in Form 12-D, and shall contain such particulars as specified therein, and shall be duly verified by the Nodal Officer for the absentee voter, other than senior citizen or persons with disability, which shall reach the Returning Officer within five days following the date of notification of election;Provided also that an application in Form 12-C or Form 12-D without a certificate from the authorised officer or nodal officer as required under Part II of Form 12 or Form 12-D shall be rejected;] [Substituted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
