Section 9 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
9. Despatch of voting papers to Mofussil voters. - (a) The Returning Officer shall appoint a Polling Officer for each district in the State.
(b)The Returning Officer shall send to the Polling Officer of each district sufficient number of voting papers for the voters residing within that district so as to reach him at least one week before the date of election.(c)The Returning Officer shall fix a place or places in a district as he thinks fit and proper, for the casting of the votes.(d)The Polling Officer shall deliver to each voter the voting paper contained in an envelope and take his signature on the list of voters against the voter's name signifying receipt of voting paper.(e)The voter shall then and there retire to a place screened from outside view and mark his preference as directed on the voting papers following the instructions supplied separately and thereafter hand over the voting paper to the Polling Officer after closing the envelope and signing on the envelope at the place indicated. The Polling Officer shall then attest it and seal the envelope with the seal supplied to him by the Bar Council.(f)The Polling Officer shall keep the voting papers in a big cloth lined envelope to be supplied to him by the Returning Officer, and after the close of the date of voting he shall seal the big envelope consisting of the voting papers and send it by the next post per registered insured parcel.(g)The Returning Officer, on receipt of such packets shall open them and place the envelopes containing the voting papers in a sealed box.
