Section 183(ee) in The Indian Post Office Rules, 1933
(ee)Persons who are entitled by Rules made under Section 60 of the Representation of the People Act, 1951 (XLIII of 1951) or public servant who are entitled by Rules made under clause (d) of sub-section (2) of section 169 of the said Act, to give their votes by Postal Ballot, provided that the article posted relates solely to the giving of such Vote. Explanation.- Every such postal ballot shall be deemed to be an official postal article for the purpose of this rule.
