Section 18 in The Maharashtra Medical Council Rules, 1967
18. Despatch of [Ballot Papers] [Substituted by G. N. 2.8.1975.] to Electors.
(1)Twenty-one days before the date fixed for the receipt of [ballot papers] [Substituted by G. N. 2.8.1975.] under rule 7, the Returning Officer shall send to every elector by post under certificate of posting:(a)one [ballot paper] [Substituted by G. N. 2.8.1975.] in Form 4 signed by him;(b)a smaller blank coyer with the words [Ballot Paper] [Substituted by G. N. 2.8.1975.] printed thereon; and(c)a larger cover addressed to himself in Form 5.(2)The Returning Officer shall make a mark in one copy of the electoral roll against the name of every elector to whom a [ballot paper] [Substituted by G. N. 2.8.1975.] and covers have been sent. The marked copy of the electoral roll and the counterfoils of the [ballot papers] [Substituted by G. N. 2.8.1975.] sent shall be sealed in a packet immediately after the date fixed for receipt of voting paper under rule 7.
