Section 23 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
23. Voting by postal ballot.
- At an election where a poll is taken, any member of the Armed Forces of the Union or a member of the Armed Police Forces of the State serving outside the State may give his vote by a postal ballot and such person shall not be entitled to give his vote in any other manner. The wife of any such person may also give her vote by postal ballot.
