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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Mizoram - Subsection

Section 158(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)The Returning Officer shall, if satisfied that the application is in order and is submitted in time issue - (i) a Postal Ballot Paper to be sent by Post/submitted to the Returning Officer under seal cover by the applicant so as to reach the Returning Officer not later than the hour fixed for the commencement of counting of Votes of the concerned constituency.
(ii)an Election Duty certificate and mark PB or 'EDC' as the case may be against the name of the applicant voter in the marked copy of the Electoral Roll.
Election Duty Certificate[See Rule 158 (2) (ii)]Certified that-----------------is an elector in the----------District Council Constituency, his electoral roll number being Assembly,----------------that by reason of his being on election duty he is unable to vote at the polling station where he is entitled to vote and that he is therefore hereby authorised to vote at any polling station (in the said Constituency where) he may be on duty on the date of poll.
Place.........................Date......................... Seal Signature of theReturning Officer".