Section 46A(4) in The Rajasthan Municipalities (Election) Rules, 1994
(4)A presiding officer, polling officer or any other person being on election duty in a ward of any municipality but who is a voter in different ward or municipality, wishes to vote by post at an election for a ward of any municipality in which he is a voter, may make an application in form 15A to the returning officer of the municipality in which he is a voter, so as to reach that returning officer at least 4 days or such shorter period as that returning officer may allow before the date of poll; and if that returning officer is satisfied that the applicant is a voter on election duty in the other ward or municipality he shall issue a postal ballot paper to the voter on election duty together with-(a)a declaration in Form 16A;(b)a cover in Form 16B;(c)a larger cover in Form 16C; and(d)instructions for the voter in Form 16D :Provided that the returning officer shall at the same time-(a)record on the counterfoil of the postal ballot paper the electoral roll number of the voter entered in the marked copy of electoral roll;(b)mark the name of voter in the marked copy of electoral roll to indicate that a postal ballot paper has been issued to him, without however recording therein the serial number of postal ballot paper issued to that voter; and(c)ensure that voter is not allowed to vote at a polling station :Provided further that every postal ballot paper, shall have a counterfoil attached thereto, and the postal ballot paper and the counterfoil shall be in such design as the State Election Commission may direct.
