Notwithstanding anything contained in rule 54-A, the Election Commission may direct, by notification in the Official Gazette, that the postal ballot papers may be mixed with the ordinary ballot papers at the time of mixing of ordinary ballot papers under rule 59-A and, in that case, the Election Commission may also prescribe, by directions to the Returning Officers, the manner in which the mixing of postal ballot papers shall be done with the ordinary ballot papers in the constituency.[PART III-B] [ Inserted by S.O. 903(E), dated 5.8.2003 (w.e.f. 5.8.2003).] VOTING BY CLASSIFIED SERVICE VOTERS THROUGH PROXY
