Section 23 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
23.
(1)Subject to the other provisions of these rules, a voter of a ward may if he is subjected to preventive detention under any law for the time being in force, give his vote by postal ballot at any election in such ward where a poll is taken.(2)As soon as possible, after notice is published under Rule 5, the election officer shall as certain in writing from the Collector of the District whether any voter in that Municipality/Nagar Panchayat is subjected to preventive detention under any law for the time being in force. The Collector shall within ten days from the date of receipt of such communication from the Election Officer forward list of names of any such voters in that Municipality/Nagar Panchayat if any, together with their addresses and the particulars about their place of detention to the Election officer.(3)Any voter who is subjected to preventive detention under any Law for the time being in force or on his behalf any member of his family may within fifteen days from the date of publication of the notice, apply to the Election Officer of the ward for permission to give his vote by postal ballot at the election. Every such application shall specify the name of the voter, his address, his serial number in the electoral roll and the particulars reading his place of detention.(4)If the Election Officer is satisfied that the person whose name has been forwarded under sub-rule (2) or who has made an application under sub-rule (3) is under preventive detention and is a voter in the ward to which the election relates and is entitled to vote at such election, he shall permit such person to give his vote at the election by postal ballot.(5)While granting any such permission, the Election Officer shall, at the same time, put letter P.B.' which means that Postal Ballot paper has been issued, be recorded in such copy of the electoral roll in which such person's name is registered and which is intended to be used at the polling station where such person should, if he had not been under detention have normally voted, so as to indicate that such person has been permitted to give vote at the election by postal ballot.
