Section 51A in Haryana Municipal Corporation Election Rules, 1994
51A. [ Voting by postal ballot. [Inserted by Haryana Notification No. G.S.R. 67/H.A. 16/94/Section 32/94, dated 11th November, 1994.]
(1)An elector on election duty who wishes to vote by post shall send an application in Form No. 9 to the Returning Officer of the constituency in which he is enrolled, for supply of postal ballot paper at least ten days before the date fixed for poll.(2)The Form and the language of postal ballot paper shall be such as the State Election Commission may direct.(3)The Returning Officer shall send postal ballot paper to the electors, who have applied under sub-rule (1), by post under certificate of posting at least seven days before the date of poll. These can also be delivered to them against personal acknowledgement on proper identification.(4)The elector shall mark his choice on the postal ballot paper, complete such other Formalities as may be necessary according to the directions sent with the ballot paper and return the ballot paper to the Returning Officer so as to reach him before the hour fixed for close of poll at the polling stations.(5)The Returning Officer shall mark "POSTAL BALLOT" against the name of the elector on the marked copy of the electoral roll."]
