(1)A notified elector who has received a postal ballot paper and desires to vote shall record his vote on the ballot paper in accordance with the instructions contained in Form 13-E and then enclose it in the cover in Form 13-B.(2)The notified elector shall sign the declaration in Form 13-A in the presence of, and have the signature attested by, an officer authorised under sub-rule (2) of rule 27-J.(3)[ In the case of an absentee voter, the recording of vote shall be made in such centre as may be specified by the Election Commission:Provided that in the case of absentee voter in the class of senior citizen or persons with disability, the attestation of declaration in Form 13-A shall be done by the poll officer.] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
