Section 24 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
24. Procedure for issue of Postal Ballot.
(1)The Election Officer shall, in the case of every voter who is entitled under Rule 22 or who has been permitted under sub-rule (4) of Rule 23 to give his vote at the election by postal ballot, as soon as may be after the publication under Rule 14 of the list of candidates at the election, send by registered post to each such voter a ballot paper along with the copy of instructions contained in Form XI. He shall note down the electoral part No. and the Serial No. of the elector as entered in the marked copy of the electoral roll on the counterfoil of the ballot paper and detach the ballot paper from the counterfoil.(2)Along with the ballot paper the Election Officer shall also send(a)An envelope addressed to himself in Form XII;(b)another envelope with the number of the ballot paper entered on its face; and(c)a letter in Form XIII. The Election Officer shall have the number of the ballot paper entered at the left hand bottom corner of the envelope cover in Form XII.(3)The ballot paper together with the envelopes and the letter shall be sent(a)in case where the voter is a member of the Armed Forces of the Union or of the Armed Police Force of the State serving outside the State, to the address of the voter as shown in the electoral roll;(b)in case where the voter is a person subject to preventive detention, to such voter to the place of his detention.(4)After all the ballot papers are issued under this rule, the Election Officer, shall seal in a separate packet the counterfoils of the ballot paper issued to the voters entitled to vote under postal ballot and record on the packet a brief description of its contents and the date on which it was sealed.(5)No election shall be invalidated by reason that a voter has not received his ballot paper.
