Section 3 in Guidelines for Voting through postal ballot by Absentee Voters in the category of Senior Citizens, PwDs and Covid-19 suspect or affected persons
3. Actionby RO-
(3.1) Distribution of Form 12D by BLO:(a)BLO will visit to the houses of the absentee voters in category of AVSC, AVPD and AVCO, as per details provided by the RO, in the Polling Station area and deliver Form 12D to the concerne electors and obtain acknowledgements from them.(b)BLO shall deposit all the Acknowledgements obtained from the electors with the RO.(c)If an elector is not available, BLO will share his/her contact details and revisit to collect it within period of five days following the date of the notification.(d)The elector mayor may not opt for Postal Ballot. If he/she opts for Postal Ballot, then the BLO will collect the filled-in-Form 12D from the house of the elector and deposit with the RO forthwithwithin period of five days following the date of the notification.(e)Sector Officer shall supervise the process of distribution and collection of Form 12D by BLOs under the overall supervision of RO.(3.2) The RO will draw a list (format as annexure-1) of all Absentee Voters in the 3 categories, i.e. (a) “AVSC’, (b) “AVPD’ and (०) AVCO, whose applications have been received in time and are in order.(3.3) On the last date for making nominations for the election, the electoral roll is frozen for that election and no further addition or deletion can be carried out in the roll till the completion of the election. At this stage, RO shall verify and ensure that the applicants for postal ballots are registered as elector and their electoral particulars given in Form 12-D are correct with reference to the existing electoral roll. Form 12D of all the electors, whose particulars with reference to the electoral roll have been found to be correct, shall be approved for issue of postal ballot paper as Absentee Voters in the category of AVSC and AVPD. In case of Absentee Voters belonging to the category of COVID-19 (AVCO), before approvingFORM _12D,for postal ballot the RO shall check certificate of competent authority, duly appointed by the State Government/UT administration to the effect that the elector is under home quarantine or institutional quarantine due to COVID-19.(3.4) The RO shall indicate entry ‘PB’ in the marked copy of the electoral roll against the names of such electors, to show that a postal ballot paper has been issued to them, without however recording therein the 81. no. of the ballot papers issued to them.(3.5) The RO shall also ensure that elector who has been issued postal ballot is not allowed to vote at a polling station.(3.6) Further, the RO shall share list of all such PwD and 80+ electors, whose applications in Form 12D for availing Postal Ballot facility have been approved by him, with the Contesting Candidates of recognized political parties in printed hardcopy.
