Section 11 in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
11. Despatch of voting papers to electors.
(1)As soon as possible after the names and addresses of contesting candidates are published in the Official Gazette, under sub-rule (8) of rule 9, and in any case by the last date fixed for the sending of voting papers to the electors under clause (d) of sub-rule (1) of rule 7, the Returning Officer shall send to every elector by post under certificate of posting:-(a)a voting paper in Form 'C'.(b)a smaller cover in Form 'D'.(c)a larger cover addressed to himself in Form 'E'.(2)An elector, who has not received his voting paper and other connected papers as provided in sub-rule (1) or whose papers, before they are returned to the Returning Officer have been inadvertently spoilt in such a, manner that they cannot be conveniently used, or who has lost his papers, may on his transmitting to the Returning Officer a written communication to the effect signed by himself and when the papers have been spoilt also such spoilt papers, require the Returning Officer to send him duplicate papers in place of those, not received, spoilt or lost. In every case, when duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" shall be placed on the larger cover which shall bear the same serial alphabetical number as was originally given on the larger cover sent to the elector. The voting paper issued in such cases shall also be marked "Duplicate". The Returning Officer shall cancel any spoilt papers received back from the elector.(3)When a voting paper is returned, undelivered, and the elector to whom it was sent applies in person for such voting paper before the last date fixed for receipt of voting papers under clause (e) of sub-rule (1) of rule 7, the Returning Officer may, if he is satisfied about the identity of the elector, deliver such voting paper to the elector after obtaining an acknowledgement from the elector.(4)The Returning Officer shall, in the electoral roll place a mark against the name of every elector to whom a voting paper and other connected papers specified in sub-rule (1) have been sent. Such marked copy of the electoral roll and the counterfoils of the voting papers sent to the electors shall be kept in a packet and the packet shall be sealed immediately after the last date and the time fixed for the receipt of voting papers from the electors. This packet shall not be opened except by the orders of a Court.(5)No election shall be invalid by reason of the non-receipt by an elector of his voting paper.
