Cost and Works Accountants Act, 1959

65A. Ballot papers to be returned after recording votes thereon

Every voter on receiving his ballot papers sent under Regulation 65 shall, if he desires to vote at the election, record his votes thereon in the manner specified in Regulation 63 and then send it to the Secretary by name and by registered post so as to reach him before 3.00 p.m. on the date fixed in this behalf. A voting paper not addressed to the Secretary by name and not delivered by registered post shall be disregarded.

Explanation: For the purpose of this Regulation if voting papers relating to two or more members are posted in one and the same envelope, all such voting papers shall be disregarded.