Section 36A in Rajasthan Panchayati Raj (Election) Rules, 1994
36A. Procedure for voting and secrecy of voting. - (1) Every voter who has been permitted to vote under Rule 40-A shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure here-in-after laid down.
(2)Immediately on being permitted to vote, the voter shall proceed to the Presiding officer or the Polling Officer in charge of the control unit of the voting machine who shall, by pressing the appropriate button on the control unit activate the balloting unit, for recording of the voter's vote.(3)The voter shall thereafter forthwith. (a)proceed to one of the voting compartments;(b)[ record his vote by pressing the button on the balloting unit against the name and symbol of the candidate for whom he intends to vote or NOTA (none of the above) in case he wishes to exercise the option of not Voting for any of the candidate in the fray.] [Substituted by Notification No. F. 4(25) Am/Rule/Ele/Legal/PR/2014-Rajasthan Gazette Extra Ordinary Pt. VI(C), dated 12.11.214, pp.(14) to 19(25).](c)come out of the voting compartment and quit the polling station.(4)Every voter shall vote without undue delay.(5)No voter shall be allowed to enter a voting compartment when another voter is inside it.(6)If a voter who has been permitted to vote under Rule 40-A or 44A. refuses after warning given by the Presiding Officer, to observe the procedure as laid down in sub-rule (3), the Presiding Officer or a Polling Officer under the direction of Presiding Officer shall not allow such voter to vote.(7)Where a voter is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated, shall be made against the name of voter in the register of voters in Form XII by the Presiding Officer under his signature.
