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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(a) in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999

(a)If owing to illiteracy or blindness or other physical infirmity, a member is unable to read the ballot paper and make a cross mark thereon and seeks for assistance for doing so, the president shall record the vote in the ballot paper in accordance with the wishes of such member and fold it up so as to conceal the vote.