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State of Uttar Pradesh - Section

Section 11 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

11. Casting of vote.

(1)A Pradhan, in giving his vote, shall enter a polling compartment provided at the place of polling and screened from observation and shall make a mark against the name of the candidate whom he chooses. If two seats are to be filled, he can make a mark against the name of one or more candidate whom he chooses. After making the ballot paper, the Pradhan shall fold the ballot paper and put it into the ballot box through the slit provided for the purpose. The ballot box shall be kept in view of the Returning Officer and the candidates who may be present.
(2)The Returning Officer shall, if required by a Pradhan, explain to him the instructions contained on the ballot paper for the recording of votes.
(3)If owing to physical incapacity or want of knowledge of Hindi a Pradhan is unable to make a mark on the ballot paper or to read it, the Returning Officer shall on being so requested by the Pradhan record the vote in the ballot paper according to the direction of the Pradhan. The Pradhan shall then himself or with the assistance of the Returning Officer put the ballot paper folded up into the ballot box. The Returning Officer shall have this done with as much secrecy as is feasible and shall keep a brief record of each such instance without indicating the manner in which the votes has been cast.