Section 23(5) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(5)If the Presiding Officer is satisfied that owing to old age, blindness, illiteracy or other physical infirmity, a voter is unable to read the names of the candidates or to make mark or marks thereon without assistance, the Presiding Officer shall permit the voter to take with him a companion of not less than 18 years of age to the voting compartment for recording his vote on the ballot paper on his behalf and in accordance with his wishes. The Presiding Officer shall keep a record of all such cases under this rule in his diary.
