Section 48 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
48. Recording of votes of Blind or infirm voters.
(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, an elector is unable to recognise the symbols on ballot paper or to make a mark thereon without assistance, the Presiding Officer shall permit the elector to take with him a companion of not less than eighteen years of age to the voting compartment for recording vote on the ballot paper on his behalf and in accordance with his wishes and if necessary, for folding the ballot paper so as to conceal the vote and insert it into the ballot box:Provided that no person shall be permitted to act as the companion of more than one elector at any polling station on the same day:Provided further that when any person is permitted to act as the companion of the elector on any day under this rule, the person shall be required to declare in Form-XXII that he shall keep secret the vote recorded by him on behalf of the elector and that he has not already acted as the companion of any other elector at any polling station on that day.(2)The Presiding Officer, shall keep a record of all cases under this rule in Form-XXIII.
