18C. [ Right to vote. - (1) Except as expressly provided by this Act, every person, who is registered in the electoral roll of any ward or constituency of a Panchayati Raj Institution, shall be entitled to vote in that ward constituency.
(2)No person shall vote at an election in any ward or constituency if he is subject to any of the disqualifications referred to in Sub-Section (3) of Section 18.(3)No person shall at any election vote in more than one ward or constituency and if a person votes in more than one wards or constituency, his votes in all the ward or constituencies shall be deemed to be void.Explanation. - Election for Panch or Sarpanch or member of a Panchayat Samiti or member of a Zila Parishad, when held simultaneously, shall be deemed as separate elections.(4)No person shall at any election vote in the same ward or constituency more than once, notwithstanding that his name may have been registered in the electoral roll thereof more than once, and if he does vote, all his votes shall be deemed to be void.(5)No person shall vote at any election under this Act if he is confined in a prison whether under a sentence or otherwise, or is in the lawful custody of the police.][Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000, published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999]
