Section 108U(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)Any reference in this rule to the left forefinger of any elector shall, in case where the forefinger of a voter is missing, be construed as a reference to any other finger of his/her hand and in case where all the fingers of his/her hand are missing be construed as a reference to the forefinger or any finger of his/her right hand, and shall in case where all his/her fingers of both hands are missing be constructed as a reference to such extremity of his/her left or his/her right arms as he/she possesses.
