Section 14 in Assam Panchayat (Constitution) Rules, 1995
14. Method of Voting.
(1)every person entitled to vote shall appear in person to cast his vote.(2)Every voter of Gaon Panchayat Constituency shall be entitled to have and cast one vote for electing a President of the Gaon Panchayat, one vote for electing a member of the Gaon Panchayat and one member for the Anchalik Panchayat from the Gaon Panchayat area.(3)Every voter of a Zilla Parishad Constituency shall be entitled to have and cast one vote for electing a member of the Zilla Parishad.(4)If an elector casts more than one vote for a candidate in contravention to sub-rules (2) and (3), such vote shall be rejected as void.(5)Voting shall be done by marking a ballot paper secretly in the polling booth and inserting the same in a sealed ballot box to be kept for the purpose.
