Section 45(21) in Rajasthan Co-operative Societies Rules, 2003
(21)[] [Renumbered '(19)' by Notification No. G.S.R. 53, dated 10.7.2017.] If owing to the blindness or other physical infirmity a member is unable to mark the ballot paper, the Election Officer or Polling Officer as the case may by, shall ascertain from him the candidate or candidates in whose favour he desires to vote, affix the seal on his behalf and put the ballot paper in the ballot box :Provided that in case of a blind voter, the officer shall affix the seal in presence of an assistant of the voter, if the voter requests so in writing.
