Section 63 in The Bihar Panchayat Election Rules, 2006
63. Recording of votes of Blind / Infirm voters.
- if owing to blindness/ other physical infirmity, a voter is unable to recognise the symbols on the ballot paper or is physically incapable to insert the ballot paper in the ballot box, he/she shall be permitted to take with him a companion not below the age of eighteen years to the voting compartment for recording the vote on the ballot paper on his/ her behalf and in accordance with his/her wishes and insert it into the ballot box:Provided that no person shall be permitted to act as the companion of more than one elector. The Presiding Officer shall keep a record of each such case in Form -15.
