Section 35 in Rajasthan Panchayati Raj (Election) Rules, 1994
35. [ Manner of voting at elections. [Substituted by the Rajasthan Panchayati Raj (Election) (Amendment) Rules, 2009, Rajasthan Gazette Extraordinary, Part IV-C (I) dated 24.11.2009 with immediate effect.]
- At every election where a poll is taken, votes shall be given by ballat and in person in the polling station or in the polling booth provided under sub-rule (2) of Rule (30), save as expressly provided under this rule, and the polling Officer shall not allow any vote to be cast by proxy :Provided that the giving and recording of votes by voting machines may be adopted in such wards/constituencies as the State Election Commission may, having regard to the circumstances of each case, specify.Provided further that officers on election duty shall be entitled to vote by post in the manner as may be specified by the State Election Commission.Explanation.1 - For the purpose of this rule, "voting machine" means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot paper in these rules shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election.Explanation.2. - Voter on election duty" means any Polling Agent, by Polling Officer, Returning Officer or other public servant who is an elector in any Panchayati Raj. Institution and is by reason of his being on election duty unable to vote at the polling station where he is entitled to vote.]
