Section 39(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)At every election where a poll is taken votes shall be cast in person and given by ballot or electronic voting machine at the polling station fixed under rule 19 and no votes shall be received by proxy ;Provided that the giving and receiving of votes by electronic voting machine, in such manner as may be prescribed under the rules or the directions issued in this behalf, by the State Election Commission, may be adopted in a ward or wards of a Municipal Committee as the State Election Commission may specify, notwithstanding anything contained in the Act or the rules made thereunder.
