Section 53(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)If the Presiding Officer is satisfied that owing to old age or blindness or other physical infirmity, an elector is unable to recognise the symbols on the ballot paper or to read the names of the candidates or to make mark or marks thereon without assistance, the Presiding Officer shall permit the elector to take with him a companion of not less than eighteen years of age to the voting compartment for recording his vote on the ballot paper or ballot papers on his behalf and in accordance with his wishes and, if necessary, for folding the ballot papers so as to conceal the vote and inserting it into the ballot box:Provided that no person shall be permitted to act as the companion of more than one elector at any polling station on the same day:Provided further that, before any person is permitted to act as the companion of an elector on any day under these rules, the companion shall be required to declare that he shall keep the secrecy of the vote recorded by him on behalf of the elector, and that he has not already acted as the companion of any elector at any polling station on that day.
