Section 12(7) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(7)After the elector has recorded his vote, he shall place the voting paper in the smaller cover supplied to him by the Returning Officer. The elector shall close the smaller cover and secure it by seal or otherwise. The smaller cover containing the voting paper shall then be placed in the larger cover supplied by the Returning Officer. The elector shall close the larger cover, write his full name and put his signature in the left hand corner of the larger cover in the printed column therefor. The elector shall then send to the Returning Officer the larger cover in which the smaller cover containing the voting paper is kept, so as to reach the Returning Officer at or before the time fixed for the receipt of voting papers under clause (e) of sub-rule (1) of rule 7:Provided that, if any elector, on account of blindness or any other physical cause, is incapable of recording his votes or signing the large cover, it shall be competent for such elector to record his votes with the help of a Gazetted Officer or a Magistrate. Such Officer shall, in such case record on the back of the larger cover a certificate in the following form, namely:-"I ................................................................................................... hereby(Name of the Officer)certify that .................................................................................... Being(Name of the Elector)incapable of recording his votes due to .............................................(Cause of incapacity)requested me to record his votes and I have recorded his votes according to his desire and in his presence."Signature ......................................Designation ..................................
