Section 79 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
79. Maintenance of secrecy of voting by electors within the polling station and voting procedure.
(1)Every elector who has been permitted to vote under rule 78 shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereinafter laid down.(2)Immediately on being permitted to vote the elector shall proceed to the Presiding Officer or the polling officer in-charge of the Control Unit of the voting machine who shall, by pressing the appropriate button on the Control Unit, activate the Balloting Unit, for recording of elector's vote.(3)The elector shall thereafter forthwith, -(a)proceed to the voting compartment;(b)record his vote by pressing the button on the Balloting Unit against the name and symbol of the candidate for whom he intends to vote; and(c)come out of the voting compartment and leave the polling station.Provided that where printer for paper trial is used, upon casting the vote by pressing the button as referred to in clause (b), the elector shall be able to view through the transparent window of the printer, kept along with the balloting unit inside the voting compartment, the printed paper slip showing the serial number, name and the symbol of the candidate for whom he has cast his vote before such paper slip gets cut and drops in the drop box of the printer.(4)Every elector shall vote without undue delay.(5)No elector shall be allowed to enter the voting compartment when another elector is inside it.(6)If an elector who has been permitted to vote under rule 78 or rule 83 refuses after warning given by the Presiding Officer to observe the procedure laid down in sub-rule (3) of rule 79 or sub-rule (3) of rule 83, the Presiding Officer or a polling officer under the direction of the Presiding Officer shall not allow such elector to vote.(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the elector's name in the register of voters in Form XXX by the Presiding Officer under his signature.
