Section 21(3) in The Maharashtra Medical Council Rules, 1967
(3)Any elector, who is under any disability which incapacitates him from recording his vote in the above manner, may take the assistance of a Gazetted Officer or a Magistrate in recording his votes. Such Officer shall, in such cases, record on the back of the larger cover a certificate in the following manner, namely"I.......................................................................................................................hereby certify that(Name of the officer).........................................................................................................................being incapable of(Name of the elector)recording his votes due to.................................................................................requested me to(Cause of incapacity)record his votes and I have recorded his votes according to his desire and in his presence."Signature..............................[Seal of his office or rubber stamp of his designation]. [Substituted by G. N. 2.8.1975.]
