Section 19 in Gujarat State Council for Physiotherapy Rules, 2013
19. Recording of votes by elector.
(1)On receipt of the voting paper, an elector shall record his votes by putting crosses in column 3 of the voting paper against the names of the candidates to whom he wishes to give his votes. The elector shall have as many votes as there are vacancies and can give only one vote to each candidate. The elector shall not reveal his identity on the voting paper by putting his signature or by any other means.(2)After recording his vote, the elector shall put the voting paper in the small cover, close it and put it in the large cover. The elector shall then close the large cover and write his full name and address and sign at the places marked on the large cover. The large cover shall be sent by post so as to reach to the Returning Officer on or before the date and the hour appointed under Rule 5 for the receipt of voting papers.(3)Any elector, who is under any disability which incapacitates him from recording his votes in the above manner, may take the assistance of a Gazetted Officer or a Executive Magistrate, in recording his votes. Such Officer shall, in such case, record on the back of the large cover a certificate as specified below:-"I....................... (Name of the officer and designation) hereby certify that .......................... (Name of the elector). Being 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 ....................................Name of the office ..........................
