Section 24 in Kerala Recognition of Trade Unions Rules, 2011
24. Recording of votes of illiterate or disabled elector etc.
- If an elector is unable to cast his vote in the manner fixed by the Returning Officer, due to illiteracy, blindness or by reason of any physical or other disability he may cast his vote by the hand of any person duly authorised by him and such person shall sign a declaration as to the incapacity and the fact of his having been requested by the elector to cast his vote on his behalf and the vote shall be marked by him in the presence of the elector.
