Section 50 in Arunachal Pradesh Municipal Election Rules, 2011
50. Recording of votes of blind or infirm voters.
(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, voter is unable to recognise the symbols on the ballot paper or to make mark thereon without assistance, the Presiding Officer shall permit the voter to take with him/her a companion of not less than eighteen years of age to the voting compartment for recording the vote on the ballot paper on his/her behalf in accordance with his/her wishes, and, if necessary, for folding the ballot paper so as to conceal the vote and insert it into the ballot box/pressing the button against the symbol in the electronic voting machine :Provided that no person shall be permitted to act as a companion of more than one voter at any polling station on the same day :Provided further that before any person is permitted to act as the companion of voter on any day under this rule, the person shall be required to declare in Form 27 that he will keep secret the vote recorded by him/her on behalf of the voter and that he/she has not already acted as the companion of any other voter at any polling station on that day.(2)The Presiding Officer shall keep in Form 28 record of all cases under this rule.
