Section 70J(1) in Haryana Municipal Corporation Election Rules, 1994
(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, an elector is unable to recognise the names and symbols of the candidates on the balloting unit of the voting machine or unable to record the voter by pressing the appropriate button thereon without assistance, the Presiding Officer shall permit the voter to take with him a companion of not less than eighteen years of age to the voting compartment for recording the vote on his behalf and in accordance with his wishes :Provided that no person shall be permitted to act as the 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 an elector on any day under this rule, the person shall be required to declare that he shall keep secret the vote recorded by him on behalf of the elector and that he has not already acted as the companion of any other voter at any polling station on that day.
