Section 51 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
51. Recording of votes of blind and infirm electors.
(1)If the Presiding Officer is satisfied that owing to old age or blindness or other physical infirmity, an elector is unable to recognise the symbol on the ballot paper or to read the name of the candidate or to make mark thereon without assistance, the Presiding Officer shall permit the elector to take with him a companion of not less than eighteen years of age to the voting compartment for recording his vote on the ballot paper on his behalf and in accordance with his wishes, and if necessary, for folding the ballot paper so as to conceal the vote and inserting it info the ballot box:Provided that no person shall be permitted to act as the companion of more than one elector 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 these Rules, the companion shall be required to declare that he shall keep the secrecy of the vote recorded by him on behalf of the elector, and that he has not already acted as the companion of any elector at any polling station on that day.(2)The Presiding Officer shall keep a record in Form 18 of all such cases under this rule.
