Section 29 in Chandigarh Panchayat Election Rules, 1994
29. Recording of vote of infirm voter.
(1)If the Presiding Officer is satisfied that owing to blindness, old age or other physical infirmity an elector is unable to recognise the symbol on the ballot-paper and to insert the ballot paper in the ballot-box, 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 marking and putting the ballot-paper in the ballot-box on his behalf, and in accordance with his wishes. No person shall act as companion for more than once for an election.(2)The Presiding Officer shall keep a brief record of all such instances without indicating the manner in which the votes have been cast.(3)The Presiding Officer shall maintain the account of the ballot paper so received and issued by him on form prescribed by Election Commission and shall forward the true copy to Returning Officer with Ballot Box.(4)The copy of ballot paper account may be shown to polling agent and Presiding Officer may give copy thereof on request.
