Section 23(3) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(3)The voter, on receiving the ballot paper, shall forthwith proceed to one of the voting compartments which is vacant, and then, with the aid of the instrument supplied for the purpose, make a mark on the ballot paper against the name(s) of the candidate or candidates for whom he intends to vote. He shall, then, fold the ballot paper so as to ensure secrecy of voting, and then, insert the folded ballot paper into the ballot box kept for the purpose.
