Section 7(1) in U.P. Zila Panchayats (Voting on Motions of Non-Confidence) Rules, 1966
(1)Every member wishing to record his vote shall do so in person and not by proxy :Provided that nothing in this sub-rule shall be deemed to prohibit the rendering of any assistance to any member who, on account of any physical infirmity or illiteracy, is unable to record his vote on the ballot paper and requests for such assistance.
