Section 85 in Tamil Nadu Panchayats (Elections) Rules, 1995
85. Recording of votes of illiterate/blind/infirm voters.
(1)If, owing to illiteracy or blindness or other physical infirmity, a Ward member is unable to read the ballot paper and make a mark thereon and applies for assistance in doing so, the Returning Officer shall record the vote in the ballot paper in accordance with the wishes of the Ward member and fold it up so as to conceal the vote.(2)The Ward member shall, then, himself or with the assistance of the Returning Officer insert the ballot paper into the ballot box.(3)While acting under this rule, the Returning Officer shall observe as much secrecy as is feasible and shall keep a brief record of each instance, but shall not indicate therein for whom any vote has been given.
