Section 51 in Haryana Panchayati Raj Election Rules, 1994
51. [ Recording of vote by blind or infirm voter. [Substituted by Haryana Gazette LSP III dated 1.2.1995.]
- If owing to blindness or other infirmity, a voter is unable to read the symbol on a ballot paper, the Presiding Officer shall allow any person of such voter's choice to enter the polling compartment with such voter, to assist him and to insert the ballot-paper in the ballot-box in accordance with the wishes of such voter. The Presiding Officer shall keep a brief record of such instance.]
