Section 27 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
27. Assistance to disabled Voters.
- If a voter to whom a ballot paper is sent under Rule 24 is illiterate or is unable due to physically incapacity, to record his vote and sign the declaration on the back of the ballot paper in accordance with the provisions of Rule 25, it shall be competent for him to make his declaration and to record his vote by the hand of any officer empowered to attest his signature and declaration under Rule 26.(1)Any such voter as aforesaid may deliver the ballot paper, together with the envelope and the other envelope received by him from the Election Officer to an officer referred to in sub-rule (1) and such officer shall, on being so requested by the voter(a)certify on the back of the ballot paper the voter's incapacity; and(b)attest the fact that he was requested by the voter(i)to sign the declaration on the back of the ballot paper; and(ii)to mark the ballot paper for him(2)Such Officer shall further certify that he has put the mark on the ballot paper in accordance with the wishes of the voter and that the ballot paper was so signed and marked by him in the presence of the voter.(3)Such officer shall thereupon place the marked ballot paper in the envelope and close the same and place it in the other envelope which he shall seal and hand over to the voter. The voter shall then send the sealed envelope forthwith to the Election Officer in accordance with the instructions contained in the letter sent to the voter along with the ballot paper so as to reach the Election Officer before 5 p.m. on the date fixed under sub-rule of Rule 25. Any envelope which is not received by the Election Officer before 5 p.m. on such date shall be rejected and kept along with the envelopes rejected under the said sub-rule.
