Section 27G(1) in Conduct of Elections Rules, 1961
(1)If a notified elector is unable through illiteracy, blindness or other physical infirmity to record his vote on a postal ballot paper and sign the declaration, he shall take the ballot paper together with the declaration and the covers received by him to an officer authorised under sub-rule (2) of rule 27-J and request the officer to record his vote and sign his declaration on his behalf.
