Section 83 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
83. Assistance to illiterate or infirm voters.
- If an 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 covers received by him to a Judicial or Executive Magistrate to attest his signature under sub-rule (2) of Rule 82 and request the Magistrate to record his vote and sign his declaration on his behalf.(2)Such Magistrate shall thereupon mark the ballot paper in accordance with the wishes of the elector in his presence, sign the declaration on his behalf and complete the appropriate certificate contained in Form 25.
