Section 11 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
11. Voting by illiterate, blind, etc., persons.
(a)If owing to illiteracy or blindness or other physical infirmity, a member is unable to read the ballot paper and make a cross-mark thereon and seeks assistance for doing so, the President shall record the vote in the ballot paper in accordance with the wishes of the member and fold it up so as to conceal the vote.(b)The member shall then himself or with the assistance of the President insert the ballot paper into the ballot box.(c)While acting under this rule, the President shall observe as much secrecy as is feasible and shall keep a brief record of each such instance, but shall not indicate therein the manner in which any vote has been given.
