Section 38 in Assam Panchayat (Constitution) Rules, 1995
38. Recording Votes of Illiterate and Infirm Voters.
(1)if owing to illiteracy or blindness or other physical infirmity, a voter is unable to read the ballot paper or make mark thereon and if the voter so desires, the Presiding Officer shall record the vote in the ballot paper in accordance with the wishes of the voter and fold it up so as to ensure secrecy of the vote. The voter then himself or with the assistance of the Presiding Officer shall insert the ballot paper in the ballot box.(2)While acting under this rule the Presiding Officer shall maintain utmost secrecy.
