Section 24(6) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(6)If a member is unable to read the ballot paper or to record his vote thereon by reason of illiteracy, blindness or other infirmity the Returning Officer shall, on being satisfied about such illiteracy, blindness or infirmity permit the elector to take with him a companion of not less than 21 years of age who is able to read the ballot paper and record the vote thereon on behalf of, and in accordance with, the wishes of the member and if necessary to fold the ballot paper so as to conceal the vote and insert it into the ballot box :Provided that no person shall be permitted to act as companion of more than one member at the polling on the same day :Provided further that before any person is permitted to act as the companion of any member under this rule he shall be required to declare that he will keep secret the vote recorded by him on behalf of the member and that he has not already acted as the companion of any other member at the polling on that day.The Returning Officer shall keep a record in Form 7-A of all the cases under this sub-rule.Counting
