Section 62 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
62. Recording of vote by blind of infirm voter.
(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, a voter is unable to recognize the symbols on the ballot paper or to make a mark thereon without assistance, the Presiding Officer shall permit the voter to take with him a companion of not less than eighteen years of age to the voting compartment for recording the vote on the ballot paper on his behalf and in accordance with his wishes, and if necessary, for folding the ballot paper so as to conceal the vote and inserting it into the ballot box:Provided that before any person is permitted to act as the companion of a voter under this rule, the person shall be required to declare in Form 13A that he will keep secret the vote recorded by him on behalf of the voter and that he has not already acted as the companion of any other voter at any polling station on that day.(2)The Presiding Officer shall keep a record in Form 13-B of all cases under this rule.
