Section 43 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
43. Recording of vote of blind or infirm voter.
(1)If the Presiding Officer is satisfied that owing to blindness or other physical infirmity, a voter is unable to recognise the symbols on the ballot papers 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 twenty-one 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, no person shall be permitted to act as the companion of more than one voter at any polling station on the same day :Provided further that, before any person is permitted to act as the companion of voter on any day under this rule, he shall be required to declare in [Form VII-A] [Inserted by G.N. of 11.5.1972.] 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 VIII of all cases under this rule.
