(1)Notwithstanding anything contained in these rules, the giving and recording of votes by voting machines may be adopted in such of the elections to the office of Sarpanch or members of Grama Panchayat or both, as the Election Commission having regard to the circumstances of each case, may specify.Explanation - For the purpose of these rules "voting machine" means any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes or both any reference to ballot box or ballot paper in these rules shall be construed as and including a reference to such voting machine used at an election under these rules.(2)Every voting machine shall have a control unit and a balloting unit and shall be of such design as may be approved by the Election Commission.
