Section 32 in The Sikh Gurdwaras Committee Election Rules, 1959
32. Recording of votes of infirm electors.
(1)If owing to blindness or other physical infirmity, an elector is unable to read the ballot-paper or make a mark thereon, the presiding officer shall record the vote on the ballot-paper in accordance with the wishes of the elector and fold it up so as to conceal the vote.(2)The elector shall then himself or with the assistance of the polling officer insert the ballot-paper into the ballot-box.(3)While acting under this rule the polling officer shall observe as much secrecy as feasible and shall keep a brief record of each such instance but shall not indicate therein the manner in which any vote has been given.
