Section 55 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
55. Recording of votes of illiterate, blind and infirm electors.
(1)If an elector is unable to read the ballot paper or to record his vote thereon in accordance with sub-rule (5) of Rule 52 by reason of illiteracy, blindness or other infirmity, permit the elector to take with him a compensation of not less than eighteen 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 elector 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 the companion who is himself an elector at the election.(2)The Presiding Officer shall when he is so requested by the companion of an elector, explain to him the instruction for the recording of votes.(3)The Presiding Officer shall keep a record in Form 19 of all the cases under this rule.
