Section 86(3) in The Rajasthan Municipalities (Election) Rules, 1994
(3)The ballot paper shall be in the form prescribed in Schedule IV and shall be duly authenticated by the seal and signature of the Returning Officer. The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates. The Polling Officer shall tick mark the entry in the list of members before issuing ballot paper.
