Section 66(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(2)A ballot paper shall be invalid on which-(a)the figure 1 is not marked; or(b)the figure 1 is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the figure 1 and some other figure are set opposite the name of the same candidate; or(d)there is any mark or writing by which the elector can be identified; or(e)there is any figure marked otherwise than with the article supplied for the purpose:Provided that where the Returning Officer is satisfied that any such defect as is mentioned in this clause has been caused by any mistake or failure on the part of the Presiding Officer or polling officer, the ballot paper shall not be rejected, namely on the ground of such defect.
