Section 61(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)The Presiding Officer shall then make into separate packets.-(a)the marked copy of the electoral roll;(b)the ballot papers signed in full by the Presiding Officer but not issued to the voters;(c)The ballot papers cancelled for violating of voting procedure under Rule 54;(d)the counterfoils of the used ballot papers;(e)any other ballot papers not issued to the voters;(f)any other cancelled ballot papers;(g)the cover contacting the tendered ballot papers and the list in Form 24;(h)the lit of challenged votes; and(i)any other papers directed by the Chief Election Authority to be kept in a sealed packet.
