Section 66 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
66. Scrutiny and opening of ballot boxes.
(1)The Returning Officer shall-(a)open the ballot boxes, take out from each box and count ballot papers contained therein, and record their number in a statement;(b)scrutinise the ballot papers taken out of the ballot boxes; and(c)separate the ballot paper which he deems valid from those which he rejects endorsing on each of the latter the word "Rejected" and ground of rejection.(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.
