Section 88(16) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(16)Any ballot paper which bears any mark or signature of voters by which the voter can be identified or on which the cross-mark (X) is placed against more than one name or in which no cross-mark is placed or which does not bear the seal and signatures of the Chief Election Authority shall be held to be invalid and shall not be counted in favour of any candidate.
