Section 37 in The Sikh Gurdwaras Board Election Rules, 1959
37. Procedure for recording of votes.
(1)The elector on entering the polling station shall first allow his left forefinger to be inspected by a polling officer for the purpose of ascertaining if he already has any mark of indelible ink on that finger. If there is no such mark, the polling officer-in-charge of the electoral roll shall ascertain the elector's name and address and such other particulars as appear on the roll and, after having checked these by reference to the roll, shall call out the number, name and description of the elector according to the entry in the roll.(2)[ On the elector's name being called out, the elector shall approach the Polling Officer-in-charge of the ballot papers who shall then cause the left fore-finger of the elector to be marked with indelible ink and shall thereafter deliver a ballot paper or the requisite number of ballot papers to the elector :Provided that before delivering the ballot paper or papers the Polling Officer-in-charge, where a direction has been issued in this behalf under sub-rule (1) of Rule 27, stamp the ballot paper or papers, as the case may be, with such official mark as may have been specified under that rule.(3)At the time of issuing a ballot paper or papers to an elector the Polling Officer-in-charge shall -(a)record on its counterfoil the electoral roll number of the elector as entered in the marked copy of the electoral roll;(b)obtain the signature or thumb impression of the elector on the said counterfoil; and(c)mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without further recording therein the serial number of the ballot paper issued to that elector :Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counterfoil of the ballot paper.(4)Notwithstanding anything contained in sub-rule (3) it would not be necessary for the Presiding Officer or the Polling Officer or any other officer to attest the signature or the thumb impression, as the case may be, of the elector on the counterfoil.(5)No person in the Polling Station shall note down the serial number of the ballot paper or papers issued to particular electors.] [Sub-rule (2) substituted and sub-rule (3) to (5) added by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.](6)[] [Sub-rule (3) re-numbered as (6) by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.] In deciding the right of a person to obtain a ballot-paper under this rule, the presiding officer at any polling station may interpret an entry in the electoral roll so as to overlook merely clerical or printing error if he is satisfied that such person is identical with the elector to whom such entry relates.
