Section 65 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
65. Maintenance of secrecy of voting.
(1)Every officer clerk, agent or other person who performs any duty in connection with the recording or conducting of votes at an election shall maintain and aid in maintaining, the secrecy of the voting and shall not (except for some purpose authorised by or under any law) communicate to any person any information calculated to vitiate such secrecy.(2)Any person who contravenes the provisions of sub-rule (1) shall be punishable with imprisonment for a term which may extend to three months or with fine or with both.
