Section 52 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
52. Method of voting.
(1)Every elector has only one vote at an election irrespective of the number of membership to be filled from an electoral college.(2)Every elector whose identity the Presiding Officer or the polling officer, as the case may be, is satisfied shall allow his left forefinger to be inspected by the Presiding Officer or polling Officer and an indelible ink mark to be put on it.(3)If any elector-(a)refuses to allow his left forefinger to be inspected or marked in accordance with sub-rule (2) or has already such a mark on his left forefinger or does any act-with a view to removing the mark, he shall not be supplied with any ballot paper or allowed to vote.(4)Any reference in this rule to the left forefinger of an elector shall, in the case where the elector has left forefinger missing be consumed as a reference to the forefinger or any other finger of his right hand, an, shall in the case where all his fingers of both hands are missing, be constructed as a reference to such extremity of his left or right arm as he possesses.(5)An elector in giving his vote-(a)shall place on his ballot paper the figure 1 in the space opposite the name of the candidate for whom he wishes to vote in the first instance;(b)may in addition, place on his ballot paper the figure 2 or the figures 3 and 3 or the figures 2, 3 and 4 and so on, in the space opposite the name of the other candidate in the order of his preference.Explanation. - The figure referred to in clause (a) and clause (b) of this sub-rule may be marked in the international form of Indian numerals or in the Roman Form or in the form used in any Indian language but shall not be indicated in words.
