Section 65(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(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.
