Section 61 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
61. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packets.-(a)the marked copy of the electoral roll;(b)the ballot papers signed in full by the Presiding Officer but not issued to the voters;(c)The ballot papers cancelled for violating of voting procedure under Rule 54;(d)the counterfoils of the used ballot papers;(e)any other ballot papers not issued to the voters;(f)any other cancelled ballot papers;(g)the cover contacting the tendered ballot papers and the list in Form 24;(h)the lit of challenged votes; and(i)any other papers directed by the Chief Election Authority to be kept in a sealed packet.(2)Each such packet shall be sealed with the seal of the Presiding Officer and with seals either of the candidate or his election agent or of his polling agent who may be present at the polling station and may desire to affix his seal thereon.
