Section 86 in The Rajasthan Municipalities (Election) Rules, 1994
86. Voting.
(1)The Returning Officer shall cause such arrangement to be made as will ensure the secrecy of the ballot.(2)Returning Officer will be assisted by Polling Officer to be appointed by District Municipal Election Officer.(3)The ballot paper shall be in the form prescribed in Schedule IV and shall be duly authenticated by the seal and signature of the Returning Officer. The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates. The Polling Officer shall tick mark the entry in the list of members before issuing ballot paper.(4)Every member wishing to vote shall place a cross mark on the ballot paper against the name of the candidate whom he wants to vote by means of the instrument supplied for the purpose by the Returning Officer and by no other instrument.(5)He shall then fold up the ballot paper so as to conceal his vote and deposit the same in a ballot box placed in the view of the Returning Officer.(6)If the voter is illiterate or is unable to place a mark on the ballot paper owing to blindness or other physical infirmity, the Returning Officer or another member chosen by the voter shall record the vote on the ballot paper in accordance with the wishes of the voter and fold it up so as to conceal the vote and the voter shall then himself or with the assistance of the Returning Officer insert the ballot paper into the ballot box.(7)The ballot box shall be so constructed that the ballot papers can be introduced therein but cannot be withdrawn.(8)Every person wishing to record his vote shall do in person can be introduced therein but cannot be withdrawn.
