Section 15(3) in The Rajasthan Bar Council (First Constitution) Rules, 1961
(3)A voting paper shall not be signed by a voter, and in the event of any erasures, obliterations or alterations in the voting paper or of the voting paper purporting to have been signed by the voter, the voting paper shall be deemed to have been defaced, and no votes purporting to have been given thereby shall be taken into account for the purposes of the election.
