Section 53(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(2)At the time of issuing a ballot paper to an elector, the polling officer shall-(a)record on its counterfoil the electoral roll number of the elector as entered in the marked copy of the electoral roll;(b)obtain the signature or thumb impression of that elector on the said counterfoil; and(c)mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however recording therein the serial number of the ballot paper issued to that elector:Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counterfoil of that ballot paper.
