Section 82 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
82. Recording of vote.
(1)An elector who has received a postal ballot paper and desires to vote shall record his vote on the ballot paper in accordance with the directions contained in Part I of Form 28 and then enclose it in the cover in Form 26.(2)The elector shall sign the declaration in Form 25 in the presence of, and have the signature attested by a Judicial or Executive Magistrate.
