Section 76 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
76. Declaration of result and return by Returning Officer.
(1)Upon the completion of counting, the Returning Officer shall, subject to the provisions of sub-rule (3) of Rule 73:-(a)declare the result of election in Form 22 and send signed copies thereof to the Chief Election Authority;(b)prepare and certify a return of the election in Form 23 and after reporting the result of the election, send copies of the said Form to the Chief Election Authority; and(c)permit and candidate or his election agent or counting agent to take a copy of the extract from such return in Form 23.(2)The Returning Officer shall thereafter-(a)place the valid ballot papers in one packet and the rejected ballot papers in another;(b)seal with the seal of the Returning Officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals, each of the packets referred to in clause (a); and(c)record on each of the sealed packets the description of its contents and the date of election.
