Section 11(2) in The Rajasthan Bar Council (First Constitution) Rules, 1961
(2)The envelope referred to in sub-rule (1) shall be signed by the voter and his signature shall be attested by a magistrate or a justice of the Peace a Judicial Officer or a Gazetted Officer of the Stale Government, and unless it is so signed and attested, no votes purporting to have been given shall be taken into account for the purposes of the election.
