Section 81 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
81. Issue of ballot paper.
(1)A postal ballot paper shall be sent by post under certificate of posting to the elector together with,-(a)a declaration in Form 25;(b)a cover in Form 26;(c)a large cover addressed to the Returning Officer in Form 27; and(d)instructions for the guidance of the elector in Form 28: Provided that the Returning Officer may, in the case of a special voter deliver the ballot paper and forms, or cause them to be delivered, to such voter personally.(2)The Returning Officer shall at the same time-(a)record on the counterfoil of the ballot paper the electoral roll number of the elector as entered in the marked copy of the electoral roll; and(b)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 herein the serial number of the ballot paper issued to that elector.(3)Before any ballot paper is issued to an elector, the serial number of the ballot paper shall be effectively concealed in such manner as the Chief Election Authority may direct.(4)Every officer under whose care or through whom a postal ballot is sent shall ensure its delivery to the addresses without delay.(5)After ballot papers have been issued to all the electors by the post, the Returning Officer shall(a)seal up in a packet the marked copy of the electoral roll and record on the packet a brief description of its contents and the date on which it is sealed; and(b)seal up in a separate packet the counter-foils of the ballot papers issued to electors entitled to vote by post and record the date on which it was sealed.
