Section 40 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
40. Attendance of a contesting candidate or his election agent at polling stations, and performance by him of the functions of a polling agent or counting agent.
(1)At every election where a poll is taken each contesting candidate at such election and his election agent shall have a right to be present at the polling station or the place fixed for the poll.(2)A contesting candidate or his election agent may himself do any act or thing which any polling agent or the counting agent of such contesting candidate if appointed, would have been authorised by these rules to do, or may assist any polling agent or the counting agent of such contesting candidate in doing any such act or thing.
