Section 45(23) in Rajasthan Co-operative Societies Rules, 2003
(23)[] [Renumbered '(21)' by Notification No. G.S.R. 53, dated 10.7.2017.] A ballot paper shall be rejected by the Election Officer :(a)if it bears any mark by which the member who voted can be identified; or(b)if it does not bear the seal of the society; or(c)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been cast.
