Section 37(3) in The Sikh Gurdwaras Board Election Rules, 1959
(3)At the time of issuing a ballot paper or papers to an elector the Polling Officer-in-charge shall -(a)record on its counterfoil the electoral roll number of the elector as entered in the marked copy of the electoral roll;(b)obtain the signature or thumb impression of the elector on the said counterfoil; and(c)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 further recording therein the serial number of the ballot paper issued to that elector :Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counterfoil of the ballot paper.
