Section 20(4) in Himachal Pradesh Waqf Rules, 2016
(4)For the purposes of this rule, a certified copy of an entry in the electoral roll for the time being in force of any of the categories of member of the Board shall be conclusive evidence of the fact that the person referred to in that entry is an elector for that category of member of the Board, unless it is proved that he is subject to any disqualification mentioned in the Act or these rules.
