Section 23 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
23. Number of Elected members.
- The number of members selected from each electoral college shall consist of one and not more than two members as the State Government may notify from time to time:- The electoral colleges consisting of-(a)Muslim Members of Parliament from the State,(b)Muslim Members of the State Legislature,(c)Mutawallis of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s having an annual income of rupees one lakh and above.
