Section 20 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
20. Custody and preservation of electoral rolls and connected papers.
(1)After the electoral roll for electoral colleges has been finally published, the following papers shall be kept in the office of the Electoral Registration Officer or at such other places as the Electoral Registration Officer may be order specify until the expiration of one year after the completion of the next revision of the electoral rolls:-(a)one complete copy of the roll of all electoral colleges;(b)registration of enumeration forms;(c)applications in regard to the preparation of the roll;(d)lists received from the Secretary, Rajasthan Legislative Assembly, Secretary, Rajasthan Bar Council and Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board;(e)manuscript parts prepared by enumerating agencies and used for compiling the roll;(f)papers relating to claims and objections;(g)papers relating to appeals under Rule 16 or Rule 19; and(h)applications under Rule 18.(2)One complete copy of the roll or all electoral colleges duly authenticated by the Electoral Registration Officer shall also be kept in such place as the Electoral Registration Officer may specify as permanent record.
