Section 30(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(2)The Returning Officer shall examine the nomination papers and shall decide all objections which may be made to any nomination and may, either on such objection or on his own motion, after such inquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds:-(a)that on the date fixed for the scrutiny of nominations the candidate is not qualified and eligible for being chosen to fill the membership of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from electoral college for which the nomination has been delivered.(b)that the signature of the candidate or the proposer on the nomination is not genuine.
