Section 6(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(4)Where a [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution is having more than one mutawalli or is being managed or administered by a Managing Committee or other body, the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board shall, before sending the list of mutawallis mentioned in clause (c) of sub-rule (3), give 7 days time to the mutawallis or, as the case may' be, the Managing Committee or other body, to elect from among themselves one mutawalli or, as the case may be, one office-bearer or the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution. The name of person elected by the mutawallis or, as the case may be, the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution shall be included in the list of mutawallis to the sent by the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board to the Chief Election Authority:Provided that, if the mutawallis or, as the case may be, the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] in situation fails to elect and communicate the name of the person elected to the Secretary of the Board, the name of senior-most mutawalli or the President or head of the Managing Committee or other body, as the case may be, shall be deemed to have been elected under this sub- rule and his name shall be included in the list of mutawallis to be sent.
