Section 101(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)Upon the conclusion of the hearing, the district Judge shall make an order,-(a)dismissing the petition; or(b)declaring of the election of all or any of the returned candidates from an electoral college to be void; or(c)declaring the election of all or any of the returned candidates from an electoral college to be void and the petitioner or any other candidate to have been duly elected.
