Section 18 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
18. Correction of entries and inclusion of names in electoral rolls.
(1)If the Electoral Registration Officer, on application made to him or on his own motion is satisfied after such inquiry as he thinks fit, that any entry in the electoral roll of an electoral college:-(a)is erroneous or defective if any particular,(b)should be transposed to electoral roll of other electoral college; or(c)should be deleted on the ground that the person concerned is dead or has ceased to be member of that electoral college or to be registered in that roll, the Electoral Registration Officer shall, amend, transpose or delete the entry:Provided that before taking any action on any ground under clause (a) or clause (b) or an action under clause (c) on the ground that the person concerned has ceased to the member of the electoral college or that he is otherwise not entitled to be registered in the electoral roll of that electoral college, the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to taken in relation to him.(2)any person whose name is not included in the electoral roll of an electoral college, may apply to the Electoral Registration Officer for the inclusion of his name in that roll.(3)The Electoral Registration Officer shall, if satisfied that the applicant is entitled to be registered in all electoral roll, direct his name to be included therein.(4)No amendment, transposition or deletion of entry shall be made under sub-rule (1) and no direction for the inclusion of name in the electoral roll of an electoral college under sub-rule (3) shall be given, after the last date for making nomination for an election in that electoral college and before the completion of that election.(5)Every application under sub-rule (2) shall be made in duplicate in such one of the Forms 3, 4 or 5 as may be appropriate.(6)The Electoral Registration Officer immediately on receipt of such application, direct that one copy thereof be posted in some conspicuous place in his office together with a notice inviting objections to such application within a period of seven days from the date of such posting.(7)The Electoral Registration Officer shall as soon as may after the expiry of the period specified of the sub-rule (6), consider the application and objection thereto, if any, received by him and shall, if satisfied, direct the inclusion, deletion, correction or transposition of entries in the roll, as may be necessary:Provided that when an application is rejected by the Electoral Registration Officer, he shall record in writing brief statement of his reasons for such rejection.
