Section 19 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
19. Appeals from orders under Rule 18.
- An appeal shall lie to the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department from any order of the Electoral Registration Officer under Rule 18.(2)Every appeal under sub-rule (1) shall be-(a)in the form of a memorandum signed by the appellant;(b)accompanied by a copy of the order appealed from and a fee of five rupees to be paid by means of nonjudicial stamps, and(c)presented to the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department within a period of fifteen days from the date of the order appealed from or sent by registered post so as to reach him within that period:Provided that the aforesaid Appellate Authority may condone the delay in the presentation of the appeal to him, if he is satisfied that the appellant had sufficient cause for not presenting it within the time prescribed.(3)For the purpose of sub-rule (1), an appeal shall be demand to have been presented to the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department when the memorandum of appeal is delivered by, or on behalf of, the appellant to the Principal Secretary [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department himself or to any other officer appointed by him in this behalf.
