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State of Rajasthan - Section

Section 91 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

91. Employees of Government and [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board not to convass.

- An employee of the State Government and that of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board shall not convass or otherwise interfere or in any way use influence in election of members of the Board.