Section 24 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
24. Notification for election.
- For the purpose of electing members of the Board from the electoral colleges, the State Government shall by one or more notifications published in Rajasthan Gazette and news paper on such date or dates as may be specified therein, call upon the members of the electoral colleges to be elect members of the Board in accordance with the provisions of the Act, these rules and order made thereunder. The Returning Officer shall notify the programme of election by displaying on his notice board:Provided that no notification under this rule shall be issued more than three months prior to the date on which the term of office of the retiring members is due to expire.
