Section 88(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)Whenever the Board is constituted or re-constituted and whenever a vacancy of chairperson of the Board arises on account of his death, resignation, removal or otherwise, the State Government shall take necessary steps for convening a meeting of the members of the Board to elect one from amongst themselves as the Chairperson of the Board.
