Section 8 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
8. Period of lodging claims and objections.
- Every claim for the inclusion of name in the roll of any electoral college and every objection to an entry therein shall be lodged within a period of 7 days from the date of publication of the roll in draft under Rule 7, or as may be fixed by the Chief Electoral Authority in this behalf:Provided that the Chief Electoral Authority may, by notification in the official gazette, extend the period in respect of any electoral college.
