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State of Rajasthan - Section

Section 5 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

5. Electoral rolls.

(1)The Chief Election Authority shall get prepared and published and shall maintain the electoral roll of each electoral college, he shall, if necessary, further get prepared, published and maintain separate electoral rolls of:-
(a)ex-Muslim members of Parliament from the State;
(b)ex-Muslim members of the State Legislature; and
(c)ex-Muslim members of the Bar Council of the State.
(2)The electoral roll of every electoral college shall be prepared in Hindi and in such form as the Chief Election Authority may decide.