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State of Rajasthan - Section

Section 103 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

103. Repeal.

- Rule 4(A) of the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Rules, 1956 is hereby repealed.Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 1Form of application for inclusion of name in the electoral roll[See Rule 6(1)]ToThe Chief Election Authority,For the purpose of Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board(Election of Members) Rules, 1999.i.e. Commissioner, Jaipur Division, Jaipur.Sir,I request that my name may be included in the electoral roll of ............. Electoral College.My name (in full)...............................My father's/Husband's name......................Particulars of my place of residence are:-House No........................................Street/Mohalla..................................City/Town/Village...............................Tehsil ........................................District........................................I hereby affirm that*-(a)I am a Muslim Member of Parliament from Rajasthan State from ........... Constituency.(b)I am an ex-Muslim Member of Parliament from Rajasthan State from ................ constituency. Duration of membership was................. to..............(c)I am a Muslim Member of the Rajasthan State Legislative Assembly from ........... Constituency.(d)I am an ex-Muslim Member of the Rajasthan State Legislative Assembly from ................ Constituency. Duration of membership was........... to........(e)I am a Muslim Member of the Rajasthan State Bar Council from......... (name of place).(f)I am an ex-Muslim Member of the Rajasthan State Bar Council from ............ to.............(g)I am mutawalli of [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]............... (name, place and other relevant description of the [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]). The said [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] has an annual income of rupees one lakh and above. It is a Sunni/ Shia [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).].(h)I am Sunni/Shia Muslim.I also affirm that I have not applied before for the their inclusion of name in the electoral roll of Electoral College. I verify that the contents of this application are true and correct to the best of my knowledge.
Place  
Date Signature or thumb impression of the applicant
....................Perforation....................intimation of action takenThe application in Form-1 of Shri/Shrimati/Kumari........... address.......... has been:-(a)Accepted and his/her name has been included in the electoral roll of Electoral College vide Serial No..................(b)rejected for the reason:-...............................................................................................................................................................................................................
Date............. Chief Election Authority,Jaipur
.........................Perforation.......................Receipt for applicationReceived the application in Form - 1 fromShri/Shrimati/Kumari................ Address.............
Date............. Chief Election Authority,Jaipur
*Strike off whichever is not applicable.Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 2Notice of publication of electoral roll in draft[See Rule 7(2)]ToThe Elector of the electoral colleges specified in sub-clauses (i) to (iv) of clause (b) sub-section (1) of section 14 of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995.Notice hereby given that the electoral roll has been prepared in accordance with Rule 7(1) of the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999 and a copy thereof is available for inspection at my office at..............during office hours.If, with reference to the above electoral roll, there be any claim for the inclusion of a name in the roll or any objection to the inclusion of name or any objection to particulars in any entry, it should be lodged on or before the ............. 199... in Form 3, 4 or 5 as may be appropriate.Every such claim or objection should either be presented to the Electoral Registration Officer or to .............. or sent by post to the Electoral Registration Officer so as to reach him not later than the aforesaid date.
Date............. Chief Election Authority,Commissioner, Jaipur DivisionBani Park, Jaipur
Note. -Chief Election Authority is, by virtue of his office, the Electoral Registration Officer.Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 3Claim application for inclusion of name in the electoral roll[See Rule 9(1)(a)]ToThe Electoral Registration Officer,For the purpose of Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board(Election of Members) Rules, 1999.Commissioner, Jaipur Division, Jaipur.Sir,I request that my name may be included in the electoral roll of ............... Electoral College.My name (in full)................................My father's/Husband's name.......................Particulars of my place of residence are:-House No.........................................Street/Mohalla...................................City/Town/Village................................Post Office ....................................Tehsil...........................................District.........................................I hereby affirm that*-(a)I am a Muslim Member of Parliament from Rajasthan State from ........... Constituency.(b)I am an ex-Muslim Member of Parliament from Rajasthan State from ................ constituency. Duration of membership was........ to............(c)I am a Muslim Member of the Rajasthan State Legislative Assembly from................. Constituency.(d)I am an ex-Muslim Member of the Rajasthan State Legislative Assembly from ................ Constituency. Duration of membership was........ to...........(e)I am a Muslim Member of the Rajasthan State Bar Council from............. (name of place).(f)I am an ex-Muslim Member of the Rajasthan State Bar Council from ................. (name of place). Duration of membership was.......... to.....(g)I am mutawalli of [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] ............ (name, place and other relevant description of the [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]). The said [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] has an annual income of rupees one lakh and above. It is a Sunni/ Shia Muslim.(h)I am a Sunni/Shia Muslim.I also affirm that I have not applied before for the inclusion of name in the electoral roll of..........Electoral College.I verify that the contents of this claim are true and correct to the best of my knowledge.
Place  
Date Signature or thumb impression of the claimant
..................Perforation....................The application in Form 3 of Shri/Shrimati/Kumari.......... address.......... has been:-(a)Accepted and his/her name has been included in the electoral roll of......... Electoral College vide Serial No..............(b)rejected for the reason:-.........................................................................................................................................................................................................
Date........ Election Registration Officer,Jaipur
........................Perforation........................Receipt for intimationReceived the application in Form - 3 fromShri/Shrimati/Kumari............... Address................................
Date........ Election Registration Officer,Jaipur
*Strike off whichever is not applicable.Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 4Objection to inclusion of name[See Rule 9(2)(a)]ToThe Electoral Registration Officer.For the purpose of Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board(Election of Members) Rules, 1999.; CommissionerJaipur Division, Jaipur.Sir,I object to the inclusion of the name of .................... in the electoral roll of......... electoral college at Serial No......... for the following reason(s):-....................................................................................................................................................I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.My name has been included in the electoral roll of ............ electoral college as follows:-Name in full................................Father's/Husband's name.....................Serial No..............Date...................Signature/Thumb impression of objector (Full postal address)I am an elector included in the electoral roll in which the name objected to appears and my name is enrolled at Serial No. ...... of ........... electoral college. I support this objection and countersign it.Signature/Thumb impression of electorName (in full)...................................Perforation......................Intimation of action takenThe objection in Form-4 lodged by Shri/Shrimati/Kumari........... address............ has been................(a)accepted and the name of Shri/Shrimati/Kumari.............. as appearing at Serial No.............. of....... electoral college has been deleted.(b)rejected for the reason....................................................................................................................................................................................................................................
Date........ Election Registration Officer,
  Address......................................................................................
........................Perforation..........................Receipt for applicationReceived the application in Form - 4 from Shri/Shrimati/Kumari .................. Address...............
Date........ Election Registration Officer,
  Address......................................................................................
The Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 5Objection to particulars in an entity[See Rule 9(3)(a)]ToThe Electoral Registration Officer.For the purpose of Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board(Election of Members) Rules, 1999; CommissionerJaipur Division, Jaipur.Sir,I submit that the entry relating to myself which appears at Serial No.............. of............... electoral college is not correct. It should be corrected to read as follows:-..........................................................................................................................
Date............. Signature or thumbimpression of the elector(Full postal address)
........................Perforation.....................Intimation of action takenThe objection in Form-5 lodged by Shri/Shrimati/Kumari............. address.................has been:-(a)accepted and the relevant entry has been corrected to read as follows :-....................................................................................................................(b)rejected for the reason....................................................................................................................................................................................
Date........ Election Registration Officer,
  Address......................................................................................
.........................Perforation........................Receipt for applicationReceived the application in Form - 5 from Shri/Shrimati/Kumari ............. Address...........
Date........ Election Registration Officer,
  Address......................................................................................
The Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 6List of claims[See Rule 11(1)(a)]
Date of receipt Serial Number Name of Claimant Name of father/ husband Place of residence Date, time and place of hearing
1 2 3 4 5 6
           
The Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 7List of objections to inclusion of names[See Rule 11(1)(a)]
Date of receipt Serial Number Full name of objector Particulars Electoral College
1 2 3 4
       
Serial No. Name in full Reasons in brief for objection Date, time and place of hearing
5 6 7 8
       
The Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 8List of objections to particulars in entries[See Rule 11(1)(a)]
Date of receipt Serial Number Name in full of elector objecting Electoral College and serial number of entry Nature of objection Date, time and place of hearing
1 2 3 4 5 6
           
The Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 9Notice of final publication of electoral roll[See Rule 15(1)]It is hereby notified for public information that the list of amendments to the draft electoral roll for the electoral colleges specified in section 14(1)(b)(i) to (iv) of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995 (Central Act 43 of 1995) has been prepared in accordance with the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1998. A copy of the said roll together with the said list of amendments has been published and will be available for inspection at my office.
Place............ Chief Registration Officer,
Date............. Jaipur
  Address.........................................................
Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 10[See Rule 26]Notice of final publication of electoral rollNotice is hereby given that:-
(1)An election is to be held of members to the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from..................(Name(s) of electoral college(s));
(2)Nomination papers may be delivered by a candidate or his proposer to the Returning Officer (i.e. Commissioner, Jaipur Division, Jaipur) at .............. between 11 A.M. and 3 P.M. on any day (other than public holiday) not later than the..............
(3)Forms of nomination paper may be obtained at the place and time aforesaid;
(4)the nomination papers will be taken up for scrutiny at ..............on..............at............;
(5)notice of withdrawal of candidature may be delivered by a candidate or his proposer or his election agent, who has been authorised in writing by the candidate to deliver it, to the Returning Officer aforesaid at his office before 3 P.M. on the .....................;
(6)in the event of the election being conducted, the poll will be taken on............... between the hours of and.......
Place.............. Returning Officer
Date...............  
Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 11Nomination Paper[See Rule 15(1)]Election as member of the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from the electoral college specified in sub-clause ............... of clause (b) of sub-section (1) of section 14 of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995.Name of the Electoral College..................I nominate Shri/Smt./Kumari for election as member to the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from the .............. electoral college.