Section 42 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
42. Procedure in contested and uncontested elections.
(1)If the number of contesting candidates is more than the number of membership to be filled, a poll shall be taken.(2)If the number of such candidate or candidate is equal to the number of membership to be filled, the Returning Officer shall forthwith declare such candidate or all such candidates, as the case may be, to the duly elected to fill that membership or those memberships.(3)If the number of such candidate is less than the number of membership to be filled, the Returning Officer shall forthwith declare such candidate to be elected and the Chief Election Authority shall, by notification in the Rajasthan Gazette, call upon the members of the electoral college concerned to elect a person to fill the remaining membership of that electoral college:Provided that where the members of the electoral college having already been called upon under sub-rule (3), have failed to elect a person to fill the vacancy, the Chief Election Authority shall not be bound to call again, such members to elect a person until it is satisfied that if called upon against there will be no such failure on the part of such members.Voting at election by member of Electoral college
