Section 7 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
7. Preparation of draft electoral roll.
(1)On the basis of application received in pursuance of public notice published under sub-rule (2) of Rule 6 and the list received by him under sub-rule (3) of the said rule, the Chief Electoral Authority shall get prepared draft electoral roll of each electoral college.(2)As soon as the electoral rolls prepared under sub-rule (1) are ready, the Chief Electoral Authority shall publish it in draft by making a copy thereof available for inspection and displaying a notice in Form 2 at his office.
