Section 101 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
101. Orders of the court.
(1)Upon the conclusion of the hearing, the district Judge shall make an order,-(a)dismissing the petition; or(b)declaring of the election of all or any of the returned candidates from an electoral college to be void; or(c)declaring the election of all or any of the returned candidates from an electoral college to be void and the petitioner or any other candidate to have been duly elected.(2)The District Judge, after pronouncing the order made under sub-rule (1) shall send a certified copy thereof to the Chief Election Authority for taking further necessary action in pursuance thereof.
