Section 88(7) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(7)The Chief Election Authority shall examine the nomination papers received by him and shall decide all objections, which may be made to any nomination. On an objection or on his own motion and after such summary inquiry as may be deemed necessary, the Chief Election Authority shall reject the nomination of any candidate on any one or more of the following grounds:-(a)that the candidate suffers from any of the disqualification specified in section 16 of the Act;(b)that the candidate has been removed from the office of Chairperson or membership of the Board under section 20 of the Act;(c)that the proposer is a person who is not a member of the Board;(d)that any of the provisions of this rule has not been complied with:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer, if any identity of the candidate and his proposer is otherwise established beyond reasonable doubt.
