Section 22 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
22. Disposal of electoral rolls and connected papers.
(1)The papers referred to in Rule 20 shall, on the expiry of the period specified therein, be disposed of in such manner as the Electoral Registration Officer may direct.(2)Copies of the electoral roll for any electoral college in excess of the number required for deposit under Rule 20 and for any other purpose shall be disposed of at such time and in such manner as the Electoral Registration Officer may direct and until such disposal, shall be made available for sale to the public.Part - IIINominations and Withdrawals
