Section 16(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)An appeal shall lie from any decision of the Electoral Registration Officer under Rule 14 the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department of the Government or to such officer of Government as the State Government may designate in this behalf:Provided that an appeal shall not lie where the person desiring to appeal has not availed himself of his right to be heard by, or to make representation to, the Electoral Registration Officer on the matter which is subject of appeal.
