Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(6) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(6)in the event of the election being conducted, the poll will be taken on............... between the hours of and.......
Place.............. Returning Officer
Date...............  
Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board (Election of Members) Rules, 1999Form - 11Nomination Paper[See Rule 15(1)]Election as member of the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from the electoral college specified in sub-clause ............... of clause (b) of sub-section (1) of section 14 of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995.Name of the Electoral College..................I nominate Shri/Smt./Kumari for election as member to the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board from the .............. electoral college.