Section 18(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)If the Electoral Registration Officer, on application made to him or on his own motion is satisfied after such inquiry as he thinks fit, that any entry in the electoral roll of an electoral college:-(a)is erroneous or defective if any particular,(b)should be transposed to electoral roll of other electoral college; or(c)should be deleted on the ground that the person concerned is dead or has ceased to be member of that electoral college or to be registered in that roll, the Electoral Registration Officer shall, amend, transpose or delete the entry:Provided that before taking any action on any ground under clause (a) or clause (b) or an action under clause (c) on the ground that the person concerned has ceased to the member of the electoral college or that he is otherwise not entitled to be registered in the electoral roll of that electoral college, the Electoral Registration Officer shall give the person concerned a reasonable opportunity of being heard in respect of the action proposed to taken in relation to him.
