Section 89 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
89. Establishment of a Board of Shia [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s.
- If the State Government also establishes a Board of Shia [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s under sub-section (2) of section 13 of the Act, only a Shia Muslim shall be entitled to file nomination as candidate for election from the electoral college specified in subclauses (i) to (iv) of clause (b) of sub-section (1) of section 14 of the Act and further only a Shia Muslim shall be nominated by the State Government as member of such Board from the categories mentioned in clauses (c) and (d) of sub-section (1) of section 14 thereof.
