Section 17 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
17. Revision of rolls.
(1)The electoral roll of an electoral college shall be revised before each election of member from the electoral college.(2)Where the electoral roll is to be revised at any time, it shall be prepared afresh and Rules 5 to 16 shall apply in relation to such revision as they apply to afresh preparation of a roll.(3)Where at any time between the publication in draft of the revised roll under sub-rule (2) of Rule 7 and the final publication of the same under Rule 15(1), any names have been directed to be included in the electoral roll of an electoral college under Rule 16, the Electoral Registration Officer shall cause the name to be included also in the revised roll unless there is in his opinion, any valid objections to such inclusion.
