Section 67(1) in Punjab Waqf Rules, 2018

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State of Punjab - Subsection

Section 67(1) in Punjab Waqf Rules, 2018

(1)The Punjab Waqf Rules, 1964, are hereby repealed:Provided that any order issued or any action taken under the rules so repealed, shall be deemed to have been issued or taken under the corresponding provisions of these rules.Form-'A'(Rule 9)Electoral Role (Section 14 (2)(1)] list of persons eligible to the vote under the categories mentioned in sub-clauses (i), (ii) , (iii) and (iv) of clause (b) of subsection (1) of Section 14

SerialNumber	Name ofthe Ex-Legislator	Nameof Father/Husband	Sex	Age as on	Ex-MLA/MLC	Address	Name of numberof constituencyrepresented andperiod	Under which category the voter is falls as pereligibility criteria mentioned above.
1	2	3	4	5	6	7	8	9

Date:
Place:	Returning Officer

Form-'B'[Rule 11(4)]List of Contesting CandidatesElection to the office of the member of the Punjab Waqf Board in the category ---------- of section 14(1) (b) of the Act.

SR. No.	Name of candidate	Address of the candidate
1	2	3
1
2
3
4
5
etc.

Date:
Place:	Returning Officer

Form- 'C & E'[Rules 13(1) and 14(1)]Receipt for Nomination Paper and Notice of Scrutiny[Section 14(2)](To be handed over to the person presenting the nomination paper)Serial Number of nomination paper ________The nomination paper of ____________ was delivered to me at my office at _______ (hours) on _____________ (Date) by candidate/proposer.All nomination papers shall be taken for scrutiny at ___________________ (hours)on _____________ (date) _________________ place.Date:Signature Of Returning OfficerForm-'D'[Rules 13 and 14(1)]Election for the Office of Member of Punjab Waqf Board in Category of Clause (B) of Sub-Section (1) of Section 14 Nomination Paper

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State of Punjab - Subsection

Section 67(1) in Punjab Waqf Rules, 2018