(2)The category-wise lists shall be obtained as follows -(a)For the election of Muslim Members of Parliament from the State or as the case may be, the National Capital Territory of Delhi under Section 14(1)(b)(i) of the Act, from the Secretary General, Lok Sabha/Rajya Sabha;(b)For the election of Muslim Members of State Legislature under Section 4()(b)(ii) of the Act, from the Secretary, Legislative Assembly/Council;(c)For the election of Muslim Members of Bar Council of the concerned State or Union Territory under Section 14(1)(b)(iii) of the Act, from the Secretary of State Bar Council;(d)For the election of mutawailis under Section 14(l)(b)(iv) of the Act, from the Chief Executive Officer of the Board.
