Section 86 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
86. Appointment of member of the Board.
- As soon as may be after the receipt of the results of election of members from the electoral colleges specified in clause (b) of sub-section (1) of section 14 of the Act are received by the State Government from the Chief Election Authority, it shall, by notification published in Rajasthan Gazette in Form 29, appoint the elected members and other members nominated by it under clauses (c), (d) and (e) thereof as members of the Board.
