Section 30(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)On the date fixed for the scrutiny of nominations under clause (b) of Rule 25, the candidates, their election agents, one proposer of each candidate, and one other person duly authorized in writing by each candidate, but no other person, may attend at such time and place as the Returning Officer may appoint and the Returning Officer shall give them reasonable facilities for examining the nomination papers of all candidates which have been delivered within the time and in the manner laid down in Rule 28.
