Section 28(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)On or before the date appointed under clause (a) Rule 25 each candidate shall either in person or by his proposer between the hours of eleven o'clock in the forenoon and three o'clock in the after noon, deliver to the Returning Officer at the place specified in this behalf in the notice issued under Rule 26, a nomination paper completed in Form 11 and signed by the candidate and by an elector of the electoral college as proposer:Provided that no nomination paper shall be delivered to the Returning Officer on a day which is public holiday:Provided further that it shall not be mandatory that there should be a proposer of the candidate in the nomination.
