Section 76(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)Upon the completion of counting, the Returning Officer shall, subject to the provisions of sub-rule (3) of Rule 73:-(a)declare the result of election in Form 22 and send signed copies thereof to the Chief Election Authority;(b)prepare and certify a return of the election in Form 23 and after reporting the result of the election, send copies of the said Form to the Chief Election Authority; and(c)permit and candidate or his election agent or counting agent to take a copy of the extract from such return in Form 23.
