Section 87 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
87. Filling up of a casual vacancy.
- If the election has been conducted due to any casual vacancy occurring in the membership from an electoral college specified in clause (b) of sub-section (1) of section 14 of the Act, on receipt of the result of the election from the Chief Electoral Authority, the State Government, by notification published in Rajasthan Gazette, appoint the person elected from such electoral college as member of the Board to fill in the casual vacancy.
