Section 6 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
6. Procedure for preparing electoral rolls.
(1)For the purpose of preparing the electoral rolls, the Chief Election Authority shall issue a public notice calling upon every person entitled to be registered in the roll of an electoral college to send to or deliver to his office within 7 days application in Form 1 for inclusion of his name.(2)The said notice shall be published in Rajasthan Gazette or in the newspaper having circulation in the State. The period of 7 days referred to in sub-rule (1) shall commence from the date of publication of the notice in the newspaper.(3)The Chief Election Authority shall obtain-(a)list of Muslim members of Parliament from the State and Muslim members of the State Legislative Assembly as also of ex-Muslim members from the Secretary, Rajasthan Legislative Assembly;(b)list of Muslim Members of the Bar Council of the State as also of its ex-Muslim members from the Secretary, State Bar Council, and(c)list of mutawallis of the [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s having an annual income of rupees one lakh and above, form the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board with their latest addresses.(4)Where a [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution is having more than one mutawalli or is being managed or administered by a Managing Committee or other body, the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board shall, before sending the list of mutawallis mentioned in clause (c) of sub-rule (3), give 7 days time to the mutawallis or, as the case may' be, the Managing Committee or other body, to elect from among themselves one mutawalli or, as the case may be, one office-bearer or the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution. The name of person elected by the mutawallis or, as the case may be, the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] institution shall be included in the list of mutawallis to the sent by the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board to the Chief Election Authority:Provided that, if the mutawallis or, as the case may be, the Managing Committee or other body of such [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] in situation fails to elect and communicate the name of the person elected to the Secretary of the Board, the name of senior-most mutawalli or the President or head of the Managing Committee or other body, as the case may be, shall be deemed to have been elected under this sub- rule and his name shall be included in the list of mutawallis to be sent.
