Section 16 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
16. Appeals from orders deciding claims and objections.
(1)An appeal shall lie from any decision of the Electoral Registration Officer under Rule 14 the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department of the Government or to such officer of Government as the State Government may designate in this behalf:Provided that an appeal shall not lie where the person desiring to appeal has not availed himself of his right to be heard by, or to make representation to, the Electoral Registration Officer on the matter which is subject of appeal.(2)every appeal under sub-rule (1) shall be-(a)in the form of a memorandum signed by the appellate; and(b)presented to the appellate Officer referred to in sub-rule (1) within a period of three days from the date of announcement of the decision or sent to that officer by registered post so as to reach him within that period.(2)The presentation of an appeal under this rule shall not have the effect of staying or postponing any action taken to be taken by the Electoral Registration Officer or the Chief Election Authority under Rule 15.(3)Every decision of the appellate officer shall be final, but in so far as it reverses or modifies a decision of the Electoral Registration Officer, shall take effect only from the date of the decision in appeal.(4)The Electoral Registration Officer shall cause such amendments to be made in the electoral roll as may be necessary to give effect to the decisions of the appellate officer under this rule.
