Section 88(2) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(2)Notice of the place, date and time of such meeting shall be given by the Chief Election Authority to all the members of the Board which shall not be less than ten clear days previous to the date of the meeting. The notice shall be sent by registered post or by such other mode as the Chief Election Authority may consider expedient to every member at his ordinary place of residence. Such notice shall also be published by affixing it on the notice board of the office of the Board.
