Section 78 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
78. Report of the result of election by the Chief Election Authority.
- As soon as the Chief Election Authority receives Form 22 about the declaration of result and the certified return in Form 23 reporting the result of election of an electoral college or of electoral colleges from the Returning Officer as provided in clauses (a) and (b) of sub-rule (1) of Rule 76, he shall send a report about the result of election to the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department for taking necessary action for appointing the elected candidate or candidates as member of the State [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board.Part - VIIVoting by the Method of Postal Ballot
