Section 18(7) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(7)The Electoral Registration Officer shall as soon as may after the expiry of the period specified of the sub-rule (6), consider the application and objection thereto, if any, received by him and shall, if satisfied, direct the inclusion, deletion, correction or transposition of entries in the roll, as may be necessary:Provided that when an application is rejected by the Electoral Registration Officer, he shall record in writing brief statement of his reasons for such rejection.
