Section 30(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(3)Nothing contained in clause (b) of sub-rule (2) shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly nomination by means of another nomination paper in respect of which to irregularity has been committed.
