Section 30(5) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(5)The Returning Officer shall hold the scrutiny on the date appointed in this behalf under clause (b) of Rule 25 and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by causes beyond his control:Provided that in case an objection is raised by the Returning Officer or is made by any other person, the candidate concerned may by allowed time to rebut it not later than next date but one following the date fixed for scrutiny, and the Returning Officer shall record his decision on the date to which the proceedings have been adjourned.
