Section 17(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(3)Where at any time between the publication in draft of the revised roll under sub-rule (2) of Rule 7 and the final publication of the same under Rule 15(1), any names have been directed to be included in the electoral roll of an electoral college under Rule 16, the Electoral Registration Officer shall cause the name to be included also in the revised roll unless there is in his opinion, any valid objections to such inclusion.
