(1)The Election Authority shall obtain the list of persons eligible to vote in the categories mentioned in sub-clauses (i), (ii), (iii) and (iv) of clause (b) of sub-section (1) of section 14 from the officers specified in sub-rule (2) of this rule and the list of such persons subject to any modification as per rule 12 shall form the Electoral College for that category and the persons whose names find place in the list, shall be electors for that category of members.(2)The category-wise lists shall be obtained as follows:-(a)Muslim members of Parliament and in case Muslim member of Parliament is not available, ex-Muslim member of Parliament, from the Secretary General, Lok Sabha/Rajya Sabha;(b)Muslim member of State Legislature and in case Muslim member of State Legislature is not available ex-Muslim member of State Legislature, from the Secretary Legislative Assembly/Council;(c)Muslim member of State Bar Council and in case Muslim member of State Bar Council is not available, ex-Muslim member of State Bar Council from the Secretary of State Bar Council; and(d)Mutawalli having income of rupees one lakh and above in the preceding year from the Chief Executive Officer of the Board.
