Section 90 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
90. Appointment of a Shia Muslim as member of the Board.
- When appointment of a Shia Muslim is to be made as member of the Board under sub-section (5) or sub-section (6) of section 14 of the Act by election from any of the electoral colleges specified in sub- clauses (i) to (iv) of clause (b) sub-section (1) of section 14 of the Act, the membership of Shia Muslim from that electoral college shall be deemed to be reserved membership and only a Shia Muslim shall be entitled to file nomination as candidate for election as member from that electoral college.Part - XProhibited Acts and Corrupt Practices
