Section 6(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(3)The Chief Election Authority shall obtain-(a)list of Muslim members of Parliament from the State and Muslim members of the State Legislative Assembly as also of ex-Muslim members from the Secretary, Rajasthan Legislative Assembly;(b)list of Muslim Members of the Bar Council of the State as also of its ex-Muslim members from the Secretary, State Bar Council, and(c)list of mutawallis of the [waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s having an annual income of rupees one lakh and above, form the Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board with their latest addresses.
