(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 of the Act from the officers specified in sub-rule (2) and the list of such persons 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)For the election of Muslim Members of Parliament from the State or as the case may be, the National Capital Territory of Delhi under Section 14(1)(b)(i) of the Act, from the Secretary General, Lok Sabha/Rajya Sabha;(b)For the election of Muslim Members of State Legislature under Section 4()(b)(ii) of the Act, from the Secretary, Legislative Assembly/Council;(c)For the election of Muslim Members of Bar Council of the concerned State or Union Territory under Section 14(1)(b)(iii) of the Act, from the Secretary of State Bar Council;(d)For the election of mutawailis under Section 14(l)(b)(iv) of the Act, from the Chief Executive Officer of the Board.
