Section 19(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(3)For the purpose of sub-rule (1), an appeal shall be demand to have been presented to the Principal Secretary, [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department when the memorandum of appeal is delivered by, or on behalf of, the appellant to the Principal Secretary [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Department himself or to any other officer appointed by him in this behalf.
