Section 15(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(3)Where the electoral roll (hereinafter in this sub-rule referred to as the "basic roll"), together with the list of amendments and corrections, becomes the electoral roll of electoral colleges under sub-rule (2), the Chief Election Authority may, for the convenience of the concerned, integrate the lists into the basic roll by incorporating inclusion of names, amendment, transposition or deletion of entries in the relevant rolls of all electoral colleges, so however that no change shall be made in the process of such integration in the name of any elector or in any particulars relating to any elector as given in the list of amendments.
