Section 88(18) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(18)Immediately after the declaration of result of the election under sub-rule (17), the Chief Election Authority shall-(a)prepare a record of the proceedings at the meeting and sign the proceedings. He shall also put his initials on corrections, if any, in the proceedings and may, in his discretion, permit any member present at the meeting to affix his signatures below such proceedings, if he expresses his desire to do so; and(b)publish on the notice-board of the office of the Board, a notification in Form 34 signed by him stating the name of the person elected as Chairperson of the Board at the meeting and also send a copy of such notification to the State Government.Part - IXShia [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).]s Board and Shia Members
