Section 18(4) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(4)No amendment, transposition or deletion of entry shall be made under sub-rule (1) and no direction for the inclusion of name in the electoral roll of an electoral college under sub-rule (3) shall be given, after the last date for making nomination for an election in that electoral college and before the completion of that election.
