Section 15 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
15. Final publication of roll.
(1)The Electoral Registration Officer shall thereafter-(i)publish the roll, together with the list of amendments by making a complete copy thereof available for inspection and displaying a notice in Form 9 at his office.(2)On such publication, the electoral roll together with the list of amendments and corrections shall be the electoral roll of the electoral colleges.(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.(4)A candidate who has submitted nomination paper for election from an electoral college shall, on application made for the purpose, be entitled free of cost of get two copies of the final electoral roll of that electoral college from the Chief Election Authority.
