Section 4(3) in The Sikh Gurdwaras Committee Election Rules, 1959
(3)[The Chief Commissioner when in existence otherwise the Commissioner, Gurdwara Elections] [Substituted for [The Commissioner, Gurdwara Elections] vide MOH Notification No. S.O. 360(E), dated 30.4.1998.], may order a change in any of the dates fixed under sub-rule (1) at any time :Provided that unless the Commissioner, Gurdwara Elections, otherwise directs no such order shall be deemed to invalidate any proceedings taken before the date of the order.
