Section 8(2) in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926
(2)The Chairman's decision on the question whether a candidate should or should not be included in the list of duly nominated candidates shall be final.[9. If the number of candidates nominated under the provisions of rule 8 is fifteen and not more than five of them are residents of Punjab, or, if in the case of vacancies occurring after the first co-optation the number of candidates is equal to the number of vacancies to be filled and the residents of Punjab among the candidates if added to the existing co-opted members from the Punjab do not exceed five, such candidate shall be declared by the Chairman to have been duly co-opted.] [Substituted by Punjab Government Notification No. 145-Gurdwaras, dated the 3rd February, 1960.][10. (1) If the number of candidates nominated exceeds fifteen, or, if in the case of vacancies occurring after the first co-optation exceeds the number of vacancies to be filled and includes such number of candidates resident of any part of India other than Punjab out of which the required number of candidates resident of such part can be co-opted to comply with the provisions of sub-rule (2) of Rule 12, the Chairman shall adjourn the meeting for a sufficient interval to enable suitable arrangements for voting to be made by the Commissioner, Gurdwara Elections.
