Section 2(k) in The Sikh Gurdwaras Board Election Rules, 1959
(k)["State" means the State of Punjab or the State of Haryana or the State of Himachal Pradesh in relation to the transferred territory within the meaning of the Punjab Reorganisation Act, 1966, or the Union Territory of Chandigarh as the case may be] [Added by Central Government Notification dated 26.7.1978.]
