Section 8(4) in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926
(4)If at any time before the fifteen vacancies are filled up, the number of elected and the continuing candidates, as defined in the scheduled to these rules, resident of any part of India other than Punjab, is reduced to ten, no continuing candidate resident of any part of India other than Punjab shall be excluded from the poll but all such continuing candidates shall be declared co-opted. Such candidates shall, however, duly receive any transferred votes to which they may be entitled as being the next available preference until they have obtained the value of votes equal to or greater than the `quota' mentioned in the schedule to these rules.] [Substituted by Punjab Government Notification No. 145-Gurdwaras, dated the 3rd February, 1960.]
