Section 3(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)Any Sikh more than twenty one years of age, who wishes to have his name registered as a voter in any constituency in which he is resident, may register his name with the Patwari of the Revenue estate in which he is resident or, if he is a resident in a town, with such person as the Deputy Commissioner of the district in which such town is situated may appoint for the purpose by notice posted at his office and at the office of the local authority of such town, or with the Secretary of local authority, if the Deputy Commissioner does not post any notice in respect of the appointment of any such person, provided that if he is a resident in more than one constituency, he shall not register his name as a voter in more than one constituency and his name, shall, subject to the provisions of these rules, remain registered as voter in the constituency in which he elects first to have it registered and shall not be registered in any other constituency so long as he remains a resident in the constituency in which he elects first to have his name registered :Provided that no person shall be registered who does not make a declaration as set out in [Form I] [Substituted 'Form I and Form IA, as may be appropriate' by Notification No. G.S.R. 1005(E), dated 8.8.2017 (w.e.f. 16.7.1959).] appended to these rules either, if he be literate, by signing the form after striking out inapplicable matter, or if he be illiterate by repeating the declaration, as read out from the form after striking out matter inapplicable to the case, and thereafter thumb-marking the form.
