- Elections of members of the Board under the provisions of this Act shall be held on dates to be fixed by the [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.].[47-A. Superintendence, direction and control of election of Members [of the Board and of Committees] [Substituted vide MOH Notification No. S.O. 978(E), dated 15.12.1995] to be vested in the Gurdwara Election Commission. - (1) The Superintendence, direction and control of the preparation of the Electoral rolls for and the conduct of election of Members [of the Board and of Committees] [Substituted for [of the Board] vide MOH Notification No. S.O.360(E), dated 30.4.1998.](1A)THe Gurdwara Election Commission shall consist of the Chief Commissioner, Gurdwara Election who may perform such of his functions as he may consider necessary through the Commissioner, Gurdwara Elections concerned.(2)The Government of the States of Punjab, Haryana, Himachal Pradesh or the Administrator of the Union Territory of Chandigarh shall when so required by the Gurdwara Election Commission make available to the Gurdwara Election Commission or to the Commissioner, Gurdwara Elections concerned, such staff and other facilities as may be considered necessary for the performance of the functions conferred on the Gurdwara Election Commission by sub-section (1).(3)The staff made available under sub-section (2) and all other officers and staff engaged in the work of preparation of electoral rolls and the conduct of elections under this Act, shall be deemed to be in deputation to the Gurdwara Election Commission for the period commencing on and from the date which may be notified by the Gurdwara Election Commission and ending with the date of due constitution [of the Board and of Committees] [Substituted for [of the Board] vide MOH Notification No. S.O.360(E), dated 30.4.1998.] and accordingly such staff shall during that period be subject to the control, superintendence and discipline of the Gurdwara Election Commission.]
