(4)(i)"Office" means any office by virtue of which the holder thereof participates in the management or performance of public worship in a gurdwara or in the management or performance of any rituals or ceremonies observed therein and "office-holder" means any persons who holds an office.(ii)"Present Office-holder" means a person who on the commencement of this Act. [or in the case of the extended territories, on the commencement of the Amending Act as the case may be,] [Added by Punjab Act No. 1 of 1959, Section 3(2)(a).] holds an office.(iii)"Past office-holder" means a person who has been an office-holder but ceased to be an office-holder before the commencement of this Act [or, in the case of the extended territories, before the commencement of the Amending Act as the case may be] [Added by Punjab Act No. 1 of 1959, Section 3(2)(b).].(iv)"Hereditary office" means an office the succession to which before the first day of January, 1920, [or, in the case of the extended territories, before the 1st day, of November, 1956, as the case may be] [Inserted by Punjab Act No. 1 of 1959, Section 3(2)(e).], devolved, according to hereditary right or by nomination by the office-holder for the time being, and "hereditary office-holder" means the holder of a hereditary office.(v)"[Present hereditary office-holder" means a person who on the commencement of this Act [or, in the case of the extended territories, on the commencement of the Amending Act as the case may be] [Inserted by Punjab Act No. 1 of 1959, Section 3(2)(a).], is a hereditary office-holder.(vi)"Past hereditary office-holder" means a person who has been a hereditary office-holder but ceased to be such office-holder before the commencement of this Act [or, in the case of the extended territories, before the commencement of the Amending Act as the case may be.] [Added by Punjab Act No. 1 of 1959, Section 3(2)(b).](vii)"Minister" means as office-holder to whom either solely or alongwith others the control of the management or performance of public worship in a gurdwara and of the rituals and ceremonies, observed therein is entrusted :[Provided that an office-holder to whom either solely or alongwith others the performance of public worship in a Gurdwara and of the rituals and ceremonies observed therein is not entrusted directly shall not be deemed to be a Minister for the purposes of sections 134 and 135.] [Added by Punjab Act No. 1 of 1959, Section 3(2)(d).]
