Section 6(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)The Deputy Commissioner shall commence the preparation of the roll on such date as the [Chief Commissioner, Gurudwara Elections] [The words 'State Government' substituted by Central Government Notification dated 26.7.1978.] may direct, and, as soon as may be, after the roll is prepared shall publish it together with a notice giving the names and designations, or, in the case of officials, the designations only, and the addresses, of the revising authorities to whom claims or objections relating to the roll may be presented and the date, not less than twenty-one days from the date of publication of the roll by which such claims or objections must be presented.
