- Every Committee shall continue for [five] [Substituted for the word [three] by Punjab Act 11 of 1944, Section 28.] years from the date of its constitution or until a new committee has been constituted, whichever is later.[94-A. Incorporation of committees. - Every committee shall be a body corporate by the name of the Committee of Management of the Gurdwara or Gurdwaras under its management and shall have perpetual succession and a common seal and shall sue and be sued in its corporate name.] [Section 94-A inserted by Punjab Act 3 of 1930, Section 7.][95. Effect of subsequent disability to service as a member of a committee. - (1) If any person having been elected or nominated a member of a committee becomes [or, is found to be by the Board] [Substituted for the old section by Punjab Act 3 of 1930, Section 8.] subject to any of the disabilities stated is section 90 or 91, as the case may be, he shall cease to be a member thereof.(2)[ Any person aggrieved by the finding of the Board mentioned in sub-section (1) of this section may, within a month of the date of his knowledge of such finding, appeal to the Commission for setting aside the said finding and the order of the Commission passed in this respect shall be final :Provided that the person against whom any such finding is given by the Board shall not cease to be a member of the Committee until the order of the Commission in appeal, or, if no appeal is preferred until the time allowed for preferring an appeal has passed.](3)If any person having been elected or nominated a member of the Committee absents himself from three consecutive meetings of the Committee, his name may be removed from membership by the Committee, provided that, if he applies to the Committee within one month of the removal of his name to be restored to membership, the Committee may, at the meeting next following the date of the receipt of such application, restore him to office, provided further that no member shall be so restored more than three times to the same Committee.] [Sub-section (2) added and old sub-section (2) renumbered as sub-section (3) by Punjab Act 42 of 1953, Section 3.][96. Vacancies in committees. - On the occurrence of a vacancy in a Committee, a new member shall be elected or nominated, as the case may be, in the manner in which his predecessor was elected or nominated and if no member is duly elected to replace an elected member, the Board may nominate any qualified person to fill the vacancy in accordance with the provisions of section 87 and the fact of filling the vacancy shall be notified by the State Government under sub-section (3) of Section 88.] [Inserted by Punjab Act No. 10 of 1959, Section 5.]
