Section 11(5) in The Sikh Gurdwaras Committee Election Rules, 1959
(5)When any application for revision of an order has been received under sub-rule (4), the Deputy Commissioner, may, after hearing the applicant or his counsel, confirm such order or, after serving the candidates for election from the constituency with a notice, either personally or by registered post or by affixing its copy to those persons residences or at the address given in their nomination papers, intimating the date on which the application will be heard, and after hearing the applicant and such other candidates, as may appear on the date so intimated, may confirm such order or set it aside and pass such order other as he may deem fit. The order so passed under this sub-rule shall be final.
