Section 4 in The Haryana Sikh Gurdwara (Management) Act, 2014
4. Composition of Committee.
- The Committee shall consist of,-(a)forty members to be elected from various wards to which the entire State shall be divided in accordance with the provisions of this Act;(b)nine members to be co-opted by the elected members of the Committee referred to in clause (a) in the manner hereinafter:-(i)two members shall be co-opted from amongst Sikh women;(ii)three members shall be co-opted from the persons belonging to Scheduled Castes and Backward Class category;(iii)two members shall be co-opted from amongst the General category having extensive knowledge of Sikh tenets;(iv)two members shall be co-opted from amongst the Presidents of the registered "Singh Sabhas" in the State:Provided that co-opted members shall have the right to vote for the purpose of election of office bearers and other members of the Executive Board:Provided further that the term of office of co-opted members shall be co-terminus with the elected members of the Committee.
