(1)The Committee [* * * *] [The words [or a local committee] inserted by Punjab Act 11 of 1944, Section 39 and omitted by Punjab Act 53 of 1953, Section 22.] of every Notified Sikh Gurdwara shall maintain a regular account, showing all sums received on behalf of and all disbursements made out of the funds and income of the gurdwara.(2)Any person having interest in the gurdwara shall, on application to the Secretary of the Committee [* * * * * ] [The words "or a local committee" inserted by Punjab Act 11 of 1944, Section 39 and omitted by Punjab Act 53 of 1953, Section 22.], be furnished with a copy of the whole or any part of such account.(3)The Committtee [* * * * * ] [The words "or a local committee" inserted by Punjab Act 11 of 1944, Section 39 and omitted by Punjab Act 53 of 1953, Section 22.], shall charge for copies furnished under the provisions of sub-section (1) such fees as are charged for copies of records under the control of Deputy Commissioners of districts under the rules for the time being in force in Punjab.
