Section 54(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)When the counting of votes has been concluded and the result has been declared, the returning officer shall prepare and [forward to the Chief Commissioner, Gurdwara Elections] [Subsitituted for the [forward to the State Government and to the Commissioner, Gurdwara Elections] by Central Government Notification dated 26.7.1978.]a return showing the names of the candidates, the number of valid votes recorded for each and the name and address of the elected candidate and shall post a copy of the return in a conspicuous place at his office :Provided that in a constituency where there is a reserved seat, two separate returns; i.e., one for the candidates for the non-reserved seat and another for the reserved seat shall be prepared, forwarded and posted.[Provided further that, except where a constituency extends over more than one State, the returning officer shall forward the return or returns, as the case may be, to the concerned Commissioner, Gurdwara Elections also.] [Proviso added by Central Government Notification dated 26.7.1978.]
