Section 10(3) in The Sikh Gurdwaras Board Election Rules, 1959
(3)A revising authority, as soon as he has disposed of all claims and objections presented to him, and, in any case, not later than thirty days from the date by which under the provisions of sub-rule (1) of rule 6 claims and objections must be presented shall communicate each one of his decisions to the Deputy Commissioner who shall cause the electoral roll to be amended in accordance therewith.
