Section 4(b) in The Haryana Sikh Gurdwara (Management) Act, 2014
(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:
