Section 14 in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926
14.
The Chairman may adjourn the meeting for such interval as may be necessary to enable the [Chief Commissioner, Gurdwara Election] [Substituted for the words 'Elections Commissioner' by Punjab Government Notification No. 492-Gurdwaras, dated 20th August, 1957, and further substituted by Government of India Notification No. GSR 279 (E) dt. 22.6.1979 P. 25.] to count votes and prepare a return [in the form in Annexure II] [Added by Punjab Government Notification No. 2177-Gurdwaras, dated the 17th December, 1954.] showing the result of the election and the names of the elected candidates.
