Section 24 in The Sikh Gurdwaras Board Election Rules, 1959
24. Procedure in uncontested election.
(1)The returning officer shall subject to the provisions of rule 23, deem and declare the validly nominated candidate(s) elected if -(a)in a constituency where there is no reserved seat, there is only one validly nominated candidate;(b)in a constituency, where there is a reserved seat, there is only one candidate for each of the non-reserved and reserved seat :Provided that where there is only one validly nominated candidate for the non-reserved or reserved seat, the candidate for that seat alone shall be deemed and declared to be elected.(2)[ The returning officer shall forward the names of the elected candidate (s) to the Chief Commissioner, Gurudwara Elections and, except where a constituency extends over more than one State, also to the concerned Commissioner, Gurudwara Elections.] [Sub-rule (2) substituted by Central Government Notification dated 26.7.1978.](3)If there is no validly nominated candidate for the non-reserved seat or reserved seat or both, the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] shall fix another date for election to the respectivecategory of seats.
