134. Powers of committee to dismiss office-holders.
- The committee may suspend or dismiss any office-holder, provided that it shall not dismiss a hereditary office-holder or a minister unless it finds that such office-holder or minister-(a)makes persistent default in the submission of budgets, accounts, reports or returns which it is his duty to submit, or(b)wilfully disobeys lawful orders issued by the committee, or(c)is guilty of any malfeasance, misfeasance, breach of trust or neglect of duty in respect of a trust, or(d)has misappropriated or improperly dealt with the properties of the gurdwara, or(e)is of unsound mind or physically unfit to discharge the functions of his office, or(f)is guilty of misconduct of such a character as to render him morally unfit for his office, or(g)fails persistently to perform his duties in connection with the management or performance of public worship or the management or performance of any rituals and ceremonies in accordance with the teachings of Sri Guru Granth Sahib, or(h)has ceased to be a Sikh :[Provided that nothing contained in the provisions of this section shall debar the committee from prescribing with the approval of the Board the maximum period of service or age limit for its employees, including the ministers of the Gurdwaras under its management. After the prescribed period of service or age limit, the employees, including the ministers shall have to retire.] [Added by Punjab Act 11 of 1944, Section 45.]
