(1)If after the commencement of this Act any vacancy occurs in an office connected with a Notified Sikh Gurdwara, whether by reason of the death, dismissal or resignation of the office-holder or for any other reason, the committee of the gurdwara may appoint any person who, in its opinion, is qualified for the office to fill the vacancy : provided that if the last holder of the office was a hereditary office-holder who had not before the vacancy occurred received compensation under the provisions of section 20, and there is a presumptive successor of such last office-holder who desires to be appointed and has not received compensation under the provisions of section 20, the committee shall appoint such presumptive successor unless, in its opinion, he has not been properly ordained or his moral character is such as to render him unsuitable or his education has not been sufficient to render him fit for appointment.(2)If any presumptive successor claims to be appointed to fill a vacancy in accordance with the provisions of sub-section (1) and the committee rejects his claim, he may, unless the committee is the Board acting as a committee under the provisions [* * * *] [The words, brackets and figure [of sub-section (1)] omitted by Punjab Act 11 of 1944, Section 47.] of section 85, within thirty days of the date of such rejection, appeal to the Board and the decision of the Board shall be final.
