publication of constitution and effect thereof. - [(1) The Committees shall be constituted as soon as may be after the constitution of the Board; provided that no Committee shall be constituted for any Gurdwara under the provisions of this Act before it has been declared to be a Sikh Gurdwara under the provisions of this Act or the provisions of Part III have been applied to it under the provisions of section 38.] [Substituted by Punjab Act 53 of 1953, Section 12(a).](2)[ * * *] [Substituted for the old sub-sections (2) and (3) by East Punjab Act 32 of 1949, Section 4 and sub-section (2) omitted by Punjab Act 53 of 1953, Section 12(b).](3)[ As and when a member or members of any Committee have been nominated in accordance with the provisions of clause (a) of sub-section (1) of section 87 or have been elected or nominated, as the case may be, in accordance with the provisions of clause (b) of sub-section (1) of Section 87, the State Government shall notify these facts and when all the members of such Committee have been nominated or have been elected [the Chief Commissioner when in existence otherwise the Commissioner, Gurdwara Elections] [Substituted by Punjab Act 1 of 1959, Section 28.] the further fact that the Committee has been duly constituted and the date of the publication of last mentioned notification shall be deemed to be the date of the constitution of the Committee.] [Substituted by Punjab Act No. 1 of 1959, Section 25(a).][89. Election of member. - (1) The elected members of a Committee, referred to in clause (b) of sub-section (1) of Section 87, shall be elected, by a constituency formed, subject to the approval of the State Government, by the Board in a general meeting.(2)The Board may in a general meeting and subject to the approval of the State Government, from time to time, vary any constituency formed under the provisions of sub-section (1).(3)When any constituency to elect members of a Committee is formed or varied according to the previsions of sub-section (1) or (2), as the case may be, the State Government shall notify the fact of the constituency having been so formed or varied and the date of the publication of the notification shall be the date from which the information or variation of the constituency shall take effect.] [Sections 89 and 90 inserted by Punjab Act 10 of 1959, Section 4.]
