Section 4 in The Sikh Gurdwaras Committee Election Rules, 1959
4. Dates of various stages of election.
(1)[The Chief Commissioner when in existence otherwise the Commissioner, Gurdwara Elections], [Substituted for [The Commissioner, Gurdwara Elections] vide MOH Notification No. S.O. 360(E), dated, 30.4.1998.] shall fix the date or dates on, by or within which -(i)the nomination papers shall be presented;(ii)the list of nomination papers shall be posted;(iii)(iv)applications for the revision of the orders of the authority scrutinising the nomination papers may be made to the Deputy Commissioner;(v)the revision applications shall be decided;(vi)a candidate may withdraw his candidature;(vii)the list of valid nomination papers shall be posted;(viii)the list of polling stations shall be posted;(ix)the polling shall be held; and(x)the result of election shall be declared :Provided that the last date for the nomination of candidates for election shall be fixed not less than thirty days before the date fixed for the poll and not less than fifteen days after the date of the publication of the notice under sub-rule(2) and the date for the scrutiny of nominations shall be fixed not more than seven days from the last date for the nomination of candidates.(2)The returning officer shall publish the dates fixed under sub-rule (1) by notice posted at his office and at the office of each tehsil in which the area comprising the constituency, or any part of such area, is situated, and at the office of every patwari, if any, and every post office, if any, and every Notified Sikh Gurdwara situated in such area, and if the constituency consists of a single revenue estate or of a number of specified revenue estates in which there is neither the office of the patwari nor a post office, at a place of public resort within the boundaries of each such revenue estate.(3)[The Chief Commissioner when in existence otherwise the Commissioner, Gurdwara Elections] [Substituted for [The Commissioner, Gurdwara Elections] vide MOH Notification No. S.O. 360(E), dated 30.4.1998.], may order a change in any of the dates fixed under sub-rule (1) at any time :Provided that unless the Commissioner, Gurdwara Elections, otherwise directs no such order shall be deemed to invalidate any proceedings taken before the date of the order.
