(1)The Board may in general meeting make bye-laws, not inconsistent with this Act, regulating its procedure, and the fees to be levied under the provisions of sub-section (8) of Section 137, provided that the Board shall not, without the previous sanction of the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government, make any bye-law -(a)prescribing the form in which the budgets of the Board and of committees shall be presented;(b)providing for the custody and investment of the funds of the Board and prescribing the procedure by which sanction of the Board may be accorded to the deposits of surplus funds in specified banks;(c)prescribing the qualification of candidates for membership of the Board and committees;and provided further that no bye-law falling within the purview of clause (c) shall impose any disqualification upon a Sikh only because he is a Sahjdhari Sikh.(2)All bye-laws requiring the previous sanction of the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government under the provisions of sub-section (1) shall when made be published in the [Official Gazette.] [Substituted for the word "Gazette" by the Government of India (Adaptation of Indian Laws) Order, 1937.](3)Bye-laws framed under this section shall have force of law.] [Added by Punjab Act 1 of 1959, Section 44.]
