- A committee of a Notified Sikh Gurdwara may make regulations not inconsistent with the provisions of this Act or with any rules or bye-laws made thereunder to regulate its procedure, provided that without the previous sanction of the Board no regulation shall be made-(i)authorising by name or office any person to receive or sign acknowledgements of the receipt of any money on behalf of the committee, or(ii)prescribing the form in which accounts, returns and reports relating to the management of a Gurdwara shall be maintained or submitted.
