Section 13(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)The [Chief Commissioner, Gurudwara Elections] [Substituted for the [Commissioner, Gurdwara Elections] by Central Government Notification dated 26.7.1978.] shall, by notification the Official Gazette [of the State or States concerned] [Inserted vide MOH Notification No. G.S.R. 376(E), dated 23.8.1996.], 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)the nomination papers shall be scrutinised;(iv)applications for the revision of the order 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 [twenty days] [Substituted for [thirty days] by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.] before the date fixed for the poll and not less than [seven days] [Substituted for the words 'fifteen days' by Central Government Notification dated 26.7.1978.] after the date of the publication of the notice 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.
