Section 22 in The Sikh Gurdwaras Board Election Rules, 1959
22. List of all valid nominations to be posted.
(1)On completion of the scrutiny of nominations and after the expiry of the period within which candidature may be withdrawn under the provisions of sub-rule (1) of rule 20 the returning officer, shall forthwith prepare a list of valid nominations and cause it to be posted up in some conspicuous place in his office and at such other places in the constituency as he may deem fit.(2)The list to be posted under sub-rule (1) shall contain the names in alphabetical order in Gurmukhi and address of the validly nominated candidates as given in the nomination papers and indicate the symbol assigned to each candidate. In the case of an election in a constituency where the seats to be filled include a reserved seat, the list shall be divided into two parts, viz., Part `A' and `B'. Part `A' shall contain the names of validly nominated candidates for the non-reserved seat and Part `B' the names of validly nominated candidates for the reserved seat and in both cases the names shall be arranged in alphabetical order separately.(3)If there are two candidates whose names are the same, they shall be distinguished by the addition of their occupation or their village or in such other manner as the returning officer may think fit.
