Section 10 in The Sikh Gurdwaras Board Election Rules, 1959
10. Disposal of claims and objections.
(1)On the date and at the place fixed under the provisions of rule 9, the revising authority shall call up the cases in the order in which they are entered in the list, shall dismiss any case in which the claimant or objector is not present or is not represented and shall pass such order in any other case as he may deem fit after hearing the parties concerned or their authorised agent and such evidence as may be produced and may appear to him to be necessary.(2)The orders of a revising authority passed under the provisions of sub-rule (1) shall be final.(3)A revising authority, as soon as he has disposed of all claims and objections presented to him, and, in any case, not later than thirty days from the date by which under the provisions of sub-rule (1) of rule 6 claims and objections must be presented shall communicate each one of his decisions to the Deputy Commissioner who shall cause the electoral roll to be amended in accordance therewith.(4)The revising authority shall also intimate to the Deputy Commissioner to correct any clerical or printing errors which the revising authority may himself discover in the roll. The Deputy Commissioner may also at any time before the publication of the final roll under rule 11, himself correct any clerical or printing errors which he may discover in the electoral roll.
