Section 54 in The Sikh Gurdwaras Board Election Rules, 1959
54. Return of result of election and publication of names of elected persons in Gazette.
(1)When the counting of votes has been concluded and the result has been declared, the returning officer shall prepare and [forward to the Chief Commissioner, Gurdwara Elections] [Subsitituted for the [forward to the State Government and to the Commissioner, Gurdwara Elections] by Central Government Notification dated 26.7.1978.]a return showing the names of the candidates, the number of valid votes recorded for each and the name and address of the elected candidate and shall post a copy of the return in a conspicuous place at his office :Provided that in a constituency where there is a reserved seat, two separate returns; i.e., one for the candidates for the non-reserved seat and another for the reserved seat shall be prepared, forwarded and posted.[Provided further that, except where a constituency extends over more than one State, the returning officer shall forward the return or returns, as the case may be, to the concerned Commissioner, Gurdwara Elections also.] [Proviso added by Central Government Notification dated 26.7.1978.](2)After such returns have been received from all the returning officers, the [Chief Commissioner, Gurudwara Elections] [The words 'State Government' substituted by Central Government Notification dated 26.7.1978.] shall publish the names of the persons so elected in the Official Gazette [of the State or States concerned] [Inserted vide MOH Notification No. G.S.R. 376(E), dated 23.8.1996.].
