141. Salaries of office-holders to be their property.
- The salary and allowances of a minister or other office-holder of a Notified Sikh Gurdwara and any property acquired by him out of his salary and allowances shall be the property of such minister or office-holder.[142. Right of interested persons to complain to commission in respect of misfeasance, etc. - (1) Notwithstanding anything contained in section 92 of the Code of Civil Procedure, 1908 (5 of 1908), or in the Specific Relief Act, 1877, any person having interest in a Notified Sikh Gurdwara may, without joining any of the other persons interested therein, make an application to the Commission, against the Board, the Executive Committee of the Board, or the Committee [* * *] [Substituted for the old section by Punjab Act 11 of 1944, section 50.], or against any member or past member of the Board, of the Executive Committee or of the Committee [* * * *] [Words [or local committee] and [or of local committee] omitted by Punjab Act 53 of 1953, Section 26.], or against any office-holder or past office-holder of the Gurdwara or against any employee past or present of the Board or Gurdwara in respect of any alleged malfeasance, misfeasance, breach of trust, neglect of duty, abuse of powers conferred by this Act or any alleged expenditure on a purpose not authorised by this Act and the Commission, if it finds any such malfeasance, misfeasance, breach of trust, neglect of duty, abuse of powers or expenditure proved, may consistently with the provisions of this Act and of any other law or enactment in force for the time being direct any specific act to be done or forborne for the purpose of remedying the same and may award damages or costs against the person responsible for the same, and may order the removal of any office-holder or member of the Board, Executive Committee, or Committee [* * *] [Words [or local committee] and [or of local committee] omitted by Punjab Act 53 of 1953, Section 26.], responsible for the same and may also disqualify any member of the Board, Executive Committee, or Committee [* * *] [Words [or local committee] and [or of local committee] omitted by Punjab Act 53 of 1953, Section 26.], thus removed from such membership for a period not exceeding five years from the date of such removal:[Provided that no such application shall be entertained by the Commission, if it is made more than six years after the date of the act or omission from which the right to make an application under this sub-section accrues and, in the case of an application against a member of the Board, the Executive Committee of the Board or the Committee, if it is made after such period or after six years of the date of his ceasing to be a member, whichever is later.] [Proviso added by Punjab Act No. 1 of 1959, Section 45.](2)The Board may make a similar application to the Commission which may, in like manner, dispose of it.(3)The Board or any person aggrieved by an order passed by the Commission under the provisions of sub-section (1) or sub-section (2) may, within ninety days of the orders, appeal to the High Court.]
