(1)The Committee [* * * *] [The words [or a local committee] inserted by Punjab Act 11 of 1944, Section 39 and omitted by Punjab Act 53 of 1953, Section 22.] of every Notified Sikh Gurdwara shall maintain a regular account, showing all sums received on behalf of and all disbursements made out of the funds and income of the gurdwara.