Section 2 in The Sikh Gurdwaras Committee Election Rules, 1959
2. Definitions.
- In these rules unless the context otherwise requires :-(a)"Act" means the Sikh Gurdwaras Act, 1925;(b)"agent" means any person appointed in writing by a candidate at an election to be agent for the purposes of these rules, with the acceptance in writing by such person of the office of such agent, whether as election agent, polling agent or counting agent;(c)"Commissioner, Gurdwara Elections" and "Resident" shall have the same meaning as are respectively assigned to them in the Act;(d)"Committee" means the Committee of Gurdwara or Gurdwaras whose annual monetary income exceeds three thousand rupees;(e)"constituency" means a constituency for the election of a member or members of the Committee;(f)"election" means an election to fill a seat or seats in the Board and "elector", in relation to a constituency, means a person whose name is for the time being entered in the electoral roll of be that constituency;(g)"form" means a form appended to these rules and includes a translation thereof in any other language;(h)"roll" means the electoral roll of a constituency; and(i)"Scheduled Castes" means all such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified to be Scheduled Castes, in relation to the State of Punjab under Article 341 of Constitution of India.
