86. Committees of gurdwaras other than those specified in section 85.
- [(1)] [Section 86 renumbered as sub-section (1) and sub-section (2) added by Punjab Act No. 1 of 1959, Section 26.] For every Notified Sikh Gurdwara other than a gurdwara specified in section 85 a committee shall be constituted after it has been declared to be a Sikh Gurdwara under the provisions of this Act, or after the provisions of Part III have been applied to it under the provisions of section 38, provided that the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government may by notification direct that there shall be one committee for any two or more such gurdwaras specified in the notification, and may in like manner cancel or modify such notification, provided further that the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall not issue, cancel or modify any such notification after constitution of the first Board, except upon recommendation being made to it in this behalf by the Board.(2)[ Notwithstanding anything contained in sub-section (1), the Gurdwaras at Narnaul and Mahendragarh shall be managed by the Board.] [Section 86 renumbered as sub-section (1) and sub-section (2) added by Punjab Act No. 1 of 1959, Section 26.][86-A. * * * ] [Section 86-A was inserted by Punjab Act 11 of 1944, Section 20, and omitted by Punjab Act 53 of 1953, Section 10.][87. Constitutions of committee not specially provided for. - (1) Every Committee shall consist of five members out of which one at least shall be a person belonging to the scheduled castes and shall be constituted as follows :-(a)[ The Board shall nominate the members, with their written consent, of the committee of the Gurdwara or Gurdwaras, whose gross annual income does not exceed three thousand rupees, who shall be residents of the district in which the Gurdwara or one of the Gurdwaras to be managed by the Committee is situated:Provided that the Board may, if it so decides, instead of nominating the members, manage the affairs of any such Gurdwara itself in accordance with the provisions of the Act.(b)The committee of Gurdwara or Gurdwaras, whose annual monetary income exceeds three thousand rupees, shall consist of four elected members and one member nominated by the Board who shall be resident of the district in which the Gurdwara or one of the Gurdwaras to be managed by the Committee is situated.If in the election, the required number of members is not elected, the Board may nominate such number of persons as have not been elected so as to complete the Committee for such a Gurdwara or Gurdwaras; provided that the person or persons so nominated shall be the resident or residents of the district in which the said Gurdwara or Gurdwaras are situated.](2)If the Board fails to nominate a member or members of the Committee in accordance with the provisions of clause (a) or (b) the manager and if there is no manager, then Granthi or Granthis of Gurdwara or Gurdwaras shall either by himself or themselves or along with the nominated or elected member or members, if any, as the case may be, perform the duties of the Committee till such time as the Board nominates the required number of members of the Committee.] [Substituted by Punjab Act 1 of 1959, Section 27.]
