Section 3 in The Sikh Gurdwaras Board Election Rules, 1959
3. Registration of voters.
(1)Any Sikh more than twenty one years of age, who wishes to have his name registered as a voter in any constituency in which he is resident, may register his name with the Patwari of the Revenue estate in which he is resident or, if he is a resident in a town, with such person as the Deputy Commissioner of the district in which such town is situated may appoint for the purpose by notice posted at his office and at the office of the local authority of such town, or with the Secretary of local authority, if the Deputy Commissioner does not post any notice in respect of the appointment of any such person, provided that if he is a resident in more than one constituency, he shall not register his name as a voter in more than one constituency and his name, shall, subject to the provisions of these rules, remain registered as voter in the constituency in which he elects first to have it registered and shall not be registered in any other constituency so long as he remains a resident in the constituency in which he elects first to have his name registered :Provided that no person shall be registered who does not make a declaration as set out in [Form I] [Substituted 'Form I and Form IA, as may be appropriate' by Notification No. G.S.R. 1005(E), dated 8.8.2017 (w.e.f. 16.7.1959).] appended to these rules either, if he be literate, by signing the form after striking out inapplicable matter, or if he be illiterate by repeating the declaration, as read out from the form after striking out matter inapplicable to the case, and thereafter thumb-marking the form.(2)If a patwari or any person appointed by the Deputy Commissioner for the registration of names under the provisions of sub-rule (1), or the Secretary of the local authority as the case may be, refuses or neglects to enter the name of any person who applies to have his name registered, such person may at any time during the preparation of the electoral rolls apply to the Deputy Commissioner to have his name registered and if such person is entitled to have his name registered, the Deputy Commissioner shall direct to registration of his name.[4. Returning Officer. - (1) For every constituency, the Commissioner, Gurdwara Elections of the State in which the constituency is situated, shall by notification in the Official Gazette, appoint a Returning Officer who shall be an officer of the Government, not below the rank of an Assistant Commissioner or Extra Assistant Commissioner :Provided that nothing in this rule shall prevent the Commissioner, Gurdwara Election from appointing the same person to be the returning officer for more than one constituency.(2)It shall be the general duty of the returning officer at any election to do all acts and things as may be necessary for effectually conducting the election in the manner provided by the Act and the rules or orders made thereunder.(3)The returning officer may delegate any of his functions to any officer of the rank of Assistant Commissioner or Extra Assistant Commissioner, if he is unavoidably prevented from performing the same.] [Substituted vide MOH Notification No. G.S.R. 376(E), dated 23.8.1996.][4-A General duties of the Deputy Commissioner. - The Deputy Commissioner shall co-ordinate and supervise all work in connection with the conduct of the election in all the constituencies or parts thereof falling within the district.] [Inserted vide MOH Notification No. G.S.R. 376(E), dated 23.8.1996.]
