Section 15(2) in The Sikh Gurdwaras Board Election Rules, 1959
(2)In a constituency where there is a [the seat the member of schedule cast] [Substituted for the words 'reserved seat' by Central Government Notification No. G.S.R.278(E) dated 4.4.2002.], no candidate shall be deemed to be qualified to be chosen to fill that seat unless he furnishes to the returning officer, either at the time of the presentation of the nomination paper or at the time of scrutiny thereof, a declaration verified by the candidate on oath or solemn affirmation before a Magistrate, that the candidate is a member of the Scheduled Castes for which the seat has been so reserved and the declaration specifies the particular caste to which the candidate belongs.
