Section 44(7) in The Sikh Gurdwaras Committee Election Rules, 1959
(7)If the presiding officer decides under sub-rule (5) to allow an application either in whole or in part, he shall -(a)count the ballot-papers again in accordance with his decision;(b)amend the result sheet to the extent necessary after such recount; and(c)announce the amendments so made by him.
