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Union of India - Section

Section 58 in The Sikh Gurdwaras Board Election Rules, 1959

58. Final authority for interpretation of these rules.

- If any question arises regarding the interpretation of these rules otherwise than in connection with an election petition which has actually been presented, the question shall be referred to the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] who may decide it himself, or if he thinks fit, may refer it to [the Central Government] [Substituted for the words 'the State Government' by Central Government Notification dated 26.7.1978.]. The decision of the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] or the [the Central Government] [Substituted for the words 'the State Government' by Central Government Notification dated 26.7.1978.] as the case may be, shall be final.