140. Power of committee to make regulations reoffering at Sikh Gurdwara.
(1)The Committee of a Notified Sikh Gurdwara may, from time to time, make regulations for the purpose of determining what portion of the offering made at, or in connection with such Gurdwaras shall be deemed to be the property of the Gurdwara and regulating the division of such offerings or any portion of them between the various office-holders of such Gurdwara.(2)If no regulations have been made by a committee under the provisions of sub-section (1), all offerings made at, or in connection with, a Notified Sikh Gurdwara shall be deemed to be the property of such Gurdwara.
