109. Funds transferred to Board by Shromani Gurdwara Parbandhak Committee.
- If any sum is transferred to the Board by the Shromani Gurdwara Parbandhak Committee, then :-(i)any portion thereof held on behalf of a Notified Sikh Gurdwara shall be paid, as soon as may be, to the committee of such gurdwara, and any portion held on behalf of any other place of worship shall be paid to such person acting on behalf of the place of worship, as the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government approve;(ii)any portion not required to be paid under the provisions of clause (i) shall, in the first place, be used to discharge such debts of the Shromani Gurdwara Parbandhak Committee as may be legally recoverable;(iii)any portion remaining after the debts of the Shromani Gurdwara Parbandhak Committee have been discharged as required by clause (ii) shall be set apart for such religious, charitable or educational purposes as the Board in general meeting may determine, provided that any portion not so set apart within one year from the constitution of the first Board shall be handed over to the committee described in sub-section (2) of Section 85 and shall form part of the funds of that Committee.
