(11)"Patit" means a person who being a keshadhari Sikh trims or shaves his beard or keshas or who after taking amrit commits any one or more of the four kurahits].(12)[ "Notified Sikh Gurdwara" means any gurdwara declared by notification by the [State] [The old Clauses 10, 11 and 12, renumbered as 12, 13, and 14 by Punjab Act 11 of 1944, Section 2(b).] Government under the provisions of this Act to be a Sikh Gurdwara.](13)[ "Treasury" means a Government Treasury or sub-treasury and includes any bank to which the Government treasury business has been made over.] [The old Clauses 10, 11 and 12, renumbered as 12, 13 and 14 by Punjab Act 11 of 1944, Section 2(b).](14)[ "Tribunal" means a tribunal constituted under the provisions of section 12.] [The old Clauses 10, 11 and 12, renumbered as 12, 13 and 14 by Punjab Act 11 of 1944, Section 2(b).](15)[ "Election" means an election to fill a seat or seats in the Board or Committee constituted under Sections 43, 86 and 87.] [Inseerted by Act 25 of 1954, Section 2.](16)"Constituency" means a constituency for the election of a member or members of the Board or Committee.(17)[ "Commissioner, Gurdwara Election" means the officer appointed by the Government of the State of Punjab, Haryana or Himachal Pradesh or the Administrator of the Union Territory of Chandigarh, as the case may be, to perform the duties of the Commissioner, Gurdwara Elections in relation to the Election of members of committees constituted for the Notified Sikh Gurdwara located within the State or the Union Territory. [Substituted vide MOH Notification No. S.O.63(E), dated 3.2.1978.](17-A) "Chief Commissioner, Gurdwara Elections" means the officer appointed by the Central Government under Section 47A.]
