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Union of India - Section
Section 59 in The Sikh Gurdwaras Board Election Rules, 1959
59. Repeal.
- The Sikh Gurdwaras Board Election Rules, 1954 are hereby repealed;Provided that any order made, notification issued or anything done or any action taken under any of the said rules shall be deemed to have been made, issued, done or taken under the corresponding provisions of these rules.Form I [Substituted by Notification No. G.S.R. 1005(E), dated 8.8.2017 (w.e.f. 16.7.1959).][Rule 3(1)]I __________ son of/ wife of/ Daughter of _____________ Age __________ Residence _____________ hereby declare that I| (b) FORM I-A (ForSehajdariSikh)[Rule 3(1)]I___________ son of/wife of/daughter of_________ Age_________ Residence__________ hereby declare that I am a Sehajdhari Sikh and I -(a) perform ceremonies according to Sikh rites;(b) do not use tobacco orkutha (Hala)meat, in any form;(c) do not use alcholic drinks;(d) an not a*patit;and(e) can recitemollmantar.Signature/Thumb Mark***Patitmeans a person, who beingKeshdhariSikh trims or shaves his beard orkeshasor who after taking Amrit commits any one or more of fourKurahits.[Section 2(11) of the Act].**In case of an illiterate he should repeat the declaration, as read out from the Form, and then thumb mark the Form [Proviso to rule 3 sub rule (1)](further declaration to be made by a Scheduled Caste applicant)I hereby declare that I am a member of the___________ caste which has been declare that I am a member of the_________ caste which has been declared to a Scheduled Caste under Article 341 of the Constitution.Signature/Thumb Mark |
| Serial No, | Thana and Village _____________ Town and Ward in which registration is claimed | Name, father's Name, age and occupation of claimant | Date of presentation of claim to authority to whom it is presented with initials of such authority | Date of decision, with note as to presence of parties | Decision________________ Admitted SignatureRejected ofRevisingAuthority | Signature of official by whom effect was given to the decision of the Revising authority and date | |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 8 | 9 |
| Person objected to be Registered | Name and decription and number of objector on roll | Date of presentation of objection to authority to whom it is presented with initials of such authority | Name of process server by whom duplicate sent to be served on person objected to and date | _________ Abstract of process server's report and date | __________ Date of decision with note as to presence of parties | Signature of Revising Authority Admitted/ Rejected | Decision______________ | Signature of official by whom effect was given to the decision of the Revising Authority and date | |||
| Serial No. | Thana and Village in ....... town and ward | Under name | With number on roll | ||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 11 | 12 | 13 |