Section 5(3) in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959
(3)The Deputy Commissioner on receipt of the applications preferred under sub-rule (1) shall, after such enquiry as be may think fit, pass such orders as he may think proper :Provided that be shall not decide the objection against the person, the inclusion of whose name has been objected to, without giving him an opportunity of being heard.
