Section 11(2) in The Sikh Gurdwaras Board Election Rules, 1959
(2)A roll re-published under the provisions of sub-rule (1) with or without a list of corrections, as the case may be, shall come into force from the date of such republication and shall continue in force for a period of five years when a fresh roll shall be prepared in accordance with these rules provided that [before] [Substituted for the words 'the Punjab Government' by Central Government Notification dated 26.7.1978.][the Central Government] [Substitued for the words 'therefore' by Central Government Notification dated 26.7.1978.] may, by notification, direct the preparation in accordance with these rules of a fresh roll at any time before the expiry of the said period.
