Section 8 in The Sikh Gurdwaras Board Election Rules, 1959
8. Presentation of claims and objections with regard to roll.
(1)When a roll has been published under the provisions of rule 6, claims and objections relating to the inclusion of names in, or other exclusion from, the roll may be presented to the appropriate revising authority named in the notice published with the roll by the date specified in such notice provided that :-(a)a claim or objection shall not relate to more than one person, shall be in writing, shall be verified by the claimant or the objector and shall be presented to the appropriate revising authority personally by the claimant or objector or by an agent duly authorised in writing or be sent by the post of the revising authority, so as to reach him within the specified period; and(b)a claim or objection not lodged within the specified period shall be rejected.(2)When objection is made to the inclusion in the electoral roll of any person whose name appears therein or to any particular in any entry in the roll, such objection shall contain in respect of such person or entry as the case may be all the particulars entered in the roll and shall be lodged in triplicate.(3)No person shall prefer an objection to the inclusion of any name in the electoral roll for a constituency unless his name is already included in the electoral roll of that constituency.(4)No application for the transfer of a name from the electoral roll of one constituency to that of another constituency shall be entertained. If any person desires such a transfer, he shall prefer an objection to the inclusion of his name in the former roll, and a separate claim for the registration of his name in the latter roll.(5)The revising authority shall maintain registers of claims and objections in form II and III in which he shall cause to be entered at the time of its receipt particulars of every claim or objection received.
