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Union of India - Section

Section 16 in The Sikh Gurdwaras Committee Election Rules, 1959

16. Procedure in uncontested election.

- Subject to the provisions of rule 15, if the number of candidates validly nominated in any constituency it equal to or less than the number of members to be elected for such constituency, then such candidates shall be deemed to have been elected and the returning officer shall forward a list of names of such candidates to the Commissioner, Gurdwara Elections, and if the number of such candidates is less than the number of members to be elected, the Commissioner, Gurdwara Elections, shall fix another date for the election of the remaining members.