Section 8(1) in The Sikh Gurdwaras Board Election Rules, 1959
(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.
