Section 55 in The Sikh Gurdwaras Board Election Rules, 1959
55. Procedure when a candidate is elected by more than one constituency.
(1)If any person is elected by more than one constituency, he shall, by notice in writing signed by him and delivered to the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] within seven days from the date of the publication of the result of such election in the Official Gazette, choose for which of these constituencies he shall serve.(2)If the candidate does not make the choice referred to in sub-rule (1) of this rule within the prescribed time, the [Chief Commissioner, Gurudwara Elections] [The words 'State Government' substituted by Central Government Notification dated 26.7.1978.] shall, within fourteen days from the date of the publication of the result of such election, declare for which constituency he shall serve. The choice under sub-rule (1) or declaration, as the case may be, shall be conclusive.(3)When any such choice or declaration has been made, the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] shall call upon the constituency or constituencies for which such person has not chosen or been declared so serve, to elect another person or persons.
