(3)The staff made available under sub-section (2) and all other officers and staff engaged in the work of preparation of electoral rolls and the conduct of elections under this Act, shall be deemed to be in deputation to the Gurdwara Election Commission for the period commencing on and from the date which may be notified by the Gurdwara Election Commission and ending with the date of due constitution [of the Board and of Committees] [Substituted for [of the Board] vide MOH Notification No. S.O.360(E), dated 30.4.1998.] and accordingly such staff shall during that period be subject to the control, superintendence and discipline of the Gurdwara Election Commission.]
