Section 4 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
4. Power of trustees to make regulations for the maintenance of order and decorum and the due performance of rites and ceremonies in temples.
- The trustee or other authority in charge of a temple or gurdwara shall have the power, subject to the control of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and to any rules which may be made by them, to make regulations for the maintenance of order and decorum and the due observance of the religious rites and ceremonies performed therein, but such regulations shall not discriminate in any way against the members of the excluded classes.
