(17)[ "Commissioner, Gurdwara Election" means the officer appointed by the Government of the State of Punjab, Haryana or Himachal Pradesh or the Administrator of the Union Territory of Chandigarh, as the case may be, to perform the duties of the Commissioner, Gurdwara Elections in relation to the Election of members of committees constituted for the Notified Sikh Gurdwara located within the State or the Union Territory. [Substituted vide MOH Notification No. S.O.63(E), dated 3.2.1978.](17-A) "Chief Commissioner, Gurdwara Elections" means the officer appointed by the Central Government under Section 47A.]
