Section 25 in The Sikh Gurdwaras Board Election Rules, 1959
25. Procedure in contested election.
- If the number of candidates validly nominated in any constituency is more than one, a poll shall be taken on the date or dates specified under rule 13 in this behalf for the election.Provided that in a constituency having reserved seat poll shall be taken for the non-reserved seat or reserved seat, as the case may be, for which the number of validly nominated candidates exceeds one.[25-A Appointment of election agents. - (1) A contesting candidate may appoint in Form IV-C any person to be his election agent and notice of such appointment shall be given by forwarding the same in duplicate to the Returning Officer who shall return one copy thereof to the election agent after affixing thereon his seal and signature in token of his approval of the appointment.(2)The revocation of the appointment of the election agent under rule sub-rule (1) shall be made in Form IV-D and shall be lodged with the Presiding Officer and the Returning Officer and in the case of any such revocation the candidate may make fresh appointment in his place.
