Section 2 in The Sikh Gurdwaras Board (Co-optation of Members) Rules, 1926
2.
In these rules -(a)"The Act" means the Sikh Gurdwaras Act, 1925.(b)"Deputy Commissioner"means the Deputy Commissioner of Amritsar.[ - ] [Sub-rule (c) of the rule 2 omitted by Punjab Government Notification No. 2177-Gurdwaras, dated the 17th December, 1954.](d)"Resident" in any place means any person having a fixed place of abode or owning immovable property or cultivating land or practising a profession or carrying on business, or personally working for gain in that place.[ - ] [Sub-rules (c) and (f) of rule 2 were omitted by the Punjab Government (Home Department-General) Notification No. 231, dated the 26th April, 1937.]
