(3)[ As and when a member or members of any Committee have been nominated in accordance with the provisions of clause (a) of sub-section (1) of section 87 or have been elected or nominated, as the case may be, in accordance with the provisions of clause (b) of sub-section (1) of Section 87, the State Government shall notify these facts and when all the members of such Committee have been nominated or have been elected [the Chief Commissioner when in existence otherwise the Commissioner, Gurdwara Elections] [Substituted by Punjab Act 1 of 1959, Section 28.] the further fact that the Committee has been duly constituted and the date of the publication of last mentioned notification shall be deemed to be the date of the constitution of the Committee.] [Substituted by Punjab Act No. 1 of 1959, Section 25(a).][89. Election of member. - (1) The elected members of a Committee, referred to in clause (b) of sub-section (1) of Section 87, shall be elected, by a constituency formed, subject to the approval of the State Government, by the Board in a general meeting.
