Section 11 in The Sikh Gurdwaras Board Election Rules, 1959
11. Final Publication of electoral roll.
(1)The Deputy Commissioner shall then cause the roll, so amended, either to be reprinted and republished or if he deems fit shall republish the preliminary roll published under the provisions of sub-rule (1) of rule 6 together with a list of additions and corrections, in the manner provided for the publication of rolls and notices in sub-rule (2) of rule 6.(2)A roll re-published under the provisions of sub-rule (1) with or without a list of corrections, as the case may be, shall come into force from the date of such republication and shall continue in force for a period of five years when a fresh roll shall be prepared in accordance with these rules provided that [before] [Substituted for the words 'the Punjab Government' by Central Government Notification dated 26.7.1978.][the Central Government] [Substitued for the words 'therefore' by Central Government Notification dated 26.7.1978.] may, by notification, direct the preparation in accordance with these rules of a fresh roll at any time before the expiry of the said period.(3)If a constituency is called upon to elect a member or members after an electoral roll has ceased to have force and the completion of the new electoral roll, the old electoral roll shall, for the purpose of that election, continue to operate as the electoral roll for the constituency.(4)(a)Any person whose name is not included in the electoral roll of a constituency may apply in the manner hereinafter provided for the inclusion of his name in that electoral roll.(b)Where an application under clause (a) is made at any time after the issue of a notice calling upon the constituency to elect a member or members and before the completion of that election, it shall be made to the Deputy Commissioner of the district in which the constituency is situated, or if the constituency extends over more than one district, to the Deputy Commissioner within whose jurisdiction the applicant resides, and in other cases it shall be made to the returning officer of the constituency.(c)The Deputy Commissioner or the returning officer, as the case may be shall, if satisfied after such notice and such enquiry as he thinks fit that the applicant is entitled to be registered in the electoral roll, direct his name to be included therein:Provided that if the applicant is registered in the electoral roll of any other constituency, the Deputy Commissioner, or the returning officer, as the case may be, shall inform the returning officer of that constituency, and that officer shall on receipt of the information, strike off the applicant's name from that electoral roll.(d)Where an application made under this rule is rejected, an appeal shall lie to the [concerned Commissioner Gurudwara Elections] [Substituted for the words 'Commissioner, Gurudwara Elections' by Central Government Notification dated 26.7.1978.] within fifty days from the date of such rejection.(e)No application or appeal under this sub-rule shall be entertained unless it is accompanied by a fee of -(i)one rupee in the case of application to the returning officer;(ii)five rupees in the case of an application to the Deputy Commissioner; and(iii)five rupees in the case of an appeal to the [concerned Commissioner Gurudwara Elections] [Substituted for the words 'Commissioner, Gurudwara Elections' by Central Government Notification dated 26.7.1978.].(f)The fee prescribed under clause (c) shall in no case be refuned.(g)When a direction is issued under sub-rule (4) the electoral roll to which such direction relates, shall be deemed to have been revised accordingly.
