Section 9(2) in The Sikh Gurdwaras Board Election Rules, 1959
(2)Subject to such instructions as may from time to time be issued in this behalf by the [Chief Commissioner, Gurudwara Elections] [Substituted for the words 'Commissioner, Gurdwara Elections' by Central Government Notification dated 26.7.1978.] the revising authority shall post at his office a list of all claims and objections received in time together with a notice showing the dates on which and the places at which such claims and objections will be heard, provided that in no case shall a date be fixed less than seven days or more than twenty-eight days from the date on which such list is posted.
