Section 3(2) in The Sikh Gurdwaras Board Election Rules, 1959
(2)If a patwari or any person appointed by the Deputy Commissioner for the registration of names under the provisions of sub-rule (1), or the Secretary of the local authority as the case may be, refuses or neglects to enter the name of any person who applies to have his name registered, such person may at any time during the preparation of the electoral rolls apply to the Deputy Commissioner to have his name registered and if such person is entitled to have his name registered, the Deputy Commissioner shall direct to registration of his name.[4. Returning Officer. - (1) For every constituency, the Commissioner, Gurdwara Elections of the State in which the constituency is situated, shall by notification in the Official Gazette, appoint a Returning Officer who shall be an officer of the Government, not below the rank of an Assistant Commissioner or Extra Assistant Commissioner :Provided that nothing in this rule shall prevent the Commissioner, Gurdwara Election from appointing the same person to be the returning officer for more than one constituency.
