Section 11(1) in The Sikh Gurdwaras Board Election Rules, 1959
(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.
