(1)The Committee of every Notified Sikh Gurdwara shall, as soon as may be, prepare registers in which shall be entered-(a)the names of past and present ministers of the gurdwara so far as these are known;(b)particulars of all immovable properties of the gurdwara and the documents, if any, relating thereto;(c)particulars of the scheme of administration, if any;(d)the names of all offices connected with the gurdwaras to which any salary, emoluments or perquisite is attached and the nature, period and conditions of service in each case;(e)the jewells, gold, silver, precious stones, vessels and utensils and other moveable property belonging to the gurdwara with their estimated value; and(f)such other particulars as the Board may direct.(2)The [registers] [Substituted for the words 'register' and 'through' by Punjab Act 53 of 1953.] shall be submitted [by] [Substituted for the words 'register and [through' by Punjab Act 53 of 1953.] the committee to the Board within such period after the commencement of this Act as the Board may direct.(3)The Board, after checking them, may direct that the registers be corrected in such manner as appears to be necessary.(4)The registers as approved by the Board shall be kept by the committee of the gurdwara to which they relate; and copies thereof shall be kept by the Board.(5)The committee shall cause the entries in the registers to be scrutinised annually, and shall submit to the Board for its approval a verified statement showing the alterations, omissions or additions required therein.(6)The Board may, after checking the statement, direct such alterations, omissions or additions to be made in the registers as it finds to be necessary.(7)A copy of every order passed under the provisions of sub-section (3) or sub-section (6) shall be communicated to the committee and the committee shall carry out the alterations, omissions or additions ordered by the Board in the registers.(8)The President of the Board or any servant authorised by him on this behalf or the president of the committee may grant copies of the registers or of any entries therein on payment of such fees as the Board may by bye-law prescribe; such copies shall be certified by the president of the Board or committee, as the case may be, in the manner provided in section 76 of the Indian Evidence Act, 1872 (1 of 1872).(9)Nothing contained in sub-section (2), (3), (4), (6) or (7) or in sub-section (5) with the exception of the provisions for the annual scrutiny of entries in registers shall apply to the Committee constituted under the provisions [* * * *] [The words brackets and figure [of sub-section (1)] omitted by Punjab Act 11 of 1944, Section 46.] of section 85.[138. Alienation of immovable trust property. - No exchange, sale, mortgage or other alienation of immovable property belonging to a Notified Sikh Gurdwara be valid unless it is sanctioned by the Committee of the Gurdwara and by the Board, provided that the sanction of the Board shall not be necessary in the case of a lease of any such property for a term which does not exceed the remaining term of the existing Committee by a period of more than one year] [Substituted for the old section by Punjab Act 11 of 1944, section 49.].
