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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Sikh Gurdwaras Board Election Rules, 1959

(2)The list to be posted under sub-rule (1) shall contain the names in alphabetical order in Gurmukhi and address of the validly nominated candidates as given in the nomination papers and indicate the symbol assigned to each candidate. In the case of an election in a constituency where the seats to be filled include a reserved seat, the list shall be divided into two parts, viz., Part `A' and `B'. Part `A' shall contain the names of validly nominated candidates for the non-reserved seat and Part `B' the names of validly nominated candidates for the reserved seat and in both cases the names shall be arranged in alphabetical order separately.