Section 9 in The Sikh Gurdwaras Board Election Rules, 1959
9. Posting of list of claims and objections.
(1)When a revising authority receives an objection presented under the provisions of rule 8, he shall cause one copy of it to be served on the person to whom objection pertains, provided that if an objection or claim is presented by a person from whom he is not authorised to receive it under the provisions of rule 7, he shall return it to the person presenting it for presentation to the appropriate revising authority.(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.
