Section 18 in The Sikh Gurdwaras Board Election Rules, 1959
18. Candidates, etc., to be allowed to examine nomination papers.
- On the date fixed for the scrutiny of nominations under the provisions of rule 13, the candidates, one proposer of each candidate and one agent of such candidate but no other person, may attend at such time and place as the returning officer may appoint, and the returning officer shall give them all reasonable facilities for examining the nomination papers of all candidates whose names are included in the list of candidates posted under the provisions of rule 17.
