Section 7 in The Sikh Gurdwaras Board Election Rules, 1959
7. Application and jurisdiction of revising authority.
- The Deputy Commissioner may appoint any person whom he deems fit to act as a revising authority and may specify the revenue estate, municipal area, notified area, cantonment area, zail, patwar circle, tahsil, sub-division or district from residents of which such revising authority may receive claims or objections with regard to a roll.
