Section 27 in The Sikh Gurdwaras Committee Election Rules, 1959
27. Questions to be put to electors.
- At any time before a ballot-paper is delivered to an elector, the presiding officer or a polling officer may of his own accord, if he has reason to doubt the identity of the elector or his right to vote at the polling station and shall, if so required by a candidate or his agent, put to the elector the following questions :-(a)Are you the person enrolled as follows :-(Reading the whole entry relating to the elector from the roll ?(b)Have you already voted at the present election ?(c)such other persons as he may deem fit or necessary; and the elector shall not be supplied with a ballot-paper unless he answers the first question in the affirmative and the second question in the negative or if he refuses to answer any other question put to him in pursuance of this rule.
