(2)The Government of the States of Punjab, Haryana, Himachal Pradesh or the Administrator of the Union Territory of Chandigarh shall when so required by the Gurdwara Election Commission make available to the Gurdwara Election Commission or to the Commissioner, Gurdwara Elections concerned, such staff and other facilities as may be considered necessary for the performance of the functions conferred on the Gurdwara Election Commission by sub-section (1).
