SIKH
GURDWARAS (AMENDMENT) ACT, 1959 THE SIKH GURDWARAS (AMENDMENT) ACT, 1959 [Act No. 01 of 1959] [08th January, 1959] An Act to amend the Sikh Gurdwaras Act, 1925, for the
purpose of extending it to the territories which, immediately before the 1st
November, 1956, were comprised in the State of Patiala and East Punjab States
Union and for certain other purposes. Be
it enacted by the Legislature of the State of Punjab in the Ninth Year of the
Republic of India as follows:-- (1) This Act may be called the Sikh Gurdwaras
(Amendment) Act, 1959. (2) It shall come into force at once. In
section 1 of the Sikh Gurdwaras Act, 1925 (hereinafter referred to as the
principal Act),-- (1) for subsection (2), the following shall be
substituted, namely:-- "(2)
It extends to the territories which, immediately before the 1st November, 1956,
were comprised in the States of Punjab and Patiala and East Punjab States
Union."; and (2) at the end of subsection (5), the words "and,
in the extended territories, on the commencement of the Sikh Gurdwaras
(Amendment) Act, 1959 (hereinafter referred to as the Amending Act)" shall
be added. In
section 2 of the principal Act,-- (1) after clause (3), the following clause shall be
inserted, namely:-- "(3-A)
'the extended territories' means the territories, which, immediately before the
1st November, 1956, were comprised in the State of Patiala and East Punjab
States Union;"; (2) in clause (4),-- (a) in sub-clauses (ii) and (v), after the words 'the
commencement of this Act', the words 'or, in the case of the extended
territories, on the commencement of the Amending Act as the case may be,' shall
be inserted; (b) in sub-clauses (iii) and (vi), the words 'or, in
the case of the extended territories, before the commencement of the Amending
Act, as the case may be' shall be added at the end; (c) in sub-clause (iv), after the figure '1920', the
words 'or, in the case of the extended territories, before the 1st day of
November, 1956, as the case may be' shall be inserted; and (d) to sub-clause (vii), the following proviso shall be
added, namely:-- "Provided
that an office-holder to whom either solely or along with others the
performance of public worship in a Gurdwara and of the rituals and ceremonies observed therein
is not entrusted directly shall not be deemed to be a Minister for the purposes
of sections 134 and 135;"; (3)
in
clause (7), the words "or, in the case of the extended territories, before
the 1st day of November, 1956, as the case may be" shall be added at the
end; and (4) after clause (10), the following clause shall be
inserted, namely:-- "(10-A)
'Sahjdhari Sikh' means a person-- (i) who performs ceremonies according to Sikh rites; (ii) who does not use tobacco or Kutha (Halal meat) in
any form; (iii) who is not a Patit; and (iv) who can recite Mul Manter;". In
section 3 of the principal Act,-- (1) in subsection (1), for the words "may forward
to the State Government through the appropriate Secretary to Government so as
to reach the Secretary within ninety days from the commencement of this
Act" the following words shall be substituted, namely:-- "or
added thereto by the Amending Act, may forward to the State Government through
the appropriate Secretary to Government so as to reach the Secretary within
ninety days of the commencement of this Act, or, in the case of the extended
territories, within one hundred and eighty days of the commencement of the
Amending Act, as the case may be"; and (2) to subsection (1), the following Explanation shall
be added, namely:-- "Explanation.--For
the purposes of this section and all other succeeding sections, the expression
"Punjab" shall mean the State of Punjab as formed by section 11 of
the States Re-organization Act, 1956." In
section 4 of the principal Act, after the words "from the commencement of
this Act" the words "or, in the case of the extended territories,
after the expiry of one hundred and eighty days from the commencement of the
Amending Act, as the case may be" shall be inserted. In
subsection (1) of section 5 of the principal Act, after the words "within
ninety days" the words "or, in the case of the extended territories,
within one hundred and eighty days" shall be inserted. In
subsection (1) of section 6, after the figure 1920" the words "or, in
the case of the extended territories, after the 1st day of November, 1956, as
the case may be," shall be inserted. In
section 7 of the principal Act,-- (a) in subsection (1), after the words
"commencement of this Act" the words "or, in the case of the
extended territories from the commencement of the Amending Act" shall be
inserted; and (b) in the first proviso to subsection (1), after the
words "on the commencement of this Act" the words "or, in the
case of the extended territories, on the commencement of the Amending Act, as
the case may be," shall be inserted. In
section 8 of the principal Act,-- (a) after the words "on the commencement of this
Act" occurring twice, the words "or, in the case of the extended
territories, on the commencement of the Amending Act, as the case may be,"
shall be inserted; and (b) after the figure "1920" the words
"or, in the case of the extended territories, before the 1st day of
November, 1956, as the case may be," shall be inserted. In
subsection (1) of section 11 of the principal Act, after the figure
"1920" the words "or, in the case of the extended territories,
after the 1st day of November, 1956, as the case may be," shall be
inserted. In
subsection (3) of section 12 of the principal Act, between the words
"shall be" and "a judge," the words "a person who is
or has been" shall be inserted. In
subsection (3) of section 16 of the principal Act, after the words "before
the first day of January, 1920" the words "or, in the case of the
extended territories, before the first day of November, 1956" and after
the words "after the first day of January, 1920" the words "or,
in the case of the extended territories, after the first day of November,
1956" shall be inserted. In
section 18 of the principal Act,-- (a) in subsection (1), in clauses (a) and (c), after
the figure "1920" the words "or, in the case of the extended
territories, before the first day of November, 1956, as the case may be,"
shall be inserted; and (b) in subsection (2), after the figure
"1920" the words "or, in the case of the extended territories,
subsequent to the first day of November, 1956, as the case may be," shall
be inserted. In
section 19 of the principal Act, after the figure "1920" the words
"or, in the case of the extended territories on or after the first day of
November, 1956" shall be inserted. In
section 21 of the principal Act, after the words "before the first day of
January, 1920" the words "or, in the case of the extended
territories, before the first day of November, 1956" and after the words
"after the first day of January, 1920" the words "or, in the
case of the extended territories, after the first day of November, 1956"
shall be inserted. In
sub-clause (i) of clause (2) of section 22 of the principal Act, the words
"or, in the case of the extended territories, before the 1st November,
1956, as the case may be" shall be added at the end. In
section 30 of the principal Act, after the words "after the commencement
of this Act" the words "or, in the case of the extended territories,
after the commencement of the Amending Act, as the case may be," shall be
inserted. In
subsection (1) of section 38 of the principal Act, after the words "one
year from the commencement of this Act" the words "or, in the case of
the extended territories, from the commencement of the Amending Act, as the
case may be," shall be inserted. After
section 43 of the principal Act, the following section shall be inserted,
namely:-- "43-A. Constitution of new Board. (1) Whenever a new Board within the meaning of section
51 is constituted, it shall consist of? (i) one hundred and forty elected members; (ii) the Head Ministers of the Darbar Sahib Amritsar,
and the following four Takhats namely:--the Sri Akal Takhat Sahib, Amritsar,the
Sri Takhat Keshgarh Sahib, Anandpur,the Sri Takhat Patna Sahib, Patna, and the
Sri Takhat Hazur Sahib, Nanded; and (iii) fifteen members resident in India, of whom not more
than five shall be residents of Punjab, co-opted by the members of the Board as
described in clauses (i) and (ii). (2) The State Government shall, as soon as may be, call
a meeting of the members of the Board described in clauses (i) and (ii) of
subsection (1) for the purpose of co-opting the members described in clause
(iii) of that subsection, and after the members have been co-opted, the State
Government shall notify the fact of the Board having been duly constituted and
the date of the publication of the notification shall be deemed to be the date
of the constitution of the Board." In
section 44 of the principal Act,-- (a) for subsection (1), the following shall be
substituted, namely:-- "(1)
The elected members of the Board shall be returned from such constituencies as
may be prescribed after consultation with the Board, and except as provided in sub-section (2) each constituency shall
return a single member"; and (b) in subsection (2), for the words "fifteen
constituencies specified in Schedule IV" the words "twenty
constituencies" shall be substituted. In
section 45 of the principal Act,-- (1) for clause (viii) of subsection (1), the following
shall be substituted, namely:-- "(viii)
not being a blind person cannot read and write Gurmukhi. Explanation.--For
purposes of clause (viii) a person shall be deemed to be able to:-- (a) read Gurmukhi if he is able to recite Shri Guru
Granth Sahib in Gurmukhi; and (b) write Gurmukhi if he fills his nomination paper for
election to the Board in Gurmukhi in his own handwriting. If any question
arises whether a candidate is or is not able to read and write Gurmukhi the
question shall be decided in such manner as may be prescribed."; (2)
in
subsection (2), the words "specified in Schedule IV" shall be
omitted; and (3) after subsection (2), the following subsection
shall be inserted, namely:-- "(2A)
No person shall be eligible for election to the Board if he is less than
twenty-five years of age." In
section 46 of the principal Act,-- (a) in clause (i), for the word "twenty-one"
the word "twenty-five" shall be substituted; and (b) for clause (x), the following shall be substituted,
namely:-- "(x)
not being a blind person cannot read and write Gurmukhi. Explanation.--For
purposes of clause (x) a person shall be deemed to be able to-- (a) read Gurmukhi if he is able to recite Shri Guru
Granth Sahib in Gurmukhi; and (b) write Gurmukhi if he is able to communicate his
consent to become a member in Gurmukhi, in his own handwriting. If any question
arises whether a candidate is or is not able to read or write Gurumukhi the
question shall be decided in such manner as may be prescribed". To
section 61 of the principal Act, the following proviso shall be added,
namely:-- "Provided
that no member of the Board referred to in clause (ii) of subsection (1) of
section 43 or of section 43-A shall be entitled to vote on any matter falling
under sections 62 and 63." In
section 64 of the principal Act, the following words shall be added at the end,
namely:-- "But
the Executive Committee may, if it so decides by a majority of three-fourth of
its members present in the meeting, delegate any of its powers to a
Sub-Committee consisting of one or more of its members". In
section 85 of the principal Act,-- (a) for subsection (1), the following shall be
substituted, namely:-- "(1)
The Board shall be the Committee of Management for the Gurdwaras known as-- (i) The Sri Akal Takht Sahib at Amritsar and Sri Takht
Keshgarh Sahib, Anandpur; (ii) The Darbar Sahib, Baba Atal Sahib and all other
Notified Sikh Gurdwaras other than Sri Akal Takht Sahib situated within the
Municipal boundaries of Amritsar; (iii) Sri Darbar Sahib and all other Notified Sikh
Gurdwaras within the limits of Municipal area of Tarn Taran; (v) All the Notified Sikh Gurdwaras at Anandpur and the
Gurdwaras connected therewith other than the Sri Takhat Keshgarh Sahib; (vi) The Notified Sikh Gurdwaras at Muktsar; (vii) Gurdwara Dukhniwaran Sahib Padshahi Naumi along
with Gurdwara Moti-Bagh (including Gurdwara Sudha Sar), Khel Sahib, Patiala; (viii) Gurdwara Fatehgarh Sahib (Shahidi Asthan Baba Fateh
Singh Ji and Baba Jorawar Singh Ji) along with Gurdwara Joti-sarup, Burj Mata
Gujri and Shahid Ganj situated in Harnam Nagar; (ix) Gurdwara Dhamtan Sahib; (x) Gurdwara Guru Teg Bahadur Sahib in Jind with
Gurdwaras Kharak Bhura Padshahi Naumi and Khatkar Padshahi Naumi in Tehsil
Narwana; (xi) Gurdwara Ber Sahib (Padshahi Pehli) at Sultanpur
Lodhi along with Gurdwaras Hat Sahib, Kothri Sahib, Sehra Sahib, Sant Ghat and
Guru Ka Bagh; (xii) Gurdwara (Padshahi Naumi and Dasmi) Damdama Sahib
at Talwandi Sabo along with Gurdwaras Mastuana, Takht Sri Damdama Sahib,
Jandsar and Bunga Kattuwala at Sabo Ki Talwandi, Gurdwara Sri Damdama Sahib
Bunga Mata Sahib Dewan Ji at Talwandi Sabo, Gurdwara Sahib Padshahi Dasmi Takht
Damdama Sahib, Bhai Bir Singh Dhir Singh Mazhabi Singh Wala at Talwandi Sabo,
Gurdwara Sahib Takht Sri Damdama Sahib Malwai Bunga Padshahi Dasmi at Talwandi
Sabo, Sri Damdama Sahib Malwai Bunga Padshahi Dasmi at Talwandi Sabo, Sri
Damdama Sahib Bunga Likhansar Padshahi Dasmi, Sri Damdama Sahib Gurdwara Sri
Holsar Padshahi Dasmi, at Talwandi Sabo Ki; (xiii) Gurdwara Nanakiana Sahib Sangrur"; and (b) in subsection (2), the proviso shall be omitted. Section
86 of the principal Act, shall be renumbered as subsection (1) thereof, and
after subsection (1) as so renumbered, the following subsection shall be added,
namely:-- "(2)
Notwithstanding anything contained in subsection (1), the Gurdwaras at Narnaul
and Mahendragarh shall be managed by the Board." For
section 87 of the principal Act, the following shall be substituted, namely:-- "87. (1) Every Committee shall consist of
five members out of which one at least shall be a person belonging to the
scheduled castes and shall be constituted as follows:-- (a) The Board shall nominate the members with their
written consent, of the Committee of the Gurdwara or Gurdwaras whose gross
annual income does not exceed three thousand rupees, out of whom four shall be
residents of such area as may be prescribed for each Committee: Provided
that a member of the Board shall not be eligible for nomination as a member of
the Committee: Provided
further that the Board may if it so decides instead of nominating the members,
manage the affairs of any such Gurdwara itself in accordance with the
provisions of the Act. (b) The Committee of Gurdwara, whose annual monetary
income exceeds rupees three thousand shall consist of four elected members and
one member nominated by the Board. Elected members shall be residents of such
area as may be prescribed for each Committee. If
in the election required number of members is not elected, the Board may
nominate such number of persons as have not been elected so as to complete the
Committee for such Gurdwara or Gurdwaras provided that the person or persons so
nominated shall be residents of the area prescribed for it. (2) ??If the
Board fails to nominate a member or members of the Committee in accordance with
the provisions of clauses (a) or (b) the manager and if there is no manager,
then Granthi or Granthis of Gurdwara or Gurdwaras shall either by himself or
themselves or along with the nominated or elected member or members, if any, as
the case may be, perform the duties of the Committee till such time as the
Board nominates the required number of members of the Committee." In
section 88 of the principal Act, for subsection (3), the following shall be
substituted, namely:-- "(3)
As and when a member or members of any Committee have been nominated in
accordance with the provision of clause (a) of subsection (1) of section 87 or
have been elected or nominated, as the case may be, in accordance with the
provision of clause (b) of subsection (1) of section 87, the State Government
shall notify these facts and when all the members of such Committee have been
nominated or have been elected and nominated, shall notify the further fact
that the Committee has been duly constituted and the date of the publication of
last mentioned notification shall be deemed to be the date of the constitution
of the Committee." In
section 91 of the principal Act,-- (a) the words "or co-opted" shall be omitted;
and (b) for clause (ix), the following shall be
substituted, namely:-- "(ix)
not being a blind person cannot read or write Gurmukhi. Explanation.--For
purposes of clause (ix) a person shall be deemed to be able to-- (a) read Gurmukhi if he is able to recite Shri Guru
Granth Sahib in Gurmukhi; and (b) write Gurmukhi if he is able to communicate his
consent to become a member in Gurmukhi in his own handwriting. If any question
arises whether a candidate is or is not able to read or write Gurmukhi the
question shall be decided in such manner as may be prescribed." For
section 96 of the principal Act, the following shall be substituted, namely:-- "96.
Any vacancy occurring in a Committee shall be filled by the Board, in
accordance with the provisions of section 87 and the fact of filling it shall
be notified by the State Government under subsection (3) of section 88." In
section 99 of the principal Act, the words "for the election of a
President" shall be omitted. In
subsection (1) of section 101 of the principal Act, between the words
"meeting" and "elect" the words "which shall be called
by the General Secretary of the Board or any person specially authorized by him
in this behalf within sixty days of the constitution of the Committee"
shall be inserted. In
section 104 of the principal Act,-- (a) in subsection (1), the words "and by informing
the Board of his resignation" shall be added at the end; and (b) after subsection (2), the following subsections
shall be added, namely:-- "(3)
If the resignation of a member is accepted by the President he shall immediately inform the Board about such acceptance
to enable the Board to fill the vacancy caused thereby. (4)
As soon as may be after the constitution of the Committee or the office of the
President falling vacant, the Board shall call a meeting of the Committee to
elect the office-bearers or to fill the vacancy of the President as the case
may be." In
subsections (2) and (3) of section 106 of the principal Act, after the words
"Charitable purpose" the words "or any purpose which promotes
social welfare" shall be inserted. After
section 106 of the principal Act, the following section shall be inserted,
namely:-- "106-A. Utilization of surplus income. Any
surplus sum or any income of a notified Sikh Gurdwara not required immediately for
purposes mentioned in subsection (1) of section 106 may be placed to the credit
of the Committee in such Bank as approved, generally by the Board in general
meeting or be invested in one or more Government securities or National Saving
Certificates or in purchasing immovable property for the Gurdwaras under its
management." In
subsection (3) of section 108 of the principal Act, for the words "up to
the amount of twenty thousand rupees in any year, may be spent by the Board on
any religious, charitable, educational or industrial purposes", the words
"may be spent by the Board on any religious or charitable purposes or any
other purpose which promotes social welfare" shall be substituted. After
section 108 of the principal Act, the following sections shall be inserted,
namely:-- "108-A. Research fund Notwithstanding
anything contained in this Act there shall be established a research fund of
the Board to which the Board shall contribute at least twenty thousand rupees
per annum from the fund of the Board or from the income of the Gurdwaras
managed by the Board under section 85 for the purpose of carrying out research
in Sikh history and publication of books and journals in connection therewith.
Any income realized from the sale of such publications or any contributions
made by the public in this behalf shall also be credited to the research fund.
This fund shall be administered by a Committee consisting of five persons
appointed by the Board out of its members or otherwise. The Board may frame
rules for the administration of this fund. 108-B. Religious fund. (1) There shall be established by the Board a religious
fund for the purposes of propagating the Sikh religion and matters connected
therewith, to which shall be contributed by every committee of management of
notified Sikh Gurdwaras as follows:-- (a) five per centum of its gross annual income in the
case of a committee having gross annual income exceeding five thousand rupees,
but not exceeding thirty thousand rupees; (b) seven per centum of its gross annual income in the
case of a committee having gross annual income exceeding thirty thousand rupees
but not exceeding fifty thousand rupees; (c) ten per centum of its gross annual income in the
case of a committee having gross annual income exceeding fifty thousand rupees
but not exceeding one lakh and fifty thousand rupees; and (d) fifteen per centum of its gross annual income in
the case of a committee having gross annual income exceeding one lakh and fifty
thousand rupees. (2) (i) This fund shall be administered by a Committee
consisting of five to seven persons appointed by the Board in general meeting
out of its members or otherwise. (ii) The Board in general meeting may frame rules
for the administration of this fund. (iii) The term of this committee shall expire on
the expiry of the term of the Board appointing it. 108-C. Research and religious fund to be governed
by the Act. All
the provisions of this Act relating to the administration and deposit of the
General Board Fund and other trust funds shall, as far as may be, apply to the
funds established under sections 108-A and 108-B." In
subsection (2) of section 113 of the principal Act, between the words
"Certificates," and "and" the words "or in purchasing
immovable property" shall be inserted. In
subsection (3) of section 116 of the principal Act, for the words "at
least one English and one Vernacular newspaper printed and published in the
Punjab" the words "two newspapers one of which must be published
daily" shall be substituted. In
subsection (2) of section 121 of the principal Act, for the words "who may
act as an auditor under the provisions of section 144 of the Indian Companies
Act, 1913" the words "appointed by the State Government" shall
be substituted. To
subsection (1) of section 123 of the principal Act, the following proviso shall
be added, namely:-- "Provided
that nothing herein shall apply to a Committee whose gross annual income is
less than two thousand rupees." Sections
89, 90, 92, 93 and 126 of the principal Act shall be omitted. After
subsection (4) of section 130 of the principal Act, the following subsection
shall be added, namely:-- "(5)
Scheme framed under this section shall have force of law." After
subsection (2) of section 132 of the principal Act, the following subsection
shall be added, namely:-- "(3)
Bye-laws framed under this section shall have force of law." To
subsection (1) of section 142 of the principal Act, the following proviso shall
be added, namely:-- "Provided
that no such application shall be entertained by the Commission, if it is made
more than six years after the date of the act or omission from which the right
to make an application under this subsection accrues and, in the case of an application
against a member of the Board, the Executive Committee of the Board or the
Committee, if it is made after such period or after six years of the date of
his ceasing to be a member, whichever is later." In
section 143 of the principal Act, between the words "Board" and
"or" occurring in line 2, the comma and the words, "Executive
Committee of the Board" shall be inserted. After
section 144 of the principal Act, the following section shall be inserted,
namely:-- "144-A. Power to denotify or exempt
non-historical Gurdwaras. The
State Government may, on the recommendation of the Board made by a resolution
passed by not less than three-fifths of the total number of members of the
Board in its general meeting, denotify or exempt any non-historical Gurdwara
from the operation of all or any of the provisions of this Act: Provided
that the Board shall not make such recommendation unless it is satisfied that
alternate arrangement for the maintenance of such Gurdwara has been made." After
section 148 of the principal Act, the following section shall be inserted,
namely:-- "148-A. Repeal. The
ijlas-i-khas order No. 52, dated the 8th November, 1946, relating to the
appointment of Interim Gurdwara Board, Patiala, as in force in the extended
territories, is hereby repealed and as from the commencement of the Amending
Act, the Interim Gurdwara Board, Patiala, shall cease to function." After
section 148-A of the principal Act, the following shall be added, namely:-- CHAPTER XII-A Temporary and Transitional Provisions. 148-B. Additional Members of the Board constituted
under section 43 and Executive Committee constituted under section 62. (1) As from the commencement of the Amending Act, in
addition to the members of the Board constituted under section 43 and till the
next election of the new Board under section 43-A,-- (a) every person in the extended territories who,
immediately before the commencement of the Amending Act, is a member of the
Interim Gurdwara Board, Patiala, constituted by Punjab Government, Home
Department, notification No. 18-Gurdwaras, dated the 10th January, 1958, shall
be deemed to be a member of the Board, constituted under section 43; and (b) thirty-five Sikhs including six Sikhs belonging to
the Scheduled Castes residents in the extended territories, to be divided among
different districts thereof in proportion to the Sikh population of each
district in the prescribed manner, who shall, within forty days of the
commencement of the Amending Act, be elected by the persons specified in
subsection (2) in accordance with the rules made in this behalf by the State
Government, shall become the members of the Board from the date specified in
subsection (3). (2) The thirty-five persons referred to in clause (b)
of subsection (1) shall be elected by? (i) the persons who are deemed to be the members of the
Board under clause (a) of subsection (1); (ii) the twelve members of the Board being residents of
Pepsu as are referred to in clause (iii) of subsection (1) of section 43; (iii) the sitting Sikh members of Parliament and the two
Houses of State Legislature returned from any constituency or part thereof from
the extended territories; (iv) the Sikh members of Municipal Committees in the
extended territories; (v) the Presidents or Chairmen of such Singh Sabhas and
the Managers or Secretaries of such Sikh educational institutions or Sikh
religious organisations as are registered on or before the 1st December, 1958,
in the extended territories; and (vi) the Sikh Sarpanches and Sikh Nayay Pardhans of
Nagar Panchayats and Panchayati Adalats, respectively: Provided
that the electors under clauses (iii) (iv), (v) and (vi) are not disqualified
under the proviso to section 49 of the Act. (3)
The
prescribed authority shall, as soon as possible, intimate to the State
Government the names of persons elected under clause (b) of subsection (1) for
being notified in the Official Gazette and the date of publication of the
notification shall be deemed to be the date from which each person shall become
a member of the Board. (4)
As
soon as may be after the election of members has been notified under subsection
(3), a meeting of the members of the Board belonging to the extended
territories shall be called by the Deputy Commissioner, Patiala, at Patiala, to
elect four persons to be members of the Executive Committee of the Board in
accordance with the provisions of section 62 and, notwithstanding anything to
the contrary contained in that section, the persons so elected shall be the
members of the Executive Committee of the Board till the next annual election
of the office-bearers and the Executive Committee of the Board. (5) For carrying out the purposes of this section, the
State Government may by notification make rules, and such rules may, among
other things, provide for? (a) the delimitation of constituencies for holding the
election and allocation of seats to each constituency in a district; and (b) all or any of the matters specified in subsection
(2) of section 146 in so far as they relate to, or are connected with, the
election under this section. 148-C. Provisions relating to the existing local
committees functioning under the Interim Gurdwara Board, Patiala. Notwithstanding
anything contained in this Act, every local committee in the extended
territories functioning for the management of one or more Gurdwaras under the
control of the Interim Gurdwara Board, Patiala, immediately before the
commencement of the Amending Act, shall, till the constitution of the new
Committees, be deemed to be a Committee for such Gurdwaras under this Act. 148-D. Provisions as to employees of the Interim
Gurdwara Board, Patiala, and local committees functioning under it. Every
person in the extended territories who, immediately before the commencement of
the Amending Act, is an employee of the Interim Gurdwara Board, Patiala, or of
a local Committee functioning under such Board, shall, on and from such commencement,
be transferred to and become a servant of the Board or of the Committee, as the
case may be, and shall hold office on the same terms and conditions of service
as he would have held if the Amending Act had not been passed and shall
continue to do so unless and until such terms and conditions are duly altered
by the Board or the Committee, as the case may be. 148-E. Special provisions regarding the assets and
liabilities of Interim Gurdwara Board, Patiala. As
from the commencement of the Amending Act,-- (a) All lands and buildings (together with all
interests of whatsoever nature or kind therein) belonging to or owned by the
Interim Gurdwara Board, Patiala, immediately before such commencement shall
pass to and vest in the Board; (b) all assets, including stores, articles, and
moveable properties belonging to the Interim Gurdwara Board, Patiala,
immediately before such commencement and utilized for or in connection with the
Interim Gurdwara Board, Patiala, shall pass to and vest in the Board; (c) all debts, obligations and liabilities incurred,
all contracts entered into and all matters and things engaged to be done by,
with or for the Interim Gurdwara Board, Patiala, immediately before such
commencement, shall be deemed to have been incurred, entered into, engaged to
be done by, with or for the Board; (d) all rents and other sums of money due to the
Interim Gurdwara Board, Patiala, immediately before such commencement shall be
deemed to be due to the Board; (e) all suits, prosecutions and other legal proceedings
instituted or which might have been instituted by or against the Interim
Gurdwara Board, Patiala, immediately before such commencement may be continued
or instituted by or against the Board. 148-F. Power to remove difficulties. If
any difficulty arises in giving effect to the provisions of this Act in the
extended territories, the State Government may, by order as occasion requires,
do anything, which appears to it to be necessary for the purpose of removing the
difficulty." In
Schedule I to the principal Act,-- (a) the whole of column six headed "Constituencies
for Election of Committee of Management" shall be omitted; and (b) at the end, the Gurdwaras specified in Schedule A
annexed to this Act shall be added. Schedule
IV to the principal Act shall be omitted. SCHEDULE A. [See section 50(b)] Serial No. District Tehsil Revenue
Estate Name of
Gurdwara 1 2 3 4 5 242 Patiala Patiala Budhmor .. Gurdwara
Sahib Padshahi Dasmi. 243 Patiala Patiala Bahadurgarh Gurdwara
Sahib Padshahi Naumi. 244 Patiala Patiala Lehal .. Gurdwara
Sahib Sri Dukhniwaran Sahib Padshahi Naumi. 245 Patiala Patiala Patiala .. Gurdwara
Sahib Moti Bagh. 246 Patiala Patiala Patiala .. Gurdwara
Khel Sahib. 247 Patiala Rajpura Nathana
Sahib Jand Mangoli Gurdwara
Sahib Padshahi Tesri. 248 Patiala Patiala Karhali .. Gurdwara
Sahib Padshahi Naumi. 249 Patiala Kandhaghat Panjaur .. Gurdwara
Sahib Panjaur Padshahi Pehli. 250 Patiala Kandhaghat Nada .. Gurdwara
Sahib Padshahi Dasmi. 251 Patiala Rajpura Nabha .. Gurdwara
Sahib Padshahi Naumi. 252 Patiala Rajpura Dhakauli
.. Gurdwara
Sahib Padshahi Dasmi (Baoli Sahib). 253 Patiala Rajpura Banur .. Gurdwara
Sahib Padshahi Dasmi. 254 Patiala Rajpura Ugani .. Gurdwara
Sahib Padshahi Naumi and Dasmi. 255 Patiala Rajpura Bhagrana
.. Gurdwara Sahib
Padshahi Naumi. 256 Patiala Rajpura Simbra .. Gurdwara
Sahib Padshahi Naumi. 257 Patiala Rajpura Nasimbli
(Loh Nasimbli) Gurdwara
Sahib Padshahi Dasmi. 258 Patiala Rajpura Nasimbli
(Loh Nasimbli) Gurdwara
Sahib Baharla. 259 Patiala Rajpura Narru .. Gurdwara
Sahib Padshahi Naumi. 260 Patiala Rajpura Lachhru
Kalan Gurdwara
Sahib. 261 Patiala Rajpura Thuha .. Gurdwara
Sahib. 262 Patiala Rajpura Tasimbli
(Hamayon Pur) Gurdwara
Sahib Padshahi Naumi. 263 Patiala Rajpura Nilpur .. Gurdwara
Sahib Padshahi Naumi. 264 Patiala Rajpura Dhamoli .. Gurdwara
Sahib Padshahi Naumi. 265 Patiala Nabha Rohta .. Gurdwara
Sahib Padshahi Chhemi. 266 Patiala Nabha Nabha Dera Baba
Ajapal Singh. 267 Patiala Nabha Nabha Gurdwara
Dera Sahib (Damdama Sahib). 268 Patiala Nabha Bauran .. Gurdwara
Sahib Padshahi Naumi. 269 Patiala Sirhind Nau Lakha Gurdwara
Sahib Padshahi Naumi. 270 Patiala Sirhind Atewali .. Gurdwara
Joti Sarup Padshahi Dasmi. 271 Patiala Sirhind Harnam
Nagar Gurdwara
Sahib Shahid Ganj Padshahi Dasmi and Burj Mata Gujri. 272 Patiala Sirhind Sirhind .. Gurdwara
Fatehgarh Sahib (Shahid-Asthan) Baba Fateh Singh Ji and Baba Jorawar Singh
Ji. 273 Patiala Sirhind Fatehgarh
Sahib Gurdwara
Bibangarh Sahib. 274 Patiala Sirhind Bahadurgarh Gurdwara
Sahib Bhai Sukha Singh Shahid. 275 Patiala Sirhind Nandpur Gurdwara
Sahib Padshahi Naumi. 276 Patiala Sirhind Akar .. Gurdwara
Sahib Padshahi Naumi. 277 Patiala Sirhind Saunti .. Gurdwara
Sahib Padshahi Dasmi. 278 Patiala Sirhind Mandi
Gobindgarh Gurdwara
Sahib Padshahi Chhemi (Har Gobindpura). 279 Patiala Sirhind Kudani
Kalan Gurdwara
Sahib Padshahi Chhemi, Gurdwara Nimsar, Gurdwara Damdama Sahib. 280 Patiala Sirhind Katana
Sahib Gurdwara
Sahib Padshahi Chhemi and Dasmi. 281 Patiala Sirhind Jandali .. Gurdwara
Sahib Padshahi Chhemi. 282 Patiala Patiala Kularan .. Gurdwara
Sahib Jandsar. 283 Sangrur Malerkotla Molowal .. Gurdwara
Sahib Padshahi Naumi. 284 Sangrur Sangrur Shahpur
Kalan Gurdwara
Sahib Padshahi Dasmi. 285 Sangrur Sangrur Ganduan .. Gurdwara
Padshahi Naumi. 286 Sangrur .. Sangrur Gagga .. Gurdwara
Sahib Padshahi Naumi 287 Sangrur .. Sangrur Makror .. Gurdwara
Sahib Padshahi Naumi. 288 Sangrur Sangrur Moonak .. Gurdwara
Sahib Padshahi Naumi. 289 Sangrur Sangrur Jharon .. Gurdwara
Sahib Padshahi Dasmi. 290 Sangrur Sangrur Anwala .. Gurdwara
Sahib Padshahi Naumi. 291 Sangrur Sangrur Allauarkh Gurdwara
Sahib Padshahi Naumi (Manji Sahib). 292 Sangrur Sangrur Behar
Jachh Gurdwara
Sahib Padshahi Naumi. 293 Sangrur Sangrur Kamal Pur Gurdwara
Sahib Padshahi Chhemi. 294 Sangrur Sangrur Lehra
Mandi Gurdwara
Sahib Guru Granth Sahib. 295 Sangrur Sangrur Longowal
.. Gurdwara
Sahib Baba Ala Singh. 296 Sangrur Sangrur Longowal
.. Gurdwara
Sahib Bhai Mani Singh. 297 Sangrur Sangrur Longowal
.. Gurdwara
Bhai Ki Samadh. 298 Sangrur Sangrur Shahpur
Kalan Gurdwara
Sahib Padshahi Naumi. 299 Sangrur Sangrur Chima .. Gurdwara
Sahib Guru Granth Sahib. 300 Sangrur Sangrur Chima .. Gurdwara
Nanaksar. 301 Sangrur Sangrur Jhakhepal
(Sambalwas) Gurdwara
Sahib Bhai Ka Barsal Pati. 302 Sangrur Sangrur Sunam .. Gurdwara
Bhai Mul Chand. 303 Sangrur Sangrur Chhajli .. Gurdwara
Sahib Padshahi Naumi and Dasmi. 304 Sangrur Sangrur Chhajli .. Gurdwara
Guru Granth Sahib. 305 Sangrur Sangrur Bhawanigarh Gurdwara
Sahib Padshahi Naumi. 306 Sangrur Sangrur Kamalpur
.. Gurdwara
Sahib Padshahi Dasmi. 307 Sangrur Sangrur Kamalpur
.. Gurdwara
Sahib Padshahi Naumi. 308 Sangrur Sangrur Nanakiana Gurdwara
Sahib Padshahi Pehli. 309 Sangrur Sangrur Akoi .. Gurdwara
Sahib Padshahi Naumi. 310 Sangrur Sangrur Sarna
Purana Gurdwara
Sahib Padshahi Naumi. 311 Sangrur Sangrur Dirban .. Gurdwara
Sahib Padshahi Naumi. 312 Sangrur Sangrur Phagguwala Gurdwara
Sahib Padshahi Naumi. 313 Sangrur Sangrur Tal
Ghanaur Gurdwara
Dukhniwaran Sahib Padshahi Pehli, Chhemi and Naumi. 314 Sangrur Narwana Dhamtan Gurdwara
Padshahi Naumi. 315 Sangrur Narwana Kharak
Bhura Gurdwara Sahib
Padshahi Naumi. 316 Sangrur Narwana Khatkar .. Gurdwara
Sahib Padshahi Naumi. 317 Sangrur Barnala Gahel .. Gurdwara
Sahib Padshahi Chhemi. 318 Sangrur Barnala Bhadaur .. Gurdwara
Sahib Padshahi Chhemi and Dasmi (Andruni Qila). 319 Sangrur Barnala Handiaya
.. Gurdwara
Sahib Padshahi Naumi (Guru Sar). 320 Sangrur Barnala Pharwahi
.. Gurdwara
Sahib Padshahi Naumi. 321 Sangrur Barnala Sekha .. Gurdwara
Sahib Padshahi Chhemi (Manji Sahib). 322 Sangrur Barnala Kattu .. Gurdwara Padshahi
Naumi. 323 Sangrur Malerkotla Kanjala .. Gurdwara
Sahib Padshahi Pehli, Chhemi and Naumi (Jhira Sahib). 324 Sangrur Barnala Dhaula .. Gurdwara
Sahib Padshahi Naumi (Sohiwala). 325 Bhatinda Bhatinda Bhai Rupa
.. Gurdwara
Sahib Padshahi Chhemi. 326 Bhatinda Bhatinda Hardialpura
Bhai Ka Gurdwara
Sahib Padshahi Chhemi and Dasmi. 327 Bhatinda Bhatinda Dayal Pura
Bhai Ka Gurdwara
Sahib Padshahi Dasmi. 328 Sangrur Barnala Bhassur .. Gurdwara
Sahib Padshahi Chhemi and Dasmi. 329 Sangrur Barnala Khudi
Khurd Gurdwara
Sahib Padshahi Naumi (Sohiana). 330 Sangrur Barnala Maur Kalan Gurdwara
Sahib Padshahi Naumi (Khuhi Singh Wali). 331 Sangrur Barnala Maur Kalan Gurdwara
Sahib (Kalle Da Khuh). 332 Sangrur Barnala Dhilwan Gurdwara
Sahib Padshahi Naumi. 333 i Sangrur Barnala Thikriwala Gurdwara
Sahib Padshahi Dasmi (Panchaiti). 334 Bhatinda Bhatinda Bhunder Gurdwara
Sahib Padshahi Naumi (Manji Sahib). 335 Sangrur Barnala Bhadaur .. Gurdwara
Sahib Padshahi Dasmi. 336 Sangrur Barnala Bhadaur .. Gurdwara
Sahib Padshahi Chhemi. 337 Sangrur Barnala Suja .. Gurdwara
Sahib Dera Patti Khhara. 338 Bhatinda Bhatinda Bhai
Bhagta Gurdwara
Sahib Padshahi Chhemi. 339 Sangrur Barnala Kaleke .. Gurdwara
Sahib Nanakwara. 340 Sangrur Jind .. Safidon .. Gurdwara
Sahib Padshahi Naumi. 341 Sangrur Jind .. Jind .. Gurdwara
Sahib Padshahi Naumi. 342 Sangrur Barnala Diwana .. Gurdwara
Sahib Dera Chuli Smadh Baba Ogand. 343 Bhatinda Bhatinda Maur Kalan Gurdwara
Sahib Padshahi Naumi. 344 Bhatinda Bhatinda Maluka .. Gurdwara
Sahib Padshahi Naumi (Taruana). 345 Bhatinda Bhatinda Rajgarh
Kubbe Gurdwara
Sahib Padshahi Naumi (Talla Sahib). 346 Bhatinda Bhatinda Haji
Rattan Gurdwara
Sahib Padshahi Dasmi. 347 Bhatinda Bhatinda Pakka
Kalan Gurdwara
Sahib Padshahi Dasmi. 348 Bhatinda Bhatinda Qila
Mubarikpur Gurdwara
Sahib Padshahi Dasmi. 349 Bhatinda Bhatinda Bhagu .. Gurdwara
Sahib Padshahi Dasmi. 350 Bhatinda Bhatinda Jassi-Bagguwali Gurdwara
Sahib Padshahi Dasmi. 351 Bhatinda Bhatinda Lachak
(Bachak) Gurdwara
Sahib Padshahi Dasmi. 352 Bhatinda Bhatinda Pathrola
.. Gurdwara
Sahib Padshahi Dasmi (Gusayan). 353 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Padshahi Dasmi and Naumi (Damdama Sahib). 354 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Takht Sri Damdama Sahib, Jandsar and Bunga Kattuwala. 355 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Damdama Sahib Bunga Mata Sahib Dewan Ji. 356 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Padshahi Dasmi (Takht Damdama Sahib). 357 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Bhai Bir Singh Dhir Singh Mazhabi Singhan Wala. 358 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sahib Takht Shri Damdama Sahib Malwai Bunga Padshahi Dasmi. 359 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sri Damdama Sahib Bunga Likhansar Padshahi Dasmi. 360 Bhatinda Bhatinda Talwandi
Sabo Gurdwara
Sri Holsar Sahib Padshahi Dasmi. 361 Bhatinda Bhatinda Malla .. Gurdwara
Sahib Padshahi Dasmi. 362 Bhatinda Bhatinda Jaitu .. Gurdwara
Sahib Padshahi Dasmi (Gangsar). 363 Bhatinda Bhatinda Jaitu .. Gurdwara
Sahib Shahid Ganj (Tibbi Sahib). 364 Bhatinda Bhatinda Jagga .. Gurdwara
Sahib Padshahi Dasmi (Gurusar). 365 Bhatinda Bhatinda Behwan
Kalan Gurdwara
Sahib Padshahi Dasmi. 366 Bhatinda Bhatinda Kot Shamir Gurdwara
Sahib Padshahi Dasmi (Gurusar). 367 Bhatinda Bhatinda Kot Shamir
No. 2 Gurdwara
Sahib Padshahi Dasmi. 368 Bhatinda Bhatinda Jeon Singh
Wala Gurdwara
Sahib Padshahi Dasmi. 369 Bhatinda Bhatinda Maisar
Khana Gurdwara
Sahib Padshahi Naumi. 370 Bhatinda Bhatinda Maisar
Khana Gurdwara
Sahib Padshahi Dasmi. 371 Bhatinda Bhatinda Kotha Guru Gurdwara
Sahib Guru Kaul Sahib Padshahi Dasmi. 372 Bhatinda Bhatinda Gumti
(Kotha Guru) Gurdwara
Sahib Padshahi Chhemi (Jandsar). 373 Bhatinda Bhatinda Malla .. Gurdwara
Sahib Padshahi Chhemi (Chabutra Sahib). 374 Bhatinda Bhatinda Jhublunki
.. Gurdwara
Sahib Padshahi Satmi (Amargarh). 375 Bhatinda Bhatinda Kotha Guru Gurdwara
Sahib Padshahi Dasmi (Gangsar). 376 Bhatinda Bhatinda Dod .. Gurdwara
Sahib Padshahi Dasmi (Harsar). 377 Bhatinda Bhatinda Dod .. Gurdwara
Sahib Padshahi Chhemi and Dasmi (Dhaulsar). 378 Bhatinda Bhatinda Lambwali
.. Gurdwara
Sahib Padshahi Pehli, Chhemi and Dasmi. 379 Bhatinda Bhatinda Bargari .. Gurdwara
Sahib Padshahi Dasmi. 380 Bhatinda Bhatinda Ralla .. Gurdwara
Sahib Padshahi Naumi. 381 Bhatinda Bhatinda Jhanda
Kalan Gurdwara
Sahib Padshahi Dasmi (Jhanda Sahib). 382 Bhatinda Mansa Kot Dharam Gurdwara
Sahib Padshahi Naumi (Salisar). 383 Bhatinda Mansa Khewa
Kalan Gurdwara
Sahib Padshahi Naumi. 384 Bhatinda Mansa Bhikhi .. Gurdwara
Sahib Padshahi Naumi. 385 Bhatinda Mansa Samaon .. Gurdwara
Sahib Padshahi Naumi. 386 Bhatinda Mansa Joga .. Gurdwara
Sahib Padshahi Naumi. 387 Bhatinda Mansa Khiala
Kalan Mallanpur Gurdwara
Sahib Padshahi Naumi. 388 Bhatinda Mansa Bugha .. Gurdwara
Sahib Padshahi Naumi. 389 Bhatinda Mansa Akbarpur
Khudal Gurdwara
Sahib Padshahi Dasmi (Bhora Sahib). 390 Bhatinda Mansa Phefra
Bahika Gurdwara
Sahib Padshahi Dasmi (in memory of Bhai Behlo Jee). 391 Bhatinda Bhatinda Gill Kalan Gurdwara
Sahib Padshahi Chhemi. 392 Bhatinda Mansa Bachhona Gurdwara
Sahib Padshahi Dasmi. 393 Bhatinda Mansa Fafre
Bhaike Gurdwara
Sahib. 394 Bhatinda Faridkot Lakhi
Jangal Gurdwara
Sahib Padshahi Dasmi. 395 Bhatinda Faridkot Kotkapura Gurdwara
Sahib Padshahi Dasmi. 396 Bhatinda Faridkot Jand Sahib Gurdwara
Sahib Padshahi Dasmi (Jandsar) 397 Bhatinda Faridkot Sarawan .. Gurdwara
Sahib Padshahi Dasmi (Gurusar). 398 Bhatinda Faridkot Ramiana Gurdwara
Sahib Padshahi Dasmi. 399 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Padshahi Pehli (Ber Sahib). 400 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Padshahi Pehli (Hat Sahib). 401 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Padshahi Pehli (Kothri Sahib). 402 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Sant Ghat. 403 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sehra Sahib. 404 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Guru Ka Bagh. 405 Kapurthala Kapurthala Sultanpur
Lodhi Gurdwara
Sahib Padshahi Chhemi. 406 Kapurthala Kapurthala Dalla .. Gurdwara
Sahib Padshahi Panjmi and Parkash Asthan Bhai Lalo. 407 Kapurthala Kapurthala Lakhpur .. Gurdwara
Sahib Guru Granth Sahib. 408 Kapurthala Kapurthala Nadala .. Gurdwara Sahib
Padshahi Chhemi. 409 Kapurthala Phagwara Chaura
Khuh (Phagwara) Gurdwara
Sahib Padshahi Chhemi. 410 Kapurthala Phagwara Sukhchanian Gurdwara
Sahib Padshahi Chhemi. 411 Kapurthala Phagwara Bubeli .. Gurdwara
Sahib (Chaunta Sahib). 412 Kapurthala Phagwara Dumeli .. Gurdwara
Sahib Padshahi Chhemi (Than Sahib). 413 Kapurthala Phagwara Palahi .. Gurdwara
Sahib Padshahi Chhemi. 414 Mohindergarh Dadri .. Mohindergarh Gurdwara
Sahib Padshahi Naumi (Bhore Sahib). 415 Mohindergarh Narnaul Narnaul
City Gurdwara
Sahib Padshahi Naumi.
Preamble - SIKH GURDWARAS (AMENDMENT)
ACT, 1959PREAMBLE