THE
SIKH GURDWARAS ACT, 1925
[ Act No. 8 of 1925]
PREAMBLE
An
Act to provide for the better
administration of certain Sikh Gurdawars and the inquiries into matter
connected therewith.
Whereas it is expedient to
provide for the better administration of certain Sikh Gurdawaras and for
inquiries into matters and settlement of disputes connected therewith, and
whereas the previous sanction of the Governor-General has been obtained to the
passing of this Act; it is hereby enacted as follows :-
Section 1 - Short title, extent and commencement
(1)
This Act may be called the Sikh Gurdwaras Act, 1925.
(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.]
(3)
It shall come into force on such date
as the [State] Government may by
notification appoint in this behalf 1and, in the extended territories, on the
commencement of the Sikh Gurdwaras (Amendment) Act, 1959 (hereinafter referred
to as the Amending Act.)]
(4)
The Sikh Gurdwaras and Shrines, Act. 1922 [4 of 1922], is hereby
repealed.
Section 2 - Definitions
In this Act, unless there
is anything repugnant in the subject or context -
(1)
"Board" means the Board constituted under the provisions
of Part III.
(2)
"Commission" means the Judicial Commission constituted
under the provisions of Part III.
(3)
(i) "Committee" means a committee of management
constituted under the provisions of Part III.
[(ii) * *
* *].
[(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;].
(4) (i)
"Office" means any office by virtue of which the holder thereof
participates in the management or performance of public worship in a gurdwara
or in the management or performance of any rituals or ceremonies observed
therein and "office-holder" means any persons who holds an office.
(ii) "Present
Office-holder" means a person who on the commencement of this Act.
[or in the case of the extended territories, on the commencement of the
Amending Act as the case may be] holds an office.
(iii) "Past
office-holder" means a person who has been an office- holder but ceased to
be an office-holder before the commencement of this Act [or,
in the case of the extended territories, before the commencement of the
Amending Act as the case may be].
(iv) "Hereditary
office" means an office the succession to which before the first day of
January, 1920, [or,
in the case of the extended territories, before the 1st day, of November, 1956,
as the case may be], devolved, according to hereditary right or by nomination
by the office-holder for the time being, and "hereditary
office-holder" means the holder of a hereditary office.
(v) "[Present
hereditary office-holder" means a person who on the commencement of this
Act [or,
in the case of the extended territories, on the commencement of the Amending
Act as the case may be], is a hereditary office-holder.
(vi) "Past hereditary
office-holder" means a person who has been a hereditary office-holder but
ceased to be such office-holder before the commencement of this Act [or,
in the case of the extended territories, before the commencement of the
Amending Act as the case may be.]
(vii) "Minister"
means as office-holder to whom either solely or along with others the control
of the management or performance of public worship in a gurdwara and of the
rituals and ceremonies, observed therein is entrusted :
[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.]
(5)
"Police Station area" means a local area specified by
the [State] Government under
the provisions of clause (s) of sub-section (1) of Section 4 of the Code of
Criminal Procedure, 1898.
(6)
"Prescribed" means prescribed by the [State]
Government by rules made under this Act.
(7)
"Presumptive successor" where the succession to the
office devolves according to hereditary right; means the person next in
succession to a hereditary office-holder, or, where the succession to the
office devolves by nomination made by the hereditary office-holder for the time
being, means any chela so nominated before the first day of December,
1924 [or, in the case of the
extended territories, before the 1st day of November, 1956, as the case may
be.]
(8)
"Resident" in any place means any person having a fixed
place of abode or owning immovable property or cultivating land or practising a
profession, or carrying on business, or personally working for gain, in that
place.
(9)
["Sikh"
means a person who professes the Sikh religion or, in the case of a deceased
person, who professed the Sikh religion or was known to be a Sikh during his
lifetime.
If any question arises as
to whether any living person is or is not a Sikh, he shall be deemed,
respectively to be or not to be a Sikh according as he makes or refuses to make
in such manner as the 9[State]
Government may prescribe the following declaration :-
I solemnly affirm that I am
a Sikh, that I believe in the Guru Granth Sa-hib, that I believe in the Ten
Gurus, and that I have no other religion.]
(10) [("Amritdhari
Sikh" means and includes every person who has taken khende-ka-amrit or
khanda pahul prepared and administered according to the tenets of Sikh religion
and rites at the hands of five pyaras or 'beloved ones';]
[(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) is any form;
(iii)
who is not a Patit; and
(iv)
who can recite Mul Manter.]
(11)
5"Patit" means a person who being a keshadhari Sikh
trims or shaves his beard or keshas or who after taking amrit commits any one
or more of the four kurahits].
(12)
[("Notified
Sikh Gurdwara" means any gurdwara declared by notification by the [State]
Government under the provisions of this Act to be a Sikh Gurdwara.
(13)
["Treasury"
means a Government Treasury or sub-treasury and includes any bank to which the
Government treasury business has been made over.
(14)
[("Tribunal"
means a tribunal constituted under the provisions of section 12.]
(15)
["Election"
means an election to fill a seat or seats in the Board or Committee constituted
under Sections 43, 86 and 87.
(16)
"Constituency" means a constituency for the election of
a member or members of the Board or Committee.
(17)
"[Commissioner,
Gurdwara Elections]" means the Officer appointed by the State Government
to perform the duties of the Elections Commissioner for the purposes of this
Act.]
Section 3 - List of property of scheduled Gurdwara to be forwarded to the State Government
Petitions
to [State]
Government relating to Gurdwaras
(1) Any Sikh
or any present office-holder of a gurdwara specified in schedule I [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 day 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], a list, signed and verified by himself, of
all rights, titles or interests in immovable properties situated in Punjab
inclusive of the gurdwara and in all monetary, endowments yielding recurring
in-come or profit received in Punjab which he claims to belong, within his
knowledge, to the gurdwara; the name of the person in possession of any such
right, title or interest, and if any such person is insane or a minor, the name
of his legal or natural guardian, or if there is no such guardian, the name of
the person with whom the insane person or minor resides or is residing, or if
there is no such person, the name of the person actually or constructively in
possession of such right, title or interest on behalf of the insane person or
minor, and if any such right title or interest is alleged to be in possession
of the gurdwara through any person, the name of such person, shall be stated in
the list; and the list shall be in such form and shall contain such further
particulars as may be prescribed.
[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 Reorganization Act, 1956.]
(2)
Declaration of scheduled gurdwara and publication of list
forwarded under sub-section (1) in a consolidated list-On receiving a list duly
forwarded under the provisions of sub-section (1) the [State]
Government shall, as soon as may be, publish a notification declaring that the
gurdwara to which it relates is a Sikh Gurdwara and, after the expiry of the
period provided in sub-section (1) for forwarding lists shall, as soon as may
be, publish by notification a consolidated list in which all rights, titles and
interests in any such properties as are described in sub-section (1) which have
been included in any list duly forwarded, shall be included, and shall also
cause the consolidated list to be published, in such manner as may be
prescribed, at the headquarters of the district and of the tahsil and in the
revenue estate where the gurdwara is situated, and at the headquarters of every
district and of every tahsil and in every revenue estate in which any of the
immovable properties mentioned in the consolidated list is situated and shall
also give such other notice thereof as may be prescribed.
(3)
Notices of claims to property entered in the consolidated list to
be sent to persons shown as in possession. -The [State]
Government shall also, as soon as may be; send by registered post a notice of
the claim to any right, title or interest included in the consolidated list to each
of the persons named therein as being in possession of such right, title or
interest either on his own behalf or on behalf of an insane person or minor or
on behalf of the gurdwara, provided that no such notice need be sent if the
person named as being in possession is the person who forwarded the list in
which the right, title or interest was claimed.
(4)
Effect of publication of declaration and consolidated list under
sub-section (2) - The
publication of a declaration and of a consolidated list under the provisions of
sub-section (2) shall be conclusive proof that the provisions of subsections
(1), (2) and (3) with respect of such publication have been duly complied with
and that the gurdwara is a Sikh Gurdwara, and the provisions of Part II shall
apply to such gurdwara with effect from the date of the publication of the
notification declaring it to be a Sikh Gurdwara.
Section 4 - Effect of omission to forward a list under section 3
If in respect of any
gurdwara specified in schedule I no list has been forwarded under the
provisions of sub-section (1) of Section 3, the [State]
Government shall, after the expiry of ninety days from the commencement of this
Act, [or, in 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], declare by notification
that such gurdwara shall be deemed to be excluded from specification in
schedule I.
Section 5 - Petitions of claim to property included in a consolidated list
(1)
Any person may
forward to the [State]
Government through the [appropriate
Secretary to Government] so as to reach the Secretary within ninety days [or,
in the case of the extended territories, within one hundred and eighty days]
from the date of the publication by notification of the consolidated list under
the provisions of sub-section (2) of Section 3, a petition claiming a right,
title or interest in any property included in such consolidated list except a
right, title or interest in the gurdwara itself.
(2)
Signing and verification of petitions under sub-section (1). - A
petition forwarded under the provisions of sub-section (1) shall be signed and
verified by the persons forwarding it in the manner provided in the Code of
Civil Procedure, 1908 (5 of 1908), for the signing and verification of plaints,
and shall specify the nature of the right, title or interest claimed and the
grounds of the claim.
(3)
Notification of property not claimed under sub-section (1) and
effect of such notification. - The [State]
Government shall, as soon as may be, after the expiry of the period for making
a claim under the provisions of sub-section (1) publish a notification
specifying the rights, titles or interests in any properties in respect of
which no such claim has been made; and the publication of the notification
shall be conclusive proof of the fact that no such claim was made in respect of
any right, title or interest specified in the notification.
Section 6 - Claim for compensation by a hereditary office-holder of a Notified Sikh Gurdwara or his presumptive successor
Any past or present
hereditary office-holder of a gurdwara in respect of which a notification has
been published under the provisions of sub-section (2) of Section 3 declaring
it to be a Sikh Gurdwara or a presumptive successor of such office-holder may
forward to the [State]
Government through the [appropriate
Secretary to Government] so as to reach the Secretary within ninety days from the date of the publication
of such notification a petition claiming to be awarded compensation on the
grounds that such office-holder has been unlawfully removed from his office
after the first day of January, 1920, [or,
in the case of the extended territories, after the 1st day of November, 1956,
as the case may be,] and before the date of the publication of the
notification, and that such office- holder or his presumptive successor has
suffered or will suffer pecuniary loss in consequence of the gurdwara having
been declared to be a Sikh Gurdwara.
Signing and verification of
petitions under sub-section (1). - (2) A petition forwarded under the
provisions of sub-section (1) shall be signed and verified by the person
forwarding it in the manner provided in the Code of Civil Procedure, 1908 (5 of
1908), for the signing and verification of plaints.
Section 7 - Petitions to have a gurdwara declared a Sikh Gurdwara
(1) Any
fifty or more
Sikh worshippers of a gurdwara, each of whom is more than twenty-one years of
age and was on the commencement of this Act [or,
in the case of the extended territories from the commencement of the Amending
Act] resident in the police station area in which the gurdwara is situated, may
forward to the [appropriate
Secretary to Government] so as to reach the Secretary within one year from the
commencement of this Act or within such further period as the [State]
Government may by notification fix for this purpose, a petition praying to have
the gurdwara declared to be a Sikh Gurdwara :
Provided that the [State]
Government may in respect of any such gurdwara declare by notification that a
petition shall be deemed to be duly forwarded whether the petitioners were or
were not on the commencement of this Act [or,
in the case of the extended territories, on the commencement of the Amending
Act, as the case may be,] residents in the police station area in which such
gurdwara is situated, and shall thereafter deal with any petition that may be
otherwise duly forwarded in respect of any such gurdwara as if the petition had
been duly forwarded by petitioners who were such residents:
Provided further that no
such petition shall be entertained in respect of any institution specified in
schedule I or schedule II unless the institution is deemed to be excluded from
specification in schedule I under the provisions of section 4.
(2)
List of property claimed for the gurdwara and of persons in
possession thereof to accompany a petition under sub-section (1). - A petition
forwarded under the provisions of sub-section (1) shall state the name of the
gurdwara to which it relates and of the district, tahsil and revenue estate in
which it is situated, and shall be accompanied by a list, verified and signed
by the petitioners, of all rights, titles or interest in immovable properties
situated in Punjab inclusive of the gurdwara and in all monetary endowments
yielding recurring income or profit received in Punjab, which the petitioners
claim to belong within their knowledge to the gurdwara the name of the person
in possession of any such right, title or interest, and if any such person is
insane or a minor, the name of his legal or natural guardian, or if there is no
such guardian, the name of the persons with whom the insane person or minor
resides or is residing, or if there is no such person, the name of the person
actually or constructively in possession of such right, title or interest on
behalf of the insane person or minor, and if any such right, title or interest
is alleged to be in possession of the gurdwara through any person the name of
such person shall be stated in the list; and the petition and the list shall be
in such form and shall contain such further particulars as may be prescribed.
(3)
Publication of petition and list received under sub-sections (1)
and (2). - On receiving a petition duly signed and forwarded under the
provisions of subsection (1) the [State]
Government shall as soon as may be, publish it along with the accompanying
list, by notification, and shall cause it and the list to be published, in such
manner as may be prescribed, at the headquarters of the district and of the
tahsil and in the revenue estate in which the gurdwara is situated, and at the
headquarters of every district and of every tahsil and in every revenue estate
in which any of the immovable properties mentioned in the list is situated and
shall also give such other notice thereof as may be prescribed :
[Provided
that such petition may be withdrawn by notice to be forwarded by the Board so
as to reach the [appropriate
Secretary to Government], at any time before publication, and on such
withdrawal it shall be deemed as if no petition had been forwarded under the
provisions of sub-section (1)].
(4) Notice of
claims to property to be sent to persons shown in the list as in possession. -
The [State] Government shall
also, as soon as may be, send by registered post a notice of the claim to any
right, title or interest included in the list to each of the persons named
therein as being in possession of such right, title or interest either on his
own behalf or on behalf of an insane person or minor or on behalf of the
gurdwara :
Provided that no such
notice need be sent if the person named as being in possession is a person who
joined in forwarding the list.
(5) Effect of
publication of petition and list under sub-section (3). - The publication of a
notification under the provisions of sub-section (3) shall be conclusive proof
that the provisions of sub-sections (1), (2), (3) and (4) have been duly
complied with.
Section 8 - Petition to have it declared that a place asserted to be a Sikh Gurdwara is not such a gurdwara
When a notification has
been published under the provisions of sub-section (3) of Section 7 in respect
of any gurdwara, and hereditary office-holder or any twenty or more worshippers
of the gurdwara, each of whom is more than twenty-one years of age and was on
the commencement of this Act [or,
in the case of the extended territories, on the commencement of the Amending
Act, as the case may be], a resident of a police station area in which the
gurdwara is situated may forward to the [State]
Government, through the [appropriate
Secretary to Government] so as to reach the Secretary within ninety days from
the date of the publication of the notification, a petition signed and verified
by the petitioner, or petitioners, as the case may be, claiming that the gurdwara
is not a Sikh Gurdwara, and may in such petition make a further claim that any
hereditary office-holder or any person who would have succeeded to such
office-holder under the system of management prevailing before the first day of
January, 1920 [or,
in the case of the extended territories, before the 1st day of November, 1956,
as the case may be,] may be restored to office on the grounds that such
gurdwara is not a Sikh Gurdwara and that such office-holder ceased to be an
office-holder after that day :
Provided that the [State]
Government may in respect of any such gurdwara declare by notification that a
petition of twenty or more worshippers of such gurdwara shall be deemed to be
duly forwarded whether the petitioners were or were not on the commencement of
this Act [or, in the case of the
extended territories, on the commencement of the Amending Act, as the case may
be], resident in the police station area in which such gurdwara is situated,
and shall thereafter deal with any petition that may be otherwise duly
forwarded in respect of any such gurdwara as if the petition had been duly
forwarded by petitioners who were such residents.
Section 9 - Effect of omission to present a petition under section 8
(1)
If no petition has been presented in accordance with the
provisions of section 8 in respect of a gurdwara to which a notification
published under the provisions of sub-section (3) of Section 7 relates,
the [State] Government shall
after the expiration of ninety days from the date of such notification, publish
a notification declaring the gurdwara to be a Sikh Gurdwara.
(2)
Effect of publication of a notification under sub-section (1). -
The publication of a notification under the provisions of sub-section (1) shall
be conclusive proof that the gurdwara is a Sikh Gurdwara, and the provisions of
Part III shall apply to the gurdwara with effect from the date of the
publication of the notification.
Section 10 - Petition of claim to property including in a list published under sub- section (3) of Section 7
(1)
Any person may forward to the [State]
Government through
the [appropriate Secretary to
Government] so as to reach the Secretary within ninety days from the date of
the publication of a notification under the provisions of sub-section (3) of
Section 7, a petition claiming a right, title or interest in any property
included in the list so published.
(2)
Signing and verification of petitions under sub-section (1). - A
petition forwarded under the provisions of sub-section (1) shall be signed and
verified by the person forwarding it in the manner provided by the Code of
Civil Procedure, 1908(5 of 1908), for the signing and verification of plaints,
and shall specify the nature of the right, title or interest claimed and the
grounds of the claim.
(3)
Notification of property not claimed under sub-section (1) and
effect of such notification. - The [State]
Government shall, as soon as may be, after the expiry of the period for making
a claim under the provisions of sub-section (1) publish notification,
specifying the rights, titles or interest in any properties in respect of which
no such claim has been made, and the notification shall be conclusive proof of
the fact that no such claim was made in respect of any right, title or interest
specified in the notification.
Section 11 - Claim for compensation by a hereditary office-holder of gurdwara notified under section 7 or his presumptive successor
(1)
Any past or present hereditary office-holder of a gurdwara in
respect of which a notification has been published under the provisions of
sub-section (3) of Section 7 or a presumptive successor of such office-holder
may forward to the [State]
Government through the [appropriate
Secretary to Government] so as to reach the Secretary within ninety days from
the date of the publication, a petition claiming to be awarded compensation on
the grounds that such office-holder has been unlawfully removed from his office
after the firstly day of January, 1920 [or,
in the case of the extended territories, as the 1st day of November, 1956, as
the case may be,] and before the date of such publication, and that such
office-holder or his presumptive successor has suffered or will suffer
pecuniary loss if the gurdwara is declared to be a Sikh Gurdwara.
(2)
Signing and verification of petitions under sub-section (1). - (2)
A petition forwarded under the provisions of sub-section (1) shall be signed
and verified by the person forwarding in the manner provided in the Code of
Civil Procedure, 1908 (5 of 1908), for the signing and verification of plaints.
Section 12 - Constitution and procedure of tribunal for purposes of the Act
(1)
For the purpose of deciding claims made in accordance with the
provisions of this Act the [State]
Government may from time to time by notification direct the constitution of a
tribunal or more tribunals than one and may in like manner direct the
dissolution of such tribunal or tribunals.
(2)
A tribunal shall consist of a president [-]
and two other members appointed by notification by the [State] Government.
(3)
The president of a tribunal shall be [a
person who is or has been] a Judge of the High Court and each other member
shall be -
(i)
a District Judge or a Subordinate Judge of the first class; or
(ii) a barrister of not less than ten years' standing; or
(ii)
a person who has been a pleader of any Court [or
any Court which is a High Court within the meaning of clause (24) of section 3
of the General Clause Act, 1897 (10 of 1897)] for an aggregate period of not
less than ten years.
(4)
The members of a tribunal while they continue as such shall be
paid by the [State] Government such remuneration as may from time to time be
fixed by the [State] Government [*
* * *] and shall be deemed to be public servants within the meaning of section
21 of the Indian Penal Code (21 of 1860).
(5)
[* * * *
* * * *]
(6)
Whenever a vacancy occurs in a tribunal by reason of the removal,
resignation or death of a member, [*
* * *] the [State] Government shall by notification appoint a person qualified
within the meaning of sub-section (3) to fill the vacancy.
(7)
A change in the membership of a tribunal under the provisions
of [* * *] sub-section (6)
shall not invalidate any previous or subsequent proceedings in any matter
pending before it, nor shall it be necessary for a tribunal on account of such
change to recommence any enquiry into any matter pending before it for
disposal.
(8)
The [State] Government may from time to time appoint such officers
and servants as it may deem to be necessary for the due performance of its
duties by a tribunal; and the officers and servants so appointed shall, while
they continue as such, be deemed to be public servants within the meaning of
section 21 of the Indian Penal Code.
(9)
A tribunal for the purpose of deciding any matter that it is
empowered to decide under the provisions of this Act, shall have the same
powers as are vested in a court by the Code of Civil Procedure, 1908 (5 of
1908), and shall have jurisdiction unlimited as regards value, throughout [Punjab],
and shall have no jurisdiction over any proceedings other than is expressly
vested in it by this Act.
(10)
Save as otherwise provided in this Act a decree or order of a
tribunal shall be executed or otherwise given effect to by the district court
of the district in which the gurdwara in connection with which the decree or
order was passed is situated, or by the district court to which the tribunal
directs that any decree or order shall be sent for this purpose as if the
decree of order had been a decree or order passed by such court.
(11)
The proceedings of a tribunal shall so far as may be, and subject
to the provisions of this Act, be conducted in accordance with the provisions
of the Code of Civil Procedure, 1908 (5 of 1908).
(12)
If more tribunals than one are constituted, the [State]
Government may by notification direct which tribunal may entertain petitions
relating to a particular gurdwara or gurdwaras situated in any specified area,
and may at any time transfer any proceedings from one tribunal to another as it
may deem proper.
Section 13 - Procedure on difference of opinion
(1)
No proceeding shall be taken by a tribunal unless at least two
members are present, provided that notices and summonses may be issued by the
president or a member nominated by the president for this purpose.
(2)
In case of a different of opinion between the members of a tribunal,
the opinion of the majority shall prevail; provided that if only two members
are present of whom one is the president, and if they are not in agreement, the
opinion of the president shall prevail; and if the president be not present,
and the two remaining members are not agreed, the question in dispute shall be
kept pending until the next meeting of the tribunal at which the president is
present; the opinion of the majority, or of the president when only two members
are present, shall be deemed to be the opinion of the tribunal.
Section 14 - Tribunal to dispose of petition under sections 5, 6, 8, 10 and 11
(1)
The [State]
Government shall forward to a tribunal all petitions received by it under the
provisions of sections 5, 6, 8, 10 and 11, and the tribunal shall dispose of
such petitions by order in accordance with the provisions of this Act.
(2)
The forwarding of the petitions shall be conclusive proof that the
petitions were received by the [State] Government within the time prescribed in
sections 5, 6, 8, 10 and 11 as the case may be, and in the case of a petition
forwarded by worshippers of a gurdwara under the provisions of section 8, shall
be conclusive proof that the provisions of section 8 with respect to such
worshippers were duty complied with.
Section 15 - Power of tribunal to join parties and award costs
(1)
In disposing of any matter in which it has jurisdiction a tribunal
may order any dispute arising therefrom to be dealt with in one proceeding
separately or more such disputes than one to be dealt with in one proceeding,
and may, by public advertisement or otherwise, enquire if any person desires to
be made a party to any proceeding, and may join in any proceeding any person
who it considers ought to be made a party thereto.
(2)
The tribunal may order any person to submit within a fixed time a
statement in writing setting forth the nature of this claim or objection and
the grounds thereof.
(3)
If any person fails to comply with an order passed under the
provisions of sub-section (2) and duly notified to him, the tribunal may decide
the matter in dispute against him, provided that the tribunal may at any time
extend the time fixed by its order for the submission of the statement if the
person satisfies it that he had sufficient cause for not submitting the
statement within the time fixed.
(4)
A tribunal may pass any such order as to costs of a proceeding as
a court might pass under the provisions of the Code of Civil Procedure, 1908.
Section 16 - Issue as to whether a gurdwara is a Sikh Gurdwara to be decided first and how issue is to be decided
(1)
Notwithstanding any thing contained in any other law in force, if
in any proceeding before a tribunal it is disputed that a gurdwara should or
should to be declared to be Sikh Gurdwara, the tribunal shall, before enquiry
into any other matter in dispute relating to the said gurdwara, decide whether
it should or should not be declared a Sikh Gurdwara in accordance with the
provisions of sub-section (2)
(2)
If the tribunal finds that the gurdwara -
(i)
was established by, or in memory of any of the Ten Sikh Gurus, or
in commemoration of any incident in the life of any of the Ten Sikh Gurus
and [was] used for public
worship by Sikhs [before
and at the time of the presentation of the petition under sub-section (1) of
Section 7]; or
(ii)
owing to some tradition connected with one of the Ten Sikh Gurus,
[was] used for public worship predominantly by Sikhs, [before
and at the time of the presentation of the petition under sub-section (1) of
Section 7];
(iii)
was established for use by Sikhs for the purpose of public worship
and [was] used for such worship by Sikhs, [before
and at the time of the presentation of the petition under sub-section (1) of
Section 7]; or
(iv)
was established in memory of a Sikh martyr, saint or historical
person and [was] used for such
worship by Sikhs, [before and at the time of the presentation of the petition
under sub-section (1) of Section 7]; or
(v)
owing to some incident connected with the Sikh religion 1[was]
used for such worship by Sikhs, [before and at the time of the presentation of
the petition under sub- section (1) of Section 7]:
the tribunal shall decide
that it should be declared to be a Sikh Gurdwara, and record an order
accordingly.
(3) Where the
tribunal finds that a gurdwara should not be declared to be a Sikh Gurdwara, it
shall record its finding in an order, and, subject to the finding of the High
Court on appeal, it shall cease to have jurisdiction in all matters concerning
such gurdwara, provided that, if a claim has been made in accordance with the
provisions of section 8 praying for the restoration to office of a hereditary
officeholder or person who would have succeeded such office-holder under the
system of management prevailing before the first day of January, 1920 [or,
in the case of the extended territories, before the first day of November,
1956] the tribunal shall, notwithstanding such finding continue to have
jurisdiction in all matters relating to such claim; and if the tribunal finds
it proved that such office-holder ceased to be an office-holder on or after the
first day of January, 1920 [or,
in the case of the extended territories, after the first day of November,
1956], it may by order direct that such office-holder or person who would have
so succeeded by restored to office.
Section 17 - Notification of Sikh Gurdwara on finding of tribunal
When a tribunal has, under
the provisions of sub-section (2) of Section 16 recorded a finding that a
gurdwara should be declared to be a Sikh Gurdwara and no appeal has been
instituted against such finding within the period prescribed by section 34; or
when an appeal has been instituted and dismissed; or when in an appeal against
a finding that a gurdwara should not be declared to be a Sikh Gurdwara the High
Court finds that it should be so declared, the tribunal or the High Court, as
the case may be, shall inform the [State] Government through the [appropriate
Secretary to Government], accordingly and the [State] Government shall, as soon
as may be, publish a notification "declaring such gurdwara to be a Sikh
Gurdwara, and the provisions of Part III shall apply thereto with effect from
the date of the publication of such notification.
Section 18 - Presumption in favour of a Notified Sikh Gurdwara on proof of certain facts when a claim to property is made by an office-holder
(1)
In any proceedings before a tribunal, if any past or present
office-holder denies that a right, title, or interest recorded, in his name or
in that of any person through whom claims, in a record of rights, or in an
annual record, prepared in accordance with the provisions of the Punjab Land
Revenue Act. 1887 (17 of 1987), and claimed to belong to a Notified Sikh
Gurdwara, does so belong, and claims such right, title or interest to belong to
himself shall, notwithstanding anything contained in section 44 of the said
Act, be a presumption that such right, title or interest belongs to the
gurdwara upon proof of any of the following facts, namely -
(a)
an entry of the right, title or interest made before the first day
of January, 1920 [or,
in the case of the extended territories, before the 1st day of November, 1956,
as the case may be.] in a record-of-rights, prepared at the time of a general
assessment of the land revenue, in the name of the gurdwara or in the name of
the holder of an office pertaining to the gurdwara as such, and not by name;
(b)
an assignment of the land revenue of, or of the proprietary right
in, land at any time for the service or maintenance of the gurdwara
notwithstanding that the assignment may be or may have been in the name of an
office-holder, where the right claimed is an assignment of the land revenue of,
or of the proprietary right in, the land, as the case may be;
(c)
the dismissal or removal of an office-holder before the first day
of January, 1920 [or,
in the case of the extended territories, before the 1st day or November, 1956
as the case may be,] and the consequent transfer of the right, title or
interest in question to his successor in office;
(d)
the expenditure of the whole or part of the income derived from
the right, title or interest in question ordinarily on the service or
maintenance of the gurdwara;
(e)
the acquisition of the right, title or interest in question from
funds proved to have belonged to the gurdwara;
(f)
the submission by the office-holder or any of his predecessors-
in-office of accounts relating to the income from the right, title or interest
in question to the worshippers or to a managing body:
(g)
the devolution of the succession to the right, title or interest
in question from an office-holder to the successor-in-office as such on two or
more consecutive occasions;
(h)
any other fact which shows that the right, title or interest in
question was at any time of the nature of a trust pertaining to the gurdwara or
was purchased from funds of the nature of trust funds pertaining to the
gurdwara.
(2)
The provisions of sub-section (1) shall also apply to a claim to a
right, title or interest made by any person deriving title subsequent to the
first day of January, 1920 [or,
in the case of the extended territories, subsequent to the first day of
November, 1956 as the case may be,] from a past or present office- holder.
Section 19 - Adjudication by tribunal upon agreements made between office-holder and persons acting on behalf of a Sikh Gurdwara
Where a change in the
system of management of a Notified Sikh Gurdwara has occurred on or after the
first day of January, 1920 [or,
in the case of the extended territories, on or after the first day of November,
1956], and as a consequence of, or in connection with, such change it is
alleged that an agreement has been made between any person who was an office-
holder under the former system of management on the one side, and the Sikh worshippers
of the gurdwara or a person or body acting on their behalf on the other side,
any person who claims any right, title or interest by virtue of such agreement
or any present office-holder of the gurdwara or any Sikh may, within ninety
days from the date of the publication of the notification declaring such
gurdwara to be a Sikh Gurdwara, present a petition to a tribunal praying that
the agreement be considered, and the tribunal shall made an enquiry, and if it
finds that a valid agreement was made, it shall, notwithstanding anything
contained in the Indian Registration Act, 1908 (16 of 1908), or the Indian
Stamp Act, 1899(2 of 1899), pass such orders as may be necessary to give effect
to the agreement, and may by such orders create a charge on the property or
income of the gurdwara.
Section 20 - Claim for compensation by a hereditary office-holder who has resigned or been dismissed
Any hereditary
office-holder of a Notified Sikh Gurdwara who, within twelve months after the
date of the publication of a notification declaring the gurdwara to be a Sikh
Gurdwara, has resigned office, or been removed from office otherwise than in
accordance with the provisions of section 134 or under the provisions of
section 142 or a presumptive successor of such office-holder, may within ninety
days from the date of the resignation or removal, as the case may be, of such
office-holder present a petition to a tribunal claiming to be awarded
compensation on the ground that he has suffered or will suffer pecuniary loss
owing to a change in the management of the gurdwara, and the tribunal may;
notwithstanding the fact that such office-holder has voluntarily resigned;
order compensation to be paid in accordance with the provisions of this Act, as
if such office-holder had been unlawfully removed from his office.
Section 21 - Claim for compensation by person alleging right to nominate officeholder of a Notified Sikh Gurdwara
When a notification has
been published under the provisions of this Act declaring a gurdwara to be Sikh
Gurdwara, any person claiming that the right to nominate an office-holder
thereof was vested in him at the date of the publication, or before the first
day of January, 1920 [or,
in the case of the extended territories, before the first day of November, 1956],
may, within ninety days from the date of the publication, present a petition to
a tribunal claiming to be awarded compensation on the ground that he has
suffered pecuniary loss owing to a change effected after the first day of
January, 1920 2[or, in the case of the extended territories,
before the first day of November, 1956], in the system of management of such
gurdwara, or that he will suffer pecuniary loss in consequence of the gurdwara
being declared to be a Sikh Gurdwara; and the tribunal may order compensation
to be paid to him in the same manner as to an office-holder under the
provisions of this Act.
Section 22 - Matters for consideration in awarding compensation
In deciding claims for
compensation made under the provisions of section 6, 11 or 20, a tribunal -
(1)
may among other matters take into consideration -
(i)
the past conduct of the claimant:
(ii)
the improvements to the property of the gurdwara effected by the
claimant;
(iii)
the portion of the trust income which, by long practice and the
express or implied consent of the worshippers, the holder of the office and his
predecessors have been allowed to appropriate to their private use, provided
that this matter, if taken into consideration, shall only be so taken in
determining the compensation due to an officeholder for his lifetime and shall
not give to a presumptive successor of such office-holder any right to
increased compensation, and provided also that the tribunal shall not be bound
to fix the compensation on the basis of such income, but may, at its
discretion, regard such income, as a ground for awarding compensation on a
higher scale than it would otherwise have awarded; shall take into
consideration -
(i)
the past conduct of the claimant where such conduct has been or is
in issue in a suit or other proceeding in a civil or revenue court instituted
before the 1st December, 1924 [or,
in the case of the extended territories, before the commencement of the
Amending Act as the case may be],
(ii)
the conviction of the claimant by a criminal court for an offence
which, in the opinion of the tribunal, involves moral turpitude or an order
passed against him under the provisions of sections 110 and 118 of the Code of
Criminal Procedure, 1898 (5 of 1898);
(iii)
the loss of income, not being of the nature of trust income,
incurred by reason of an office-holder ceasing to hold office;
(iv)
all rights or privileges relating to residence," subsistence,
service and other recognised allowances in cash or kind formerly enjoyed by the
claimant.
Section 23 - Compensation to be paid annually out of income of gurdwara
In awarding compensation, a
tribunal shall unless the parties agree to its being paid otherwise, order it
to be paid out of the income accruing to the gurdwara in which the
office-holder held office in the form of an allowance, payable annually on a
specified date for any period, but terminable in any case on the death of the
person compensated.
Section 24 - Payment to heir of person compensated
If any person to whom
compensation has been ordered to be paid by a tribunal dies, his heir shall be
entitled only to such sum as has become payable under the order but has not
been paid : provided that if compensation was ordered to be made by payment of
an annual allowance for a period which has not expired before the death of the
person compensated, such heir shall in addition be entitled to a sum which
bears the proportion to the amount of such allowance as the period between the
date on which the allowance was last payable before the death of the deceased
and the date of his death bears to one year.
Section 25 - Manner in which compensation is to be paid and recovered if not duly paid
Every sum ordered by a
tribunal to be paid out of the income of a gurdwara by way of compensation
shall be deposited in the treasury of the tahsil in which the gurdwara is
situated, and shall be paid to the person or personsentitled to it under such
order or under the provisions of section 24 in such manner as may be prescribed
and if it is not so deposited shall be recoverable out of the [income
of such gurdwara or by way of temporary alienation of the agricultural land of
such gurdwara for a period which the Collector may determine.]
Section 25A - Power of tribunal to pass decrees for possession in favour of the committees of Gurdwaras
(1)
[When it
has been decided under the provisions of this Act that a right, title or
interest in immovable property belongs to a Notified Sikh Gurdwara, or any
person, the Committee of the Gurdwara concerned or the person in whose favour a
declaration has been made may, within a period of one year from the date of the
decision or the date of the constitution of the Committee, whichever is later,
institute a suit before a tribunal claiming to be awarded possession of the
right, title or interest in the immovable property in question as against the
parties to the previous petition and the tribunal shall, if satisfied that the
claim relates to the right, title or interest in the immovable property which
has been held to belong to the Gurdwara, or to the person in whose favour the
declaration has been made, pass a decree for possession accordingly;]
(2)
[* * * *
* * * *].
Section 26 - Entry of rights of gurdwara in revenue records
When it has been decided,
under the provisions of this Act, that a right, title or interest in immovable
property belongs to a Notified Sikh Gurdwara or when a right, title or interest
in such property has been included in a list published under the provisions of
subsection (3) of Section 5 or sub-section (3) of Section 10, the Collector of the
district in which the property is situated shall, on application being made to
him in this behalf and after making such enquiry as he may deem proper as to
the fact of such decision or inclusion, cause an entry to be made in the
record-of-rights, if any, of the estate in which the property is situated
recording the gurdwara as the owner of the right, title or interest in
accordance with the provisions of the Punjab Land Revenue Act. 1887.
Section 27 - Treatment of property dedicated to a Notified Sikh Gurdwara but under management of trustees
(1)
When on or before the commencement of this Act any property has
been dedicated or gifted to a Notified Sikh Gurdwara and a trust has been
created in writing for the management of such property and for the distribution
of the income accruing therefrom partly to the gurdwara and partly to another
institution or to another person or to both, any trustee appointed for the
purpose of such trust, or any person having interest in such gurdwara or any
person having interest in such institution, or any beneficiary under the terms
of such trust may within ninety days from the date of the publication of a
notification declaring such gurdwara to be a Sikh Gurdwara, present a petition
to a tribunal claiming that the trustees appointed under the terms of the trust
should continue to manage the property and to distribute the income accruing
therefrom according and to the terms of the trust, and in addition may claim
that the tribunal should determine what portion of the income should be
allocated to any beneficiary.
(2)
If the tribunal finds that the major portion of the income
accruing from the property has not been allocated under the terms of the trust
to such gurdwara then, notwithstanding anything contained in this Act, the
tribunal shall order that such trustees shall continue to manage the property
and distribute the income accruing-therefrom according to the terms of the
trust, and if the tribunal finds that the major portion of the income has been
allocated under the terms of the trust to the gurdwara, the tribunal shall
order that the committee of such gurdwara shall manage the property and
distribute the income accruing therefrom according to the terms of the trust.
(3)
If it is not clear from the terms of the trust what portion of the
income has been allocated to any beneficiary, the tribunal may on the
application of any party determine what portion of the income shall be
allocated to any beneficiary.
(4)
If no such petition is presented within the time prescribed in
sub- section (1) the committee of such gurdwara shall manage such property and
distribute the income accruing therefrom according to the terms of the trust.
Section 28 - Suits for possession of undisputed property of Notified Sikh Gurd-waras
(1)
When a notification has been published under the provisions of
sub-section (3) of Section 5 or of sub-section (3) of Section 10, the committee
of the gurdwara concerned may bring a suit on behalf of the gurdwara for the
possession of any property a proprietary title in which has been specified in
such notification, provided that the gurdwara concerned is entitled to
immediate possession of the property in question, and is not in possession
thereof at the date of the publication of such notification.
(2)
The suit shall be instituted in the principal court of original
jurisdiction in which the property in question is situated within a period of
ninety days from the date of the publication of such notification, or from the
date of the constitution of the committee, whichever is later, and if a suit is
not instituted within that period no subsequent suit on behalf of the gurdwara
for the possession of the property shall be instituted in any court except on
the ground of the dispossession of the gurdwara after the date of the
publication of such notification.
(3)
[* * * *
* *].
Section 29 - Exclusion of jurisdiction of the courts
Notwithstanding anything
contained in any other law or enactment for the time being in force no suit
shall be instituted and no court shall entertain or continue any suit or proceedings
in so far as such suit or proceeding involves -
(1)
any claim to, or prayer for the restoration of any person to an
office in a Notified Sikh Gurdwara or any prayer for the restoration or
establishment of any system of management of a Notified Sikh Gurdwara other
than a svstem of management established under the provisions of Part III;
(2)
any claim to, or prayer for the restoration of any person to an
office in or any prayer for the restoration or establishment of any system of
management of, any gurdwara in respect of which a notification has been
published in accordance with the provisions of sub-section (3) of Section 7
unless and until it has been decided under the provisions of section 16 that
such gurdwara should not be declared to be a Sikh Gurdwara.
Section 30 - Decision by courts on certain claims in certain circumstances
At any time after the
commencement of this Act [or,
in the case of the extended territories, after the commencement of the Amending
Act, as the case may be,] in any suit or proceeding instituted in any civil or
revenue court -
(i) if any
claim is made that any right, title or interest in any property belongs to a
Notified Sikh Gurdwara and the court finds that such claim might have been made
in a list forwarded to the 2[State]
Government under the provisions of sub-section (1) of Section 3 or of sub-
section (2) of Section 7 and that no such claim was duly made within time, the
court shall decide such claim against the gurdwara on behalf of which the claim
is made :
Provided that the court
need not so decide, if it is satisfied that the failure to make the claim was
owing to the fact that no person who forwarded or joined in forwarding a list
had knowledge of the existence of the right, title or interest that might have
been so claimed and that no such person should, by the exercise of reasonable
diligence, have come to know of the existence of such right, title or interest;
(ii) if any
right is claimed for any person in connection with a Notified Sikh Gurdwara and
the court finds that the right might have been made the subject of a claim in a
petition forwarded to the [State]
Government under the provisions of sections 5, 6, 10 or 11 or presented to a
tribunal under the provisions of sections 19, 20, 21 or 27 and that no such
claim was duly made within time, the court shall decide the claim against the
person claiming the right:
Provided that in the case
of a claim that might have been made under the provisions of section 5 or
section 10 the court need not so decide if it is satisfied that the failure to
make the claim was owing to the fact that the person who might have made the
claim either had no knowledge of the existence of the right, title or interest
that he might have so claimed or had no knowledge of the fact that the right,
title or interest had been included in a list published under the provisions of
sub-section (2) of section 3 or of sub-section (3) of section 7 and could not,
by the exercise of reasonable diligence, have come to know of the existence of
such right, title or interest, or of the fact that such right, title or
interest, was so included :
Provided further that in
the case of a claim by a past or present officeholder or any person deriving
title subsequent to the first day of January, 1920 from such office-holder
minority or insanity shall not, by itself, be deemed a valid reason for not
having such knowledge.
Section 31 - Courts not to continue certain proceedings pending decision as to whether a place is or is not a Sikh Gurdwara
(1)
No court should continue any proceedings in so far as such
proceedings involve any claim relating to a gurdwara specified in schedule I or
in regard to which a notification has been published under the provisions of
sub-section (2) of Section 3, if such claim could have been made in a petition
forwarded to the [State]
Government under the provisions of section 5 or 6, or presented to a tribunal
under the provisions of section 19, 20, 21 or 27, and was not so made, unless
and until such gurdwara is deemed to be excluded from specification in Schedule
I under the provision of section 4.
(2)
No court shall continue any proceedings in so far as such
proceedings involve any claim relating to a gurdwara in regard to which a
notification has been published under the provisions of sub-section (3) of
Section 7, which could have been made in a petition forwarded to the [State]
Government under the provisions of section 10 or 11 or presented to a tribunal
under the provisions of section 19, 20, 21 or 27, and was not so made, unless
and until it has been decided under the provisions of section 16 that such
gurdwara should not be declared to be a Sikh Gurdwara.
Section 32 - Transfer of suits pending in court
(1)
Where in any suit or proceeding pending at the commencement of
this Act or instituted after its commencement, in a civil or revenue court, it
has become or becomes necessary to decide any claim in connection with a
Notified Sikh Gurdwara which the court finds might be made under the provisions
of section 3, 5, 6, 7, 10, 11, 19, 20, 21 or 27 within the time prescribed
therein, the court shall frame an issue in respect of such claim and shall
forward the record of the suit or proceeding to a tribunal.
(2)
On receiving a record forwarded to it under the provisions of sub-
section (1) the tribunal shall proceed to hear and determine the issue and
record its decision in the form of an order and shall return the record with a
copy of its decision to the court and the court shall proceed to determine the
suit or proceeding in accordance with such decision subject to the provisions
of section 34 court and the court shall proceed to determine the suit or
proceeding in accordance with such decision subject to the provisions of section
34.
Section 33 - Disputes relating to rights of office-holder after a year from commencement of Act
When any place has been
declared by notification under the provisions of this Act to be a Sikh
Gurdwara, the right of any office- holder thereof who holds office on the date of the publication of such
notification to continue to hold his office shall be decided in accordance with
the provisions of Part III.
Section 34 - Appeal against orders of a tribunal
(1)
Any party aggrieved by a final order passed by tribunal
determining any matter decided by it under the provisions of this Act may,
within ninety days of the date of such order, appeal to the High Court.
(2)
No appeal or application for revision shall lie against an order
of a tribunal except as provided for in sub-section (1).
(3)
An appeal preferred under the provisions of this section shall be
heard by a Division Bench of the High Court.
Section 35 - Court fees
Notwithstanding anything
contained in any Act to the contrary, the court-fee, payable on documents of
the description specified in the second column of schedule III shall be the fee
specified in each case in the third column of that schedule and shall be paid
in such manner as may be prescribed.
Section 36 - No court to take cognizance of manner in which the State Government or tribunal exercises its power under the Act
No suit shall lie in any
Court to question anything purporting to be done by the [State]
Government or, by a tribunal, in exercise of any powers vested in its by or
under this Act.
Section 37 - Courts not to pass an order or grant or execute a or decree inconsistent with decision of a tribunal
Except as provided in this
Act no court shall pass arty order or grant any decree or execute wholly or
partly, any order or decree, if the effect of such order, decree or execution
would be inconsistent with any decision of a tribunal, or any order passed on
appeal there from, under the provisions of this Part.
Section 38 - Recourse to ordinary courts in cases where action has not been taken under Part I with a view to application of provisions of Part III to gurdwara
(1)
Notwithstanding anything contained in this Act or any other Act or
enactment in force, any two or more persons having interest in any gurdwara in
respect of which no notification declaring the gurdwara to be a Sikh Gurdwara
has been published under the provisions of this Act may, after the expiry of
one year from the commencement of this Act.[or,
in the case of the extended territories, from the commencement of the Amending
Act, as the case may be] or of such further period as the [State]
Government may have fixed under the provisions of subsection (1) of Section 7,
and after having obtained the consent of the Deputy Commissioner of the
district in which such gurdwara is situated institute a suit, whether
contentious or not, in the principal court of original jurisdiction or in any
other court empowered in that behalf by the [State] Government within the local
limits of whose jurisdiction the gurdwara is situated praying for any of the
relief's specified in section 92 of the Code of Civil Procedure, 1908(5 of
1908), and may in such suit pray that the provisions of Part 111 may be applied
to such gurdwara.
(2)
The court in which a suit is instituted under the provisions of
sub- section (1) shall decide whether the gurdwara is or is not a gurdwara as
described in subsection (2) of Section 16, and if the court decides that it is
such a gurdwara and is also of opinion that, having regard to all the
circumstances, the gurdwara is one to the management of which the provisions of
Part III should be applied, the court shall by public advertisement and in such
other manner as it may in each case direct, call upon any person having
interest in the gurdwara to appear and show cause why the provisions of Part
III should not be so applied, and shall in its order fix a date not less than
one month from the date of the order on which any person appearing shall be
heard.
(3)
Upon the date fixed under the provisions of sub-section (2) or on
any subsequent date to which the hearing may be adjourned, the court shall
proceed to hear the person or persons, if any, appearing and if the court is
satisfied that the provisions of Part III can be applied to the management of
the gurdwara without prejudice to any existing order or decree relating to the
gurdwara and conferring on any person or declaring any person to be entitled to
any right, in respect of the administration or management thereof, the court
shall pass a decree that the said provisions shall apply to the management of
the gurdwara.
(4)
Upon such decree being passed and subject to any order that may be
passed on appeal against or in revision of the decree the provisions of Part
III shall apply to such gurdwara as if it had been declared by notification
under the provisions of this Act to be a Sikh Gurdwara.
(5)
When under the provisions of sub-section (3) the provisions of
Part III have by decree been applied to the management of a gurdwara any
hereditary officeholder of such gurdwara who within twelve months after the
date of the decree has resigned office or been removed from office otherwise
than in accordance with the provisions of section 134 or under the provisions
of section 142 or a presumptive successor of such office-holder, may within
ninety days from the date of the resignation or removal, as the case may be of
such office-holder, present a petition to the Court which passed the decree
claiming to be awarded compensation on the ground that he has suffered or will
suffer pecuniary loss owing to a change in the management of such gurdwara and
the court may, notwithstanding the fact that such office-holder has voluntarily
resigned, pass a decree awarding him compensation as if such office-holder had
been unlawfully removed from his office.
(6)
The provisions of sections 22, 23, 24 and 25 shall so far as may
be, apply to proceedings under the provisions of sub-section (5) and to
proceedings arising there from, as if the court was a tribunal.
Section 39 - Suits for relief claimable by application under this Part barred
Notwithstanding anything
contained in any Act to the contrary, no suit shall be instituted or continued
in any court, claiming any relief in respect of the management or
administration of a Notified Sikh Gurdwara if such relief might be or might
have been claimed in an application made under the provisions of this Part.
Section 40 - Board, committees and Commission to be constituted for the purposes of this Act
For the purpose of this Act
there shall be constituted a Board and for every Notified Sikh Gurdwara a committee of management, [*
* *] and there shall
also be constituted from time to time a Judicial Commission in the manner hereinafter provided.
Section 41 - Control of Sikh Gurdwaras
The management of every
Notified Sikh Gurdwara
shall be administered by the committee [*
* *] constituted thereof, the Board
and [Commission] in accordance
with the provisions of this Part.
Section 42 - Name of Board
(1)
The Board shall be known by such name as may be decided upon at a
general meeting of the first Board constituted under the provisions of this Act
provided that not less than three-fifths of the members, present at the meeting
have' voted in favour of the name selected, and that such name has been
approved by the [State]
Government.
(2)
If the Board fails to select a name in accordance with the
provisions of subsection (1) or the name selected is not approved by the [State]
Government the Board shall be designated the Central Board.
(3)
The Board shall by such name be a body corporate and shall have a
perpetual succession and a common seal and shall by such name sue and be sued.
Section 43 - Composition and constitution of the Board
(1)
[The
board shall consist of-
(i)
one hundred and thirty-two 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, Hyderabad Deccan.
(iii)
twenty-five members resident in India of whom at least twelve
shall be residents of PEPSU, at least nine of other parts of India than Punjab
and PEPSU and not more than four 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 sub-section (1)
for the purpose of co-opting the members described in clause (iii) of that sub-
section, 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.
Section 43A - 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.
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 sub-section (1)
for the purpose of co-opting the members described in clause (iii) of that sub-
section, 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].
Section 44 - Constituencies for election of members of Board
(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].
(2)
The State
Government shall from time to time, and after such consultation with the Board
or as it considers proper, select[twenty
constituencies] and the constituencies so selected shall be plural
constituencies, each returning two members of whom one shall be a Sikh
belonging to any of the Scheduled Castes notified as such under Article 341 of
the Constitution of India and the other shall be a Sikh who does not belong to
any of those Scheduled Castes].
Section 45 - Qualifications of elected members
(1)
A person shall not be eligible for election as a member of the
Board if such person-
(i)
is of unsound mind:
(ii)
is an undischarged insolvent:
(iii)
is a patit:
(iv)
is a minister of a Notified Sikh Gurdwara other than the head
minister of the Darbar Sahib, Amritsar, or of one of the four Sikh Takhats
specified in clause (ii) of sub-section (1) of Section 43;
(v)
is a paid servant of any Notified Sikh Gurdwara, or of the Board
other than a member of the executive committee of the Board;
(vi)
[(being a
keshadhari Sikh is not an amritdhari;
(vii)
takes alcoholic drinks;
(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)
No person shall be eligible for election as a member of the Board
if he is not registered on the electoral roll of any constituency [*
* *].
[(2A) No
person shall be eligible for election to the Board if he is less than
twenty-five years of age].
(3) Notwithstanding
anything contained in sub-section (1) no person shall be prevented from
standing as a candidate for election as a member of the Board on the ground
that he is patit: but if a person elected is thereafter found under the
provisions of section 84 to be a patit his election shall be void.
Section 46 - Qualifications of nominated members
A person shall not be [*
* * *] co-opted to be a member of the Board if he -
(i)
is less than [twenty-five]
years old;
(ii)
is not a Sikh:
(iii)
is of unsound mind;
(iv)
is an undischarged insolvent:
(v)
is a patit:
(vi)
is minister of a Notified Sikh Gurdwara other than the head
minister of the Darbar Sahib. Amritsar, or of any of the four Sikh Takhats
specified in clause (ii) of sub-section (1) of Section 43:
(vii)
is a paid servant of any Notified Sikh Gurdwara or of the Board,
other than a member of the executive committee of the Board;
(viii)
[(being a
keshadhari Sikh is not an amritdhari;
(ix)
takes alcoholic drinks
(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 Gurmukhi the question shall be
decided in such manner as may be prescribed.
Section 47 - Date of Board election
Elections of members of the
Board under the provisions of this Act shall be held on dates to be fixed by
the [State] Government.
Section 48 - Electoral roll
An electoral roll shall be
prepared in such manner as may be prescribed for every constituency, on which
shall be entered the names of all persons entitled to be registered as voters
in that constituency.
Section 49 - Qualifications of electors
[Every
person shall be entitled to have his name registered on the electoral roll of a
constituency constituted for the election of a member or members of the Board
who is a resident in that constituency and [* * *
* *].
(i)
[* **
* *].
(ii)
is a Sikh more than twenty-one years of age, who had his name
registered as a voter in such manner as may be prescribed:
[Provided
that no person shall be registered as an elector who-
(a)
trims or shaves his beard or keshas;
(b)
smokes; and
(c)
takes alcoholic drinks.]
Section 50 - Right to vote
(1)
Every person registered on the electoral roll for the time being
in force for any constituency for the election of a member or members of the
Board shall be entitled while so registered to vote at an election of a member
or members for that constituency, provided that no person shall be entitled to
vote at an election in more than one constituency.
(2)
[In any
plural constituency as provided by section 44, the right of voting shall be
exercisable in the following manner, that is to say, a vote may be cast for
each of the two candidates of whom one shall be a Sikh belonging to any of the Scheduled Castes referred
to in sub- section (2) of section 44 and the other shall be a Sikh who does not
belong to any of those Scheduled Castes.]
Section 51 - Term of membership
The members of the Board
shall hold office for [five]
years from the date of its constitution or until the constitution of a new
Board, whichever is later.
Section 52 - Effect of subsequent disability to serve as member of Board
(1)
[If any
person having been elected -[***] [or
co-opted] a member of the Board subsequently becomes [or
is found to be by the Board] subject to any of the disabilities stated in
section 45 or section 46, as the case may be, he shall cease to be a member
thereof.
(2)
[Any
person aggrieved by the finding of the Board mentioned in sub-section (I) of
this section may, within a month of the date of his knowledge of such finding,
appeal to the Commission for setting aside the said finding and the order of
the Commission passed in this respect shall be final :
Provided that the person
against whom any such finding is given by the Board shall not cease to be a
member of the Board until the order of the Commission in appeal, or, if no
appeal is preferred, until the time allowed for preferring an appeal has
passed.]
(3) (If any
person having been elected [***] [or
co-opted] a member of the Board absents himself from three consecutive general
meetings of the Board, his name may be removed from membership by the Board,
provided that, if he applies to the Board within one month of the removal of
his name to be restored to membership, the Board may, at the meeting next
following the date of the receipt of such application, restore him to office,
provided further that no member shall be restored more than three times.]
Section 53 - Vacancy in Board how to be filled
[When a
vacancy occurs in the Board owing to the death or resignation of a member or
for any other reason, a new member shall be elected. [*
* *] or co- opted, as the case may be, in the manner in which the member whose
seat is to be filled was elected or co-opted.
Section 54 - First meeting of the Board
The first general meeting
of the Board shall be held at a time not later than one month after the [State]
Government has notified that it has been constituted, and notice thereof shall
be given by notification by the [State]
Government.
Section 55 - Annual general meeting
An annual general meeting
of the Board shall be held in every year.
Section 56 - Notice of meeting
Meetings of the Board other
than the first meeting shall be called by twenty days' notice in writing served
on every member of the Board in such manner as may be prescribed by bye-laws
made by the Board.
Section 57 - Power of member to call meeting
Any ten or more members may
by application in writing made to the President demand that a general meeting
of the Board be held, and if, notwithstanding such demand, notice of a meeting
is not given within fifteen days of the date on which the application was
received by the President, the applicants may themselves call a meeting to be
held at the office of the Board by ten days' notice served in the manner
described in section 56.
Section 58 - Office of Board
The Board shall have an
office in Amritsar for the transaction of business, to which, all
communications and notices to the Board may be addressed.
Section 59 - Quorum of Board in general meeting
The powers vested by this
Act in the Board in general meeting shall not be exercised except by the Board
at a meeting at which thirty-one or more members are present.
Section 60 - Chairman at meetings of the Board
[The
President shall be the Chairman at the meeting of the Board and of the
Executive Committee, and if the President is absent, the Senior Vice-President
shall be Chairman. If the President and the Senior Vice-President are both
absent, the Junior Vice-President shall be Chairman, and if neither the
President nor any Vice-President is present, the members present shall elect
one of themselves to be Chairman for the purposes of the meeting].
Section 61 - Decision of questions before Board
Except as otherwise
provided by this Act or prescribed all-questions which come before the Board or
its executive committee shall be decided by a majority of the votes of the
members present; and in the case of an equality of votes the Chairman shall
have a second or casting vote:
[Provided
that no member of the Board referred to in clause (ii) of sub-section (1) of
Section 43 or of section 43-A shall be entitled to vote on any matter falling
under sections 62 and 63.]
Section 62 - Office-bearers and executive committee of Board
(1)
[(The
Board shall at its first general meeting elect by a ballot one of its members
to be President [two
others to be Vice-Presidents (one Senior and one Junior) and another to be
General Secretary of the Board] to be known as office-bearers of the Board, and
shall also at the same meeting in like manner elect not less than five and not
more than eleven of its members, as the Board may deem fit, to be members of
the executive committee of the Board, and the office-bearers and members so
elected shall be the executive committee of the Board.
(2)
[If the
President is not elected in the first general meeting, the State Government
shall call another general meeting for the election of the Office-bearers and
members of the Executive Committee not later than one month after the date of
the previous meeting, by a notice published in the official Gazette in this behalf.
If, however, the President has been elected but one or more of the other
office-bearers or other members of the Executive Committee have not been
elected in the first general meeting, the President shall call another meeting
for the election of the remaining office-bearers and members of the Executive
Committee, not later than one month from the date of the previous meeting, in
accordance with section 56).
Section 63 - Annual election of executive committee
(1) Subsequent
to the constitution of an executive committee under the provisions of section
62 an Executive Committee similar to the one described in that section shall be
elected by ballot at each annual general meeting of the Board [if
the Board so desires]; the [office-bearers]
and other members of the executive committee elected at the first meeting of
the Board shall hold office until a new executive committee has been elected at
the first annual general meeting of the Board, and the members elected at an
annual general meeting shall hold office until a new executive committee has
been duly elected at the next following annual general meeting :
[Provided
that, if at any time after the constitution of any executive committee under
Section 62 or this section and before the expiry of its term mentioned above,
the Board in a general meeting expresses no-confidence in it, the office-
bearers and the other members of the said executive committee shall at once
cease to hold office and new office-bearers and executive committee shall be
elected in the said meeting of the Board for the remaining term of the outgoing
executive committee :
Provided further, that the
no-confidence motion shall not be discussed in the general meeting of the Board
before the expiry of three months after the constitution of any executive
Committee].
(2)
Nothing contained in sub-section (1) shall prevent the re-election
of any outgoing member of an executive committee.
(3)
[If the
office-holders and the other members of the executive committee cease to hold
office under provisos to sub-section (1) of this Section, the Chairman of the
meeting for the conduct of the election of the new President shall be elected
out of the members present in the said meeting and the new President so elected
shall act as the Chairman for the further proceedings of the meeting.
(4)
Procedure regarding notice of no-confidence motion specified in
sub- section (1) will be in the manner prescribed by the Rules made by the
Government].
Section 64 - Powers of executive committee of Board
The executive committee of
the Board shall exercise on behalf of the Board all powers conferred on the
Board by the provisions of this Act which are not expressly reserved to be
exercised by the Board in general meeting. [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].
Section 65 - Vacancy in executive committee how to be filled
If a vacancy occurs in the
executive committee, the remaining members of the executive committee may, if
the vacancy is that of an office-bearer, appoint one of themselves, or if the
vacancy is that of any member other than an office-bearer, nominate any member
of the Board temporarily to fill the vacancy until the next following general
meeting of the Board and the Board shall at such meeting elect a member of the
Board to fill the vacancy.
Section 66 - Member of a committee of management not to be member of executive committee of Board
A member of a committee of
management shall not be eligible for election as a member of the executive
committee, and if any member of the executive committee at any time becomes a
member of a committee of management he shall forthwith cease to be a member of
the executive committee.
Section 67 - Registration of member of executive committee or of Board
A member of the executive
committee [or,
of the Board] may resign the office by giving notice to the President, and an
office-bearer may resign his office by giving notice to the executive committee
and such resignation shall have effect from the date on which the resignation
was accepted by the President or executive committee, as the case may be.
Section 68 - Remuneration of members of executive committee
Any member of the executive
committee may receive out of the fund of the Board such salary or other
remuneration as may from time to time be fixed by the Board in general meeting.
Section 69 - Servants of the Board; their appointment and punishment
The executive committee of the
Board may appoint such servants as it may deem to be necessary for the due
performance by itself of its duties, and may from time to time determine the
number, designations, grades and scales of salary, or other renumberation of
such servants, and may at any time fine, reduce, suspend, or remove any
servant.
Section 70 - The Judicial Commission
(1)
The Judicial Commission shall consist of three members who shall
be Sikhs appointed from time to time as may be necessary by the [State]
Government.
(2)
No person shall be appointed to be a member of the Commission
unless he-
(i)
is, or, at the time of his retirement or resignation from [the
service of the (Government)],
was a District Judge or a Subordinate Judge of the first class or of not less
than ten years' standing, or [a
Munsif of the Ist class or of not less than ten years' standing; or]
(ii)
is a Barrister of not less than ten years' standing; or
(iii)
is a person who has been a pleader of any High Court [or
any Court which is a High Court within the meaning of clause (24) of section 3
of the General Clauses Act, 1897] for an aggregate period of not less than ten
years.
(3)
Two of the members of the Commission shall be selected by the
[State] Government out of a list of qualified persons prepared and maintained
as described in section 71.
Section 71 - Appointment of members of the Commission
(1)
For the purpose of the appointment of members of the Commission
the Board, shall, as soon as may be, after its constitution submit a list of
the names of seven persons nominated by the Board, and the [State]
Government shall after being satisfied that the persons are qualified as
required by section 70 record the list; provided that if the Board fails to
submit a list within ninety days from the constitution of the Board the [State]
Government may itself complete a list of qualified persons.
(2)
A person whose name is on the list described in sub-section (1)
shall be entitled to have his name retained thereon for two years after his
nomination has been recorded, provided that the [State] Government may at any
time remove his name, if it is satisfied upon a report made by the Board and
any enquiries it may see fit to make, that he is incapable of acting as a
member of the Commission.
(3)
If any person whose name is on the list dies, or applies to the
Board to have his name removed there from, the Board shall inform the [State]
Government and his name shall be removed from the list.
(4)
The [State] Government shall on request being made to it for this
purpose by the Board remove from the list the name of any person whose name has
been on the list for more than three years, provided that the name of any
person shall not be so removed while such person is a member of the Commission.
(5)
When a name has been removed from the list the Board shall nominate
a qualified person for the purpose of filling the vacancy, and the [State]
Government shall after being satisfied that such person is qualified, place his
name upon the list.
(6)
If the Board fails to nominate a person to fill a vacancy as
required by subsection (5) the [State] Government may after giving one month's
notice of its intention
to the Board place the name of any qualified person on the list to fill the
vacancy.
Section 72 - Member of the Board or of a committee to resign if appointed a member of Commission
If any person who is a
member of the Board or of a committee or of both is appointed to be a member of
the Commission and accepts the appointment he shall forthwith cease to be a
member of the Board or committee, or of both, as the case may be.
Section 73 - Remuneration of the members of the Commission
The members of the
Commission, while they continue as such, shall receive such remuneration [or
daily allowance and travelling expenses] as may be fixed from time to time by
the [State] Government [with consultation of the Board] and shall be deemed to
be public servants within the meaning of section 21 of the Indian Penal Code.
Section 74 - Officers and servants of the Commission
The [State] Government may
from time to time appoint such officers and servants as it may deem to be
necessary for the due performance of its duties by the Commission, and the
officers and servants so appointed shall, while they continue as such, be
deemed to be public servants within the meaning of Section 21 of the Indian
Penal Code.
Section 75 - Expenses to be shared by Government and Board
(1) [The net]
expenses arising [on
and from the 1st day of November, 1996] from the appointment of the Commission
including the remuneration of its members, officers, and servants shall be
defrayed by the [Government
of Punjab] and the Board the [Government
of Punjab] paying one-third of the whole, provided that the enumeration of the
members, officers and servants shall be paid wholly in the first instance by
the [Government of Punjab] and the portion thereof payable by the Board shall
be recovered from the Board after the close of each financial year.
[(1 A)
The one-third share of the expenses referred to in sub-section (1) met by the
Government of Punjab from time to time after the 1st day of November, 1966,
shall be allocated between the State of Punjab, Haryana and the Union
territories of Himachal Pradesh and Chandigarh in the ratio of 131 : 8 : 1 : 1
and the Government of Haryana and the Administrators of Himachal Pradesh and
Chandigarh shall at the end of each financial year pay to the Government of
Punjab the amount to allocated respectively to the State of Haryana, the Union
territory of Himachal Pradesh and the Union territory of Chandigarh].
(2) Any sum
due to the [Government
of Punjab] under the provisions of subsection (1), shall, if not recovered
within three months after a demand has been made, be recoverable as if it were
an arrear of land revenue.
Section 76 - Jurisdiction and procedure of Commission
(1)
The Commission shall for the purpose of deciding any matter which
it is empowered to decide under the provisions of this Act have the same powers
as are vested in a court by the Code of Civil Procedure, 1908 (5 of 1908) and
shall have jurisdiction unlimited as regards value throughout Punjab,
and shall have no jurisdiction over any proceedings other than is expressly
vested in it by the Act.
(2)
A decree or order of the Commission shall be executed or otherwise
given effect to by the District Court of the district in which the gurdwara in
connection with which the decree or order was passed is situated, or by the
District Court to which the Commission directs that any decree or order shall
be sent for this purpose, as if the decree or order had been a decree or order
passed by such court.
(3)
The proceedings of the Commission shall, so far as may be and
subject to the provisions of this Act, be conducted in accordance with the
provisions of the Code of Civil Procedure, 1908 (5 of 1908), and, save as
otherwise provided by this Act, all orders of the Commission shall be final.
Section 77 - Court and office of Commission
The Commission shall have
its court and office at such place or places as the [State] Government may from
time to time fix.
Section 78 - Vacancy in Commission
If a vacancy occurs in the
Commission it shall be filled by the appointment by the [State]
Government (of)
some other Qualified person in the same manner as that in which the person
whose seat is to be filled was appointed.
Section 79 - Removal of member of Commission
The [State] Government may
remove any member of the Commission -
(i)
if he refuses to act or becomes in the opinion of the [State]
Government incapable of acting or unfit to act as a member; or
(ii)
if he has absented himself from more than three consecutive
meetings of the Commission; or
(iii)
if it is satisfied after such enquiry as it may deem necessary
that he has flagrantly abused his position as a member: [or]
(iv)
[(if he
has served as a member for more than two years.]
Section 80 - Election of president of Commission
(1)
The member of the Commission shall elect one of themselves to be
president of the Commission.
(2)
If the Members of the Commission are unable within ten days of the
constitution of the Commission to elect a president by a majority of votes, a
president may be appointed by the [State]
Government.
(3)
No proceedings shall be taken by the Commission unless at least
two members are present and sitting together: provided that notices and
summonses may be issued by the president or a member nominated by the president
for this purpose, sitting alone.
(4)
If the president is not present the two members present shall
decide which of them shall preside, and the member decided upon shall perform
the duties of president.
Section 81 - Settlement of difference of opinion in Commission
In case of difference of
opinion between the members of the Commission the opinion of the majority shall
prevail: provided that, if only two members are present of whom one is the
president and if they are not in agreement, the opinion of the president shall
prevail: and if the president is not present, and the two remaining members are
not agreed, the question in dispute shall be kept pending until the next
Meeting of the Commission at which the president is present, and the opinion of
the majority or of the
president when only two members are present shall be deemed to be the opinion
of the Commission.
Section 82 - Costs in proceedings may be made payable out of income of Sikh Gurdwara
The costs, charges and
expenses of, and incidental to, any proceedings of the Commission shall be in
the discretion of the Commission, and the Commission may in disposing of any
proceedings direct that the whole or any part of such expenses shall be paid by
any party to such proceedings or out of the property or income of the notified
Sikh Gurdwara to which the proceedings relate.
Section 83 - Dissolution of Commission
The [State]
Government may at any time, when there is no proceeding pending before the
Commission, dissolve the Commission.
Section 84 - Decision as to whether a person is or is not a patit
If it is necessary to
decide for the purposes of the constitution of the Board or a committee, under
the provisions of this Act, whether a person has or has not become a patit the
question shall on application being made thereto for this purpose be decided by
the Commission.
Section 85 ?
(1)
[[The
Board shall be the Committee of Management for the Gurdwaras known as -
(i)
The Sri Akal Takhat Sahib at Amritsar and Sri Takhat Keshgarh
Sahib, Anandpur;
(ii)
The Darbar Sahib, Baba Atal Sahib and all other Notified Sikh
Gurdwaras other than Sri Akal Takhat 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;
(iv)
All the Notified Sikh Gurdwaras at Anandpur and the gurdwaras
connected therewith other than the Sri Takhat Keshgarh Sahib;
(v)
The Notified Sikh Gurdwaras at Muktsar;
(vi)
Gurdwara Dukhniwaran Sahib Padshahi Naumi along with Gurdwara Moti
Bagh (including Gurdwara Sudha Sar) Khel Sahib, Patiala;
(vii)
Gurdwara Fatehgarh Sahib (Shahidi Asthan Baba Fateh Singh Ji and
Baba Jorawar Singh Ji) along with Gurdwra Jotisarup, Burj Mata Gujri and Shahid
Ganj situated in Hamam Nagar;
(viii)
[Gurdwara
Padshahi Naumi at Dhamtan along with Bunga Dhamtanian near Railway Station,
Patiala;]
(ix)
Gurdwara Guru Teg Bahadur Sahib in Jind with Gurdwaras Kharak
Bhura Padshahi Naumi and Khatkar Padshahi Naumi in Tehsil Nawana;
(x)
Gurdwara Ber Sahib (Padshahi Pehli) at Sultanpur Lodhi along with
Gurdwaras Hat Sahib, Kothri Sahib, Sehra Sahib, Saht Ghat and Guru Ka Bagh;
(xi)
Gurdwara (Padshahi Naumi and Dasmi) Damdama Sahib at Talwandi
Saboalong with Gurdwaras [*
*] Takhat 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 Takhat Damdama Sahib, Bhai Bir Singh Dhir Singh, Mazhabi
Singh Wala at Talwandi Sabo, Gurudwara Sahib Takhat 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:
(xii)
Gurwara Nanakiana Sahib, Sangrur.]
(2)
The Board shall, * * *
* prepare a scheme for administration and management of the Gurdwaras described
in sub- section (1), their property, endowments, funds and income. Thereafter,
this scheme may be modified or amended from time to time by a resolution of the
Board passed by a majority of two-thirds of the members present in the meeting.
[* * *
*].
[* * *
*].
(3)
[* * * *]
(4)
[* * * *].
(5)
[* * * *]
Section 86 - Committees of gurdwaras other than those specified in section 85
(1)
For every
Notified Sikh Gurdwara other than a gurdwara specified in section 85 a
committee shall be constituted after it has been declared to be a Sikh Gurdwara
under the provisions of this Act, or after the provisions of Part III have been
applied to it under the provisions of section 38, provided that the [State]
Government may by notification direct that there shall be one committee for any
two or more such gurdwaras specified in the notification, and may in like
manner cancel or modify such notification, provided further that the [State]
Government shall not issue, cancel or modify any such notification after constitution
of the first Board, except upon recommendation being made to it in this behalf
by the Board.
(2)
[Notwithstanding
anything contained in sub-section (1), the Gurdwaras at Narnaul and
Mahendragarh shall be managed by the Board.]
Section 86A - Omitted
[Omitted]
Section 87 - Constitutions of committee not specially provided for
(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, who shall be residents of the district in which the Gurdwara
or one of the Gurdwaras to be managed by the Committee is situated:
Provided 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 or Gurdwaras, whose annual monetary
income exceeds three thousand rupees, shall consist of four elected members and
one member nominated by the Board who shall be resident of the district in
which the Gurdwara or one of the Gurdwaras to be managed by the Committee is
situated.
(c)
If in the election, the 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 a Gurdwara or Gurdwaras; provided that the
person or persons so nominated shall be the resident or residents of the
district in which the said Gurdwara or Gurdwaras are situated.]
(2)
If the Board fails to nominate a member or members of the
Committee in accordance with the provisions of clause (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.]
Section 88 - Constitution of committees: publication of constitution and effect thereof
(1)
[The
Committees shall be constituted as soon as may be after the constitution of the
Board; provided that no Committee shall be constituted for any Gurdwara under
the provisions of this Act before it has been declared to be a Sikh Gurdwara
under the provisions of this Act or the provisions of Part III have been
applied to it under the provisions of section 38.]
(2)
[* * *]
(3)
[As and
when a member or members of any Committee have been nominated in accordance
with the provisions of clause (a) of sub-section (1) of section 87 or have been
elected or nominated, as the case may be, in accordance with the provisions of
clause (b) of sub-section (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.]
Section 89 - Election of member
(1)
[The
elected members of a Committee, referred to in clause (b) of sub-section (1) of
Section 87, shall be elected, by a constituency formed, subject to the approval
of the State Government, by the Board in a general meeting.
(2)
The Board may in a general meeting and subject to the approval of
the State Government, from time to time, vary any constituency formed under the
provisions of sub-section (1).
(3)
When any constituency to elect members of a Committee is formed or
varied according to the previsions of sub-section (1) or (2), as the case may
be, the State Government shall notify the fact of the constituency having been
so formed or varied and the date of the publication of the notification shall
be the date from which the information or variation of the constituency shall
take effect.
Section 90 - Qualification for election to committee
(1)
A person shall not be eligible for election as a member of a
Committee if such person -
(i)
is not registered on the roll of any constituency formed for the
purposes of this Act; or
(ii)
is of unsound mind; or
(iii)
is an undischarged insolvent; or
(iv)
is a minister of a Notified Sikh Gurdwara other than the head
minister of the Darbar Sahib, Amritsar, or any of the four Sikh Takhats
specified in clause (ii) of sub-section (1) of Section 43; or
(v)
is a paid servant of any Notified Sikh Gurdwara or of the Board;
or
(vi)
is a patit; or
(vii)
is not a Sikh; or
(viii)
being a keshadhari Sikh is not an Amritdhari; or
(ix)
takes alcoholic drinks, or
(x)
not being a blind person cannot read or writ 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 fills his nomination paper for election to
the Committee 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)
Notwithstanding anything contained in sub-section (1), no person
shall be prevented from standing as a candidate at any election on the ground
that he is a patit, but if he is elected and thereafter found, under the
provisions of section 84, to be patit, his election shall be void.]
Section 91 - Qualification for nomination to a committee
A person shall not be
nominated [*
* *] to be member of a committee if he -
(i)
is less than twenty-one years of age; or
(ii)
is of unsound mind; or
(iii)
is an undischarged insolvent; or
(iv)
is a patit [or
not a Sikh]; or
(v)
is a minister of a Notified Sikh Gurdwara other than the head
minister of the Darbar Sahib, Amritsar, or any of the four Sikh Takhats
specified in clause (ii) of sub-section (1) of Section 43; or
(vi)
is a paid servant of a Notified Sikh Gurdwara;
(vii)
[(being a
keshadhari Sikh is not an amritdhari; or
(viii)
takes alcoholic drinks; or
(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 fills his nomination paper for election to
the Board in Gunnukhi
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.]
Section 92 - Qualification of electors
[Every
person shall be entitled to have his name registered on the electoral roll of a
constituency for the election of a member or members of a Committee who is a
resident in the constituency, and is a Sikh more than twenty-one year of age
and has had his name registered as a voter in such manner as may be prescribed:
[Provided
that no person shall be registered as an elector who-
(a)
trims or shaves his beard or keshas;
(b)
smokes; and
(c)
takes alcoholic drinks.]
Section 93 - Right to vote
Every person registered on
the electoral roll for the time being in force for any constituency for the
election of a member or members of the Board shall be entitled while so
registered to vote at an election, of a member or members for that
constituency, provided that no person shall be entitled to vote at an election
in more than one constituency.]
Section 94 - Period of continuance of committees
Every Committee shall
continue for [five]
years from the date of its constitution or until a new committee has been
constituted, whichever is later.
Section 94A - Incorporation of committees
[Every
committee shall be a body corporate by the name of the Committee of Management
of the Gurdwara or Gurdwaras under its management and shall have perpetual
succession and a common seal and shall sue and be sued in its corporate name.]
Section 95 - Effect of subsequent disability to service as a member of a committee
(1)
[If any
person having been elected or nominated a member of a committee becomes [or,
is found to be by the Board] subject to any of the disabilities stated is
section 90 or 91, as the case may be, he shall cease to be a member thereof.
(2)
[Any
person aggrieved by the finding of the Board mentioned in sub-section (1) of
this section may, within a month of the date of his knowledge of such finding,
appeal to the Commission for setting aside the said finding and the order of
the Commission passed in this respect shall be final :
Provided that the person,
against whom any such finding is given by the Board shall not cease to be a
member of the Committee until the order of the Commission in appeal, or, if no
appeal is preferred until the time allowed for preferring and appeal has
passed.]
(3) If any
person having been elected or nominated a member of the Committee absents
himself from three consecutive meetings of the Committee, his name may be
removed from membership by the Committee, provided that, if he applies to the
Committee within one month of the removal of his name to be restored to
membership, the Committee may, at the meeting next following the date of the receipt
of such application, restore him to office, provided further that no member
shall be so restored more than three times to the same Committee.]
Section 96 - Vacancies in committees
[On the
occurrence of a vacancy in a Committee, a new member shall be elected or
nominated, as the case may be, in the manner in which his predecessor was
elected or nominated and if no member is duly elected to replace an elected
member, the Board may nominate any qualified person to fill the vacancy in
accordance with the provisions of section 87 and the fact of filling the
vacancy shall be notified by the State Government under subsection (3) of
Section 88.]
Section 97 - Omitted
[********]
Section 98 - Committees to meet at least three times a year
(1)
[Every
committee shall meet at least three times in each year.
(2)
If no meeting has been held for a period of four months, any two
members of the Committee may, by giving reasonable notice to the other members
residing in India, convene a meeting of the Committee.
Section 99 - Notice of meeting
A meeting of a committee
shall be called by the president by seven days' notice in writing, provided
that if the office of president is vacant, the vice-president shall, and if the
office of vice- president is also vacant, any two members of a committee may,
by giving reasonable notice to the other members, convene a meeting [*
* *].
Section 100 - Quorum of committee
No business shall be
conducted or any proceeding held by a committee except at a meeting at which
three or more members are present.
Section 101 - Presidents and vice-presidents of committees
(1)
Every committee shall at
its first meeting [which
shall be called by the General Secretary of the Board or any person specially
authorised by him in the behalf within sixty days of the constitution of the
Committee] elect a member to be president and another member to be
vice-president and each of the members so elected shall hold office during the
continuance of the committee or until he resigns or ceases to be a member of
the committee.
(2)
An outgoing president or vice-president shall, if otherwise
qualified be eligible for re-election.
(3)
At meetings of the committee the president shall be chairman; if
he is absent the vice-president shall be chairman, and if both the president
and the vice-president are absent, the members present shall elect one of
themselves to be chairman for the purposes of the meeting.
Section 102 - Decisions of questions before committees
All questions which come
before a committee shall be decided by a majority of the votes of the members
present, and in cases of an equality of votes the chairman shall have a second
or casting vote.
Section 103 - Minutes to be recorded
All resolutions and orders
of a committee shall be recorded in writing in a minute book and the record
shall be signed by the Chairman of the meeting.
Section 104 - Resignation of president and members of committee
(1)
A member of a committee other than the president may resign his
office by giving notice to the president and a president may resign his office
by giving notice to the committee [and
by informing the Board of his resignation.]
(2)
The resignation shall take effect in the case of a member from the
date of its acceptance by the president, and in the case of a president from
the date of its acceptance by the committee.
(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.]
Section 104A - Servants of the Committee, their appointment and punishment
[The
Committee may appoint such servants as it may deem necessary for the due
performance of its duties, and may, from time to time determine the number,
designations, grades and scale of salary, or other enumeration of such
servants, and may at any time for good cause fine, reduce, suspend or remove
any servant.]
Section 105 - Exclusion of Board acting as committee from operation of this chapter
[The
Committee constituted under the provisions of section 85 shall not be affected
by any other provision of this Chapter.]
Section 106 - Object on which the funds of a gurdwara may be spent
(1)
Subject to the provisions of this Act, all properties and income
of a Notified Sikh Gurdwara shall be used, in the first place, for the
maintenance or improvement of the gurdwara; for the maintenance of religious
worship and the performance and conduct of religious and charitable duties,
ceremonies and observances connected therewith; for the payment of allowances
or salaries of dependents, officers and servants thereof; for the fulfilment of
the objects of the endowments thereof; for the maintenance of the langar, for
such religious, charitable or educational purposes as the committee may
consider necessary in connection therewith or for the discharge of any obligations
legally incurred.
(2)
When after providing for the purposes specified in sub-section (1)
there remains or appears likely to remain any surplus sum or any income not
required for any such purposes, the committee may, by resolution passed by not
less than two-third of its members propose to allocate a part of the whole of
such surplus sum or income to a particular religious, educational or charitable
purpose [or any purpose which
promotes social welfare] and may, if the Board in writing sanctions such proposal,
act in accordance therewith, provided that any proposal so sanctioned to devote
to such purpose income accruing during a period of more than three years at any
time not sooner than three years after the proposal was sanctioned be rescinded
or varied by a subsequent resolution of the committee passed in like manner.
(3)
Notwithstanding anything contained in sub-section (2) when it
appears to be Board that after providing for the purposes specified in
sub-section (1) there remains or is likely to remain any surplus sum or income
not required for any such purposes, and the committee is not willing to devote
such surplus sum or income to other purposes, the Board may apply to the
Commission for an order allowing the Board to devote the whole or part of such
surplus sum or income to a particular and specified religious, educational or
other charitable purpose [or
any purpose which promotes social welfare.]
(4)
When application has been made in accordance with the provision of
subsection (3) the Commission may, after hearing the objection, if any, of the
committee or of any person having interest in the gurdwara concerned if it is
satisfied that the application is reasonable, determine what portion if any of
such surplus sum or income shall be retained as a reserve fund for the gurdwara
concerned and direct the remainder of the surplus sum or income to be devoted
to any such religious, educational and charitable purpose as it may deem
proper, and the Commission may, from time to time, on the application of the
Board or of the committee or of a person having interest in the gurdwara
concerned, rescind or vary any order passed under the provisions of this sub-
section.
(5)
A Committee or the Board if it is aggrieved by an order passed
under subsection (4) may, not later than ninety days after the passing of the
order, appeal to the High Court and the High Court may confirm the order or
pass any such order as the Commission might have passed instead of the order
appealed against.
(6)
[Nothing
contained in sub- sections (2), (3), (4) and (5) shall apply to the Board when
acting as a Committee of Management under section 85 of this Act. In the case
of such a committee when after providing for the purposes specified in
sub-section (1) there remains or appears likely to remain any surplus sum or
any income not required for such purposes, the committee may by a resolution
passed by not less than two-thirds of the members present in the meeting;
provided that the meeting is attended by not less than one-half of the total
members constituting the committee, utilize or allocate a part or the whole of
such surplus sum or income of any particular gurdwara under its management to a
particular religious, educational, charitable or industrial purpose :
Provided further that an
allocation so made to devote to such purpose income accruing during a period of
more than three years may at any time not sooner than three years after the
allocation was made be rescinded or varied by a subsequent resolution of the
committee passed in the like manner.]
Section 106A - 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 Gurdwaras under its
management.]
Section 107 - Annual contribution to Board
(1)
Every committee shall pay annually to the Board for the purpose of
meeting the lawful expenses of the Board a contribution in money out to the
income of the gurdwara or gurdwaras under its management.
(2)
[The
proportion which such contribution shall bear to the annual income of a
gurdwara shall be fixed for each gurdwara by the Board : provided that it shall
not exceed one-tenth of such income.]
(3)
[The
Board shall be competent to reduce the amount of contribution due to the Board from any
committee or gurdwara in any year for special reasons. Further the Board, shall
have power to prescribe the limit or annual income of the gurdwara or gurdwaras
which may be totally exempted from making the contribution payable to the Board
under the provisions of this section.]
Section 108 - Formation of General Board Fund
(1)
The Board shall establish and maintain a fund to be called the
General Board Fund, and there shall be placed to the credit thereof the
following sums namely :-
(i)
all the annual contributions paid to the Board under the
provisions of section 107;
(ii)
all the fees for copies of accounts and of entries in registers
levied by the Board under the provisions of sub-section (2) of section 114 and
subsection (8) of Section 137.
(2)
No sums other than those specified in sub-section (1) shall be
placed to the credit of the General Board Fund.
(3)
The
General Board Fund shall be applied solely to the payment of expenses lawfully
incurred by the Board in the exercise of its powers under the provisions of
this Act, towards the discharge of obligations legally incurred and towards the
maintenance, protection and support of such historical gurdwaras which in the
opinion of the Board cannot be maintained, protected or provided for otherwise,
provided that if after paying such expenses and discharging such obligations
and affording such protection any surplus sum remains, such surplus sum, [may
be spent by the Board on any religious or charitable purposes or any other
purpose which promotes social welfare] and on such non- political purposes as
are connected with the general uplift and welfare of the Panth as the Board may
deem fit.]
(4)
No part of the General Board Fund shall be expended upon the
administration of any trust fund described in section 111 or section 112, or
upon the object of any such trust fund except in so far as such expenditure may
be permissible under the provisions of sub-section (3).
Section 108A - 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 Gurdwara 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.
Section 108B - 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 Gurdwara 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 to 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
committee having gross annual income exceeding one lakh and fifty thousand
rupees.
(2)
(i) [This
fund shall be administered by a Committee consisting of the President of the
Board and seven persons appointed by the Board in general meeting out of its
members other than the members and office-bearers of the Executive Committee
except the President or otherwise in the prescribed manner:
Provided that if a member
of the above Committee is elected a member or office-bearer of the Executive
Committee of the Board except the President, he shall cease to be a member of
the said Committee after such election.]
(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.
Section 108C - 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.]
Section 109 - Funds transferred to Board by Shromani Gurdwara Parbandhak Committee
If any sum is transferred
to the Board by the Shromani Gurdwara Parbandhak Committee, then :-.
(i)
any portion thereof held on behalf of a Notified Sikh Gurdwara
shall be paid, as soon as may be, to the committee of such gurdwara, and any
portion held on behalf of any other place of worship shall be paid to such
person acting on behalf of the place of worship, as the [State]
Government approve;
(ii)
any portion not required to be paid under the provisions of clause
(i) shall, in the first place, be used to discharge such debts of the Shromani
Gurdwara Parbandhak Committee as may be legally recoverable;
(iii)
any portion remaining after the debts of the Shromani Gurdwara
Parbandhak Committee have been discharged as required by clause (ii) shall be
set apart for such religious, charitable or educational purposes as the Board
in general meeting may determine, provided that any portion not so set apart
within one year from the constitution of the first Board shall be handed over
to the committee described in sub-section (2) of Section 85 and shall form part
of the funds of that Committee.
Section 110 - Funds held in trust by the Board for specified purposes
Every sum made over to the
Board under the provisions of this Act by a committee of a Notified Sikh
Gurdwara or otherwise received by the Board for a specified religious,
charitable, [industrial]
or educational purpose shall be held by the Board as a trust and shall be
devoted to the purpose specified.
Section 111 - General Trust Fund
Every sum other than a sum
specified in section 107, 109 or 110 or sub-section (2) of Section 114 or
sub-section (8) of Section 137 shall be placed to the credit of a fund to be
called the General Trust Fund out of which the Board in general meeting may
from time to time make allotments for the discharge of any obligations legally
incurred in connection therewith or for such religious, charitable [industrial],
or educational purpose as the Board may consider proper or for grants-in-aid
for the maintenance or service of Notified Sikh Gurdwaras.
Section 112 - Separate funds to be maintained for each trust
The Board shall establish
and maintain a separate fund in respect of each trust held in accordance with
the provisions of clause (iii) of Section 109 or of section 110 and may
discharge out of each fund any obligations legally incurred in connection
therewith.
Section 113 - Trust funds to be deposited in banks
(1)
Every sum
received by the
(2)
[The
Board may invest any portion of its fund in one or more Government securities
or Defence Savings Certificates [or
in purchasing immovable property] and the income or proceeds derived or
obtained there from shall be credited to the fund from which the investment was
made.]
Section 114 - Board to maintain accounts of all trust funds and a General Board Fund
(1)
The Board shall maintain regular accounts showing receipts on
account of and expenditure out of the General Board Fund and separate similar
accounts for each fund established under the provisions of section 112 and for
the General Trust Fund.
(2)
Any person having interest in a Notified Sikh Gurdwara, shall, on
application being made to the Board, be furnished with a copy, certified to be
correct by the President or other member of the executive committee authorised
by the president on this behalf, of the whole or of any specified part of such
account.
(3)
The Board shall charge for copies of accounts furnished under the
provisions of sub-section (1) such fees as are charged for copies of records
under the control of Deputy Commissioners of districts under the rules for the
time being in force in Punjab.
Section 115 - Audit of accounts
(1)
The accounts described in section 114 shall be audited and
examined once in every year by such auditor as may from time to time be
appointed by the [State]
Government.
(2)
For the purposes of any such audit and examination of accounts the
auditor may, by a demand in writing, require from the Board or any member or
servant of the Board the production before him of all books, deeds, vouchers
and all other documents and papers which he deems necessary and may require any
person holding or accountable for any such books, deeds, vouchers, documents or
papers to appear before him at any such audit and examination, and to answer
all questions which may be put to him with respect to the same or to prepare
and submit any further statement which such auditor may consider necessary.
Section 116 - Auditors report
(1)
Within thirty days after the audit and examination have been
completed the auditor shall submit a report to the Board upon each account
audited and examined, and shall 'forward copies of his reports to the [State]
Government and to the Commission.
(2)
The report of the auditor shall among other matters specify all
items of expenditure which in his opinion are illegal, irregular or improper,
all cases of failure to recover money or property due to the Board, all
instances of loss or wasteful expenditure of money or property due to
negligence or misconduct and 1953. Section 2. all instances in which any money or property has been devoted to
any purpose not authorised by this Act.
(3)
[Within
two months from the date of the consideration of the report under section 117,
the Board shall cause the report and abstract of each account to be published
in [two newspapers one of
which must be published daily].
(4)
[If the
Board fails to cause the report to be published in accordance with sub-section
(3), the Commission or the State Government may get it so published, and the
expenses incurred in this behalf shall be paid by the Board, and shall be recoverable
as if it were an arrear of land revenue.]
Section 117 - Board to consider auditor's report
[The
Board in its general meeting next following the date of the receipt of the
auditor's report shall consider such report and satisfy itself that no expenditure
shown therein has been incurred otherwise than in accordance with the
provisions of this Act and shall pass such orders as are in its opinion
necessary and proper to rectify any illegal, unauthorised or improper
expenditure, and may also, pass such further order upon the report as it may
deem proper:
Provided that if the next
general meeting falls on a day earlier than two months after the receipt of the
report it shall be considered in the general meeting next following].
Section 118 - Payment of expenses of audit
(1)
The expenses incurred in the audit and examination of the accounts
of any fund maintained by the Board in accordance with the provisions of this
Act shall be paid out of that fund.
(2)
If payment of the expenses referred to in sub-section (1) is not
made within three months from the date of the submission of a report as
described in section 116, the [State]
Government may, on application to it being made within six months from such
date by the auditor, recover the amount due as if it were an arrear of land
revenue.
Section 119 - Budget of Board
(1)
The Executive Committee shall lay before the Board at a general
meeting to be held each year at such time as may be prescribed, an estimate of
the income and expenditure for the ensuing financial year of the Board and of
each separate fund administered by the Board.
(2)
The Board shall in general meeting take into consideration every
estimate laid before it by the executive committee, and it shall be in the
discretion of the Board to pass or reject such estimate or to modify or alter
it and to pass it as so modified or altered.
Section 120 - Accounts to be maintained by Committees
(1)
The Committee [*
* * *] of
every Notified Sikh Gurdwara shall maintain a regular account, showing all sums
received on behalf of and all disbursements made out of the funds and income of
the gurdwara.
(2)
Any person having interest in the gurdwara shall, on application
to the Secretary of the Committee [*
* * * * ], be furnished with a copy of the whole or any part of such account.
(3)
The Committee [*
* * * * ], shall charge for copies furnished under the provisions of
sub-section (1) such fees as are charged for copies of records under the
control of Deputy Commissioners of districts under the rules for the time being
in force in Punjab.
Section 121 - Audit of committee's account
(1)
Subject to the provisions of sub- section (5), every account
described in section 120 shall be audited, and examined once in every year by
an auditor appointed by the Board.
(2)
The accounts of [the
Board acting as a Committee under the provisions of section 85] shall be
audited by an auditor [appointed
by the State Government.]
(3)
The Board shall maintain a list of not Jess than five auditors
nominated by the Board with the previous sanction of the [State]
Government for the purpose of the audit of the accounts of committees other
than those specified in sub-section (2), and no auditor, whose name is not on
the list, shall be appointed to audit such accounts.
(4)
If within six months of the constitution of the Board the Board
has failed to nominate auditors as required by sub-section (3) the [State]
Government may appoint such number of auditors as are necessary to complete the
list.
(5)
The committee of any Notified Sikh Gurdwara whose gross annual
monetary income does not exceed two thousand rupees, may, with the sanction of
the Board cause the account of such gurdwara to be audited less frequently than
on in every year or may with like sanction dispense with the audit and
examination of such account.
(6)
For the purpose of any such audit and examination the auditor may
by a demand in writing, require from the committee or any member or servant of
the committee the production before him of all books, deeds, vouchers and all
other documents and papers which he deems necessary, and may require any person
holding or accountable for any such books, deeds, vouchers, or papers to appear
before him at any such audit and examination and to answer all questions which
may be put to him with respect to the same or to prepare and submit any further
statement which such auditor may consider necessary.
Section 122 - Report of Auditor
(1)
Within thirty days after the audit and examination have been
completed the auditor shall report to the committee of the gurdwara upon the
accounts audited and examined and shall forward a copy of his report to the
Board, and in the case of the accounts of [the
Board acting as Committee under the provisions of section 85], shall forward a
copy to the [State]
Government also.
(2)
(i) The
report of the auditor shall, among other matters, specify all items of
expenditure which in his opinion are illegal, irregular or improper, all cases
of failure to recover money or property due to the gurdwara, all instance's of
loss or wasteful expenditure of money or property due to negligence or
misconduct and all instances in which any money or property has been devoted to
any purpose not authorised by this Act.
(ii) The,
Committee shall consider the report of the auditor and satisfy itself that no
expenditure shown therein has been incurred otherwise than in accordance with
the provisions of this Act and shall pass such orders as are in its opinion
necessary and proper to rectify any illegal, unauthorised or improper
expenditure, and may also pass such further orders upon the report as it may
deem proper.]
(3)
The
auditor's report upon the account of a gurdwara shall be open to inspection by
any Sikh, provided that reasonable notice of intention to inspect is given by
such Sikh to the committee.
(4)
[The
expenses incurred in the audit and examination of the accounts of a gurdwara
shall be paid out of the income of the gurdwara.
(5)
[If
payment of expenses referred to in sub-section (4) is not made within three
months from the date of the submission of the report in accordance with
subsection (1), the State Government may, on application to it being made
within six months, from such date by auditor, through the Board recover the
amount due as if it were an arrear of land revenue.]
Section 123 - Budget of committees
(1) Every
Committee shall submit each year to the Board at such time as may be prescribed
an estimate of the income and expenditure for the ensuing financial year of the
gurdwara or gurdwaras under its management:
[Provided
that nothing herein shall apply to a Committee whose gross annual income is
less than two thousand rupees.]
(2) The Board
shall scrutinise every estimate submitted in accordance with the provisions of
sub-section (1), and if it finds that the estimate provides for expenditure not
authorised by this Act, the Board shall direct the committee to modify or alter
the estimate within a reasonable time in such manner as the Board may deem
necessary, and if the committee does not within the time stated comply with the
direction, the Board shall apply to the Commission to pass an order calling
upon the committee to make such notification or alteration, and the Commission
may, after making such enquiry as may in its opinion be necessary, pass any
order that it considers just and proper.
(3)
If the Board finds that an estimate submitted to it is not in
accordance with a scheme of administration settled under the provisions of this
Act for the gurdwara to which the estimate relates the Board may direct the
committee to modify or alter the estimate with him a reasonable time in such
manner as the Board may deem necessary, and if the committee does not within
the time stated comply with the direction, the Board may apply to the
Commission to pass an order calling upon the committee to make such
modification or alteration and the Commission may, after making such enquiry as
may in its opinion be necessary, pass any order that it considers just and
proper.
(4)
Nothing in this section shall apply to the committee constituted
under the provisions [*
* * * *] of section 85.
Section 124 - Recovery of contributions
(1)
The contributions payable under the provisions of section 107
shall be paid by the committee of a gurdwara after such notice and in such
manner as may be prescribed.
(2)
If a committee fails after due notice to pay any sum payable by it
under the provisions of sub-section (1), the Commission shall on application
being made to it by the Board in this behalf call upon the committee to show
cause why it should not be ordered to pay such sum, and may after hearing such
member of the committee as may be deputed by the committee for this purpose pass
an order directing the committee to pay the sum found payable either in a lump
sum or by instalments, as it deems fit.
Section 125 - Powers and duties of the Board generally
It shall be the duty of the
Board to ensure that every committee deals with the property and income of the
gurdwara or gurdwaras managed by it, in accordance with the provisions of this
Act, and for the fulfilment of this duty and subject to the provisions of and
in addition to the powers conferred upon the Board by this Act, the [control,
direction and] general superintendence over all committees appointed under the
provisions of this Act shall vest in the Board.
Section 126 - Omitted
[* * * *
*].
Section 127 - Board may hold and administer trusts
It shall be competent for
the Board to hold and administer trust funds for purposes of a religious,
charitable [educational
or industrial nature] whether such funds are derived from allotments duly made
by a committee out of the surplus funds or income of a gurdwara under its
management or from donations, or contributions or endowments made direct to the
Board for such purposes.
Section 127A - Collection of dues payable to notified Sikh Gurdwaras left in Pakistan
(1)
[Notwithstanding
anything contained in any other law for the time being in force or in this Act
or in any administrative scheme, rules or bye-laws framed under the Act, the
Board shall be the sole authority to receive, collect, realize and take possession
from the Government Treasuries, Banks, Courts, Post Offices, wheresoever
situated or from Custodian, Evacuee Property, [Punjab],
or any person, member or office-bearer of any local committee or Gurdwara
Management Committee of any notified Sikh Gurdwara [in
the territory in Pakistan known as Punjab] in possession of or against whom any
kind of property or sums or dues recoverable by or payable to any notified Sikh
Gurdwara left in the territory now known as Pakistan are still outstanding.
(2)
The payment made to the Board in pursuance of sub-section (1)
shall constitute a valid discharge of the liabilities of the person or persons
aforesaid.
(3)
This section shall have retrospective effect as from the 15th day
of August, 1947.]
Section 127B -
(1)
Notwithstanding any other provision of this Act, any sum of money
belonging to any notified Sikh Gurdwara left in the territory now known as
Pakistan and deposited with or received by the Board in pursuance of the
provisions of Section 127-A on behalf of such Gurdwara shall be spent by the
Board in the first place for the discharge of obligations legally incurred in
connection with such Gurdwara, for the payment of allowances or salaries of the
dependents, officers and servants connected with it and for its maintenance and
improvement.
(2)
When after providing for the purposes specified in sub-section
(1), there remains or appears likely to remain any surplus sum, or any portion
of the deposit is not required for such purposes, it may be used for such
religious, charitable, educational or industrial purposes under the control and
management of the Board or by appointment of special committees or trusts
elected by a majority of 3/4 of the Members of the Board in a general meeting
as the Board, in a general meeting, may determine].
Section 128 - Control by Board over executive committee
The Board in general
meeting may at any time call upon its the Executive Committee to report upon
any matter within the jurisdiction of the Board and may require the Executive
Committee to take any such action as lies under the provisions of this Act
within the powers of the Board.
Section 129 - What matters may be discussed by Board in general meeting
The Board in any meeting may
consider and discuss any matter with which it has power under this Act to deal
and any matter directly connected with the Sikh religion, but shall not
consider or discuss, or pass any resolution or order upon, any other matter.
Section 130 - Settling of schemes of administration
(1)
When at any time the committee or the Board is of opinion that for
the proper administration of the property, endowments, funds and income of a
Notified Sikh Gurdwara a scheme should, be settled, the Board and the committee
shall consult together and if they agree upon a scheme, the scheme shall be
described in writing and the committee shall give effect thereto.
(2)
If at such consultation the committee and the Board do not agree
upon a scheme, the committee or the Board may apply to the Commission and the
Commission, after hearing such members of the committee and of the Board,
respectively, as may be deputed for this purpose by the committee and the
Board, respectively, and any such other persons as it may consider proper to
hear, may itself settle such scheme as it considers just and proper and pass an
order giving effect thereto.
(3)
When at any time the committee and the Board, after consultation
together, are of opinion that a scheme settled under the provisions of sub-
section (1) or subsection (2) should, in the interests of the proper
administration of the property, endowments, funds and income of the gurdwara,
be set aside or modified, and the committee and the Board are in agreement in
respect of the matter, the decision of the Board and the committee shall be
recorded and effect thereto given by the committee.
(4)
If the committee or the Board is of opinion that in the interests
of the proper administration of the property, endowments, funds or income of a
Notified Sikh Gurdwara a scheme settled under the provisions of sub-section (1)
or sub-section (2) should be set aside or modified, and the Board and the
Committee are not in agreement upon the matter, the committee or Board may
apply to the Commission to have the scheme set aside or modified as desired,
and the Commission, after hearing such members of the committee and of the
Board, respectively, as may be deputed for this purpose by the committee and
the Board, respectively, and any such other persons as it may consider proper
to hear, may itself set aside or settle such scheme as it considers just and
proper and pass an order giving effect thereto.
(5)
[Scheme
framed under this section shall have force of law.]
Section 131 - Exclusion of Board acting as committee from operation of section 130
Nothing contained in
section 130 shall apply to the committee constituted under the provisions [*
* * *] of section 85.
Section 132 - Power of Board to make bye-laws
(1)
The Board may in general meeting make bye-laws, not inconsistent
with this Act, regulating its procedure, and the fees to be levied under the
provisions of sub-section (8) of Section 137, provided that the Board shall
not, without the previous sanction of the [State]
Government, make any bye-law -
(a)
prescribing the form in which the budgets of the Board and of
committees shall be presented;
(b)
providing for the custody and investment of the funds of the Board
and prescribing the procedure by which sanction of the Board may be accorded to
the deposits of surplus funds in specified banks;
(c)
prescribing the qualification of candidates for membership of the
Board and committees; and provided further that no bye-law falling within the
purview of clause (c) shall impose any disqualification upon a Sikh only
because he is a Sahjdhari Sikh.
(2)
All bye-laws requiring the previous sanction of the [State]
Government under the provisions of sub-section (1) shall when made be published
in the [Official Gazette.]
(3)
Bye-laws
framed under this section shall have force of law.]
Section 133 - General powers of committees
Subject to the provisions
of this Act, a committee shall have full powers of control over the
office-holders and dependents of, and all properties and income of whatever
description belonging to the gurdwara or gurdwaras under its management and of
enforcing the proper observance of all ceremonies and religious observances in
connection with such gurdwara or gurdwaras and of taking all such measures as
may be necessary to ensure the proper management of the gurdwara or gurdwaras
and the efficient administration of the property, income and endowments thereof
Section 134 - Powers of committee to dismiss office-holders
The committee may suspend
or dismiss any office-holder, provided that it shall not dismiss a hereditary
office-holder or a minister unless it finds that such office-holder or minister
(a)
makes persistent default in the submission of budgets, accounts,
reports or returns which it is his duty to submit, or
(b)
wilfully disobeys lawful orders issued by the committee, or
(c)
is guilty of any malfeasance, misfeasance, breach of trust or neglect
of duty in respect of a trust, or
(d)
has misappropriated or improperly dealt with the properties of the
gurdwara, or
(e)
is of unsound mind or physically unfit to discharge the functions
of his office, or
(f)
is guilty of misconduct of such a character as to render him
morally unfit for his office, or
(g)
fails persistently to perform his duties in connection with the
management or performance of public worship or the management or performance of
any rituals and ceremonies in accordance with the teachings of Sri Guru Granth
Sahib, or
(h)
has ceased to be a Sikh :
[Provided
that nothing contained in the provisions of this section shall debar the
committee from prescribing with the approval of the Board the maximum period of
service or age limit for its employees, including the ministers of the
Gurdwaras under its management. After the prescribed period of service or age
limit, the employees, including the ministers shall have to retire.]
Section 135 - Procedure when hereditary office-holder or minister is dismissed
(1)
When the dismissal of a hereditary office-holder or of a minister
is ordered, the order shall, except when it is based on facts or conclusions
established at a judicial trial or when such office-holder or minister is
absconding, be preceded by a recorded enquiry, and at such enquiry a definite
charge in writing shall be framed in respect of each offence and explained to
such office-holder or minister; the evidence in support of it and any evidence
which he may adduce in his defence shall be recorded in his presence and his
defence shall be taken down in writing, and on each of the charges framed a
finding shall be recorded.
(2)
A committee may suspend a hereditary office-holder or a minister
pending an enquiry into the charges framed against him.
(3)
Any hereditary office-holder who has been suspended or dismissed
may, within three months of the date of the order of suspension or dismissal,
as the case may be, appeal either to the Board or to the Commission as he may
elect; if he elects to appeal to the Board, the order of the Board shall be
final, and if he elects to appeal to the Commission, a further appeal shall lie
to the High Court from the order of the Commission, provided that such appeal
shall be made within ninety days of the date of the order.
(4)
Any minister other than a hereditary office-holder who has been
suspended or dismissed, may within ninety days of the date of the order of
suspension or dismissal, as the case may be, appeal to the Board and the order
of the Board shall be final.
(5)
When no appeal is preferred against an order of a committee
suspending or dismissing a hereditary office-holder or a minister, as the case
may be, such order shall be final.
(6)
If, in the opinion of the Board, a hereditary office-holder or a
minister of a Notified Sikh Gurdwara may be dismissed in accordance with the
provisions of section 134, the Board may move the committee of such gurdwara to
dismiss him, and if the committee does not within one month of being so moved
dismiss such office-holder or-minister, the Board may apply to the Commission
to order his removal, and if the Commission finds that such office-holder or
minister may be so dismissed, it may order his dismissal.
(7)
When an application has been made to the Commission under the
provisions of sub-section (6), the Commission may suspend from office, pending
its decision, the person against whom the application has been made.
(8)
Any hereditary office-holder dismissed under the provisions of
sub- section (6), may, within ninety days of the date of the order of dismissal,
appeal to the High Court.
(9)
Notwithstanding anything contained in sub-section (3) or
sub-section (4), when the Board acting as a committee under the
provisions [*
* * *] of section 85 orders the suspension or dismissal of a hereditary
office-holder, an appeal from such order shall lie only to the Commission with
a further appeal to the High Court as provided in sub-section (3) and when the
Board acting as such committee orders the suspension or dismissal of a minister
other than a hereditary office-holder the order of the Board shall be final;
and nothing contained in sub-sections (6), (7) or (8) shall apply to the Board
acting as such committee.
Section 136 - Appointment of ministers and office-holders
(1)
If after the commencement of this Act any vacancy occurs in an
office connected with a Notified Sikh Gurdwara, whether by reason of the death,
dismissal or resignation of the office-holder or for any other reason, the
committee of the gurdwara may appoint any person who, in its opinion, is
qualified for the office to fill the vacancy : provided that if the last holder
of the office was a hereditary office-holder who had not before the vacancy
occurred received compensation under the provisions of section 20, and there is
a presumptive successor of such last office-holder who desires to be appointed
and has not received compensation under the provisions of section 20, the
committee shall appoint such presumptive successor unless, in its opinion, he
has not been properly ordained or his moral character is such as to render him
unsuitable or his education has not been sufficient to render him fit for
appointment.
(2)
If any presumptive successor claims to be appointed to fill a
vacancy in accordance with the provisions of sub-section (1) and the committee
rejects his claim, he may, unless the committee is the Board acting as a
committee under the provisions [*
* * *] of section 85, within thirty days of the date of such rejection, appeal
to the Board and the decision of the Board shall be final.
Section 137 - Registers to be kept for gurdwaras
(1)
The Committee of every Notified Sikh Gurdwara shall, as soon as
may be, prepare registers in which shall be entered-
(a)
the names of past and present ministers of the gurdwara so far as
these are known;
(b)
particulars of all immovable properties of the gurdwara and the
documents, if any, relating thereto;
(c)
particulars of the scheme of administration, if any;
(d)
the names of all offices connected with the gurdwaras to which any
salary, emoluments or perquisite is attached and the nature, period and
conditions of service in each case;
(e)
the jewells, gold, silver, precious stones, vessels and utensils
and other moveable property belonging to the gurdwara with their estimated
value; and
(f)
such other particulars as the Board may direct.
(2)
The [registers]
shall be submitted [by]
the committee to the Board within such period after the commencement of this
Act as the Board may direct.
(3)
The Board, after checking them, may direct that the registers be
corrected in such manner as appears to be necessary.
(4)
The registers as approved by the Board shall be kept by the
committee of the gurdwara to which they relate; and copies thereof shall be
kept by the Board.
(5)
The committee shall cause the entries in the registers to be
scrutinised annually, and shall submit to the Board for its approval a verified
statement showing the alterations, omissions or additions required therein.
(6)
The Board may, after checking the statement, direct such
alterations, omissions or additions to be made in the registers as it finds to
be necessary.
(7)
A copy of every order passed under the provisions of sub-section
(3) or subsection (6) shall be communicated to the committee and the committee
shall carry out the alterations, omissions or additions ordered by the Board in
the registers.
(8)
The President of the Board or any servant authorised by him on
this behalf or the president of the committee may grant copies of the registers
or of any entries therein on payment of such fees as the Board may by bye-law
prescribe; such copies shall be certified by the president of the Board or
committee, as the case may be, in the manner provided in section 76 of the
Indian Evidence Act, 1872 (1 of 1872).
(9)
Nothing contained in sub-section (2), (3), (4), (6) or (7) or in
sub- section (5) with the exception of the provisions for the annual scrutiny
of entries in registers shall apply to the Committee constituted under the
provisions [*
* * *] of section 85.
Section 138 - Alienation of immovable trust property
[No
exchange, sale, mortgage or other alienation of immovable property belonging to
a Notified- Sikh Gurdwara be valid unless it is sanctioned by the Committee of
the Gurdwara and by the Board, provided that the sanction of the Board shall
not be necessary in the case of a lease of any such property for a term which
does not exceed the remaining term of the existing Committee by a period of
more than one year].
Section 139 - Power of committee to make regulations
A committee of a Notified
Sikh Gurdwara may make regulations not inconsistent with the provisions of this
Act or with any rules or bye-laws made thereunder to regulate its procedure,
provided that without the previous sanction of the Board no regulation shall be
made-
(i)
authorising by name or office any person to receive or sign acknowledgements
of the receipt of any money on behalf of the committee, or
(ii)
prescribing the form in which accounts, returns and reports
relating to the management of a Gurdwara shall be maintained or submitted.
Section 140 - Power of committee to make regulations reoffering at Sikh Gurdwara
(1)
The Committee of a Notified Sikh Gurdwara may, from time to time,
make regulations for the purpose of determining what portion of the offering
made at, or in connection with such Gurdwaras shall be deemed to be the property
of the Gurdwara and regulating the division of such offerings or any portion of
them between the various office-holders of such Gurdwara.
(2)
If no regulations have been made by a committee under the
provisions of subsection (1), all offerings made at, or in connection with, a
Notified Sikh Gurdwara shall be deemed to be the property of such Gurdwar
Section 141 - Salaries of office-holders to be their property
The salary and allowances
of a minister or other office-holder of a Notified Sikh Gurdwara and any
property acquired by him out of his salary and allowances shall be the property
of such minister or office-holder.
Section 142 - Right of interested persons to complain to commission in respect of misfeasance, etc
(1) [Notwithstanding
anything contained in section 92 of the Code of Civil Procedure, 1908 (5 of
1998), or in the Specific Relief Act, 1877, any person having interest in a
Notified Sikh Gurdwara may, without joining any of the other persons interested
therein, make an application to the Commission, against the Board, the
Executive Committee of the Board, or the Committee [*
* *], or against any member or past member of the Board, of the Executive
Committee or of the Committee [*
* * *], or against any office-holder or past office-holder of the Gurdwara or
against any employee past or present or the Board or Gurdwara in respect of any
alleged malfeasance, misfeasance, breach of trust, neglect of duty, abuse of
powers conferred by this Act or any alleged expenditure on a purpose not
authorised by this Act and the Commission, if it finds any such malfeasance,
misfeasance, breach of trust, neglect of duty, abuse of powers or expenditure
proved, may consistently with the provisions of this Act and of any other law
or enactment in force for the time being direct any specific act to be done or
forborne for the purpose of remedying the same and may award damages or costs
against the person responsible for the same, and may order the removal of any
office-holder or member of the Board. Executive Committee, or Committee [
* *], responsible for the same and may also disqualify any member of the Board,
Executive Committee, or Committee [*
* *], thus removed from such membership for a period not exceeding five years
from the date of such removal:
[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 sub-section 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.]
(2)
The Board may make a similar application to the Commission which
may, in like manner, dispose of it.
(3)
The Board or any person aggrieved by an order passed by the
Commission under the provisions of sub-section (1) or sub-section (2) may,
within ninety days of the orders, appeal to the High Court.]
Section 143 - Notice of application to be given
No application shall be
made under the provisions of section 142 against the Board, [the
Executive Committee of the Board], or a committee until the expiry of two
months, after notice in writing has been delivered to the Board or to the
Committee, as the case may be, stating the cause of action, the name,
description and place of residence of the applicant and the relief which he
claims, and the application shall contain a statement that such notice has been
delivered.
Section 144 - Government not to interfere with gurdwaras except as provided by this Act or any other Act
Save as provided in this or
any other Act, it shall not be lawful for the [State]
Government or for any executive officer of the [State]
Government in his official capacity to undertake or assume the superintendence
of any land or other property granted for the support of, or otherwise
belonging to, any Notified Sikh Gurdwara, to take any part in the management or
appropriation of any endowment made for its maintenance, or to nominate or
appoint any office-holder of, or to be concerned in any way with, such
gurdwara.
Section 144A - 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.]
Section 145 - Act of Board or committee not to be invalidated by informality
No act of the Board, or its
executive Committee or of a committee shall be held invalid in any judicial
preceding on the ground of any defect in the constitution of the Board,
Executive Committee or Committee, as the case may be, or on account of any
irregularity in the procedure of the Board, Executive Committee or Committee,
as the case may be, unless the defect or irregularity has occasioned a failure
of justice.
Section 146 - Power of State Government to make rules
(1)
The [State] Government may make rules not inconsistent with the
Act to carry out all or any of the purposes of the Act.
(2)
In particular, and without prejudice to the generality of the
foregoing power, the [State] Government may make rules for -
(i)
the registration of electors;
(ii)
the nomination of candidates, the times of elections to be held under
the provisions of this Act, the mode of recording and counting votes and the
declaration of the results of such elections;
(iii)
the conduct of enquiries and the decision of disputes relating to
elections;
(iv)
the definition of the practices at elections held under the
provisions of this. Act which are to be deemed to be corrupt;
(v)
the investigation of allegations of corrupt practices at such
elections;
(vi)
making void the election of any person proved to have been guilty
of a corrupt practice or to have connived at or abetted the commission of, a
corrupt practice or whose agent has been so proved guilty, or the result of
whose election has been materially affected by the breach of any law or rule
for the time being in force;
(vii)
rendering incapable of office, either permanently or for a term of
years, any person who may have been proved guilty as aforesaid of a corrupt
practice or of conniving at or abetting the same;
(viii)
prescribing the authority by which questions relating to the
matters referred to in clause (i), (ii), (iii), (v), (vi) or (vii) shall be
determined;
(ix)
the method by which the income of a gurdwara shall be calculated
for the purpose of fixing the annual contribution described in section 107; and
(x)
the authority to whom, and the manner in which petitions, applications
and records of suits or proceedings which may or should under the provisions of
this Act be presented, made or forwarded, as the case may be, are to be
presented, made or forwarded when a tribunal or the Commission has not been
constituted or is not sitting.
Section 147 - Power of the State Government to invest with judicial powers officers appointed to enquire into conduct of elections
The [State] Government may
invest any person or persons authorised by it to hold an enquiry into the
conduct of, or into allegations of corrupt practices with all or any of the
powers conferred upon [the
Tribunal appointed to hold an enquiry into an election by the provisions of
Chapter III of the Representation of the People Act, 1951] and may prescribe
the procedure to be followed, and provide for the execution of any order as to
costs passed by such person or persons in such enquiry.
Section 148 - Language of the Commission
The language of the
Commission shall be such as the Commission may, from time to time, determine.
Section 148A - 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.]
Chapter
XII-A
Section 148B - Additional Members of the Board constituted under section 43 and the 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 sub- section (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) to sub-section
(1) shall be elected by -
(i)
the persons who are deemed to be the members of the Board under
clause (a) of sub-section (1);
(ii)
the twelve members of the Board being residents of Pepsu as are
referred to in clause (iii) of sub-section (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
sub-section (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 sub-section (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 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 sub-section (2) of Section
146 in so far as they relate to or are connected with, the election under this
Section.
Section 148C - Provisions relating to the existing local committee 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.
Section 148D - Provisons 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 and conditions are duly altered by the Board
or the Committee, as the case may be.
Section 148E - Special provisons 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 movable 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.
Section 148F - 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.
Chapter
XIII
Section 149 - Prohibition of public meetings on the Election day
(1)
No person shall convene, hold or attend any public meeting within
any constituency on the date or dates on which a poll is taken for an election
in that constituency.
(2)
Any person who contravenes the provisions of sub-section (1) shall
be punishable with fine which may extend to two hundred and fifty rupees.
Section 150 - Disturbances at election meetings
(1)
Any person who at a public meeting to which this section applies
acts, or incites others to act, in a disorderly manner for the purposes of
preventing the transaction of the business for which the meeting was called
together, shall be punishable with fine which may extend to two hundred and
fifty rupees.
(2)
This section applies to any public meeting of a political
character held in any constituency between the date of the issue of a notice
under the Sikh Gurdwaras Board or Committee Election Rules framed under this
Act calling upon the constituency to elect a member or members and the date on
which such election is held.
(3)
If any police officer reasonably suspects any person of committing
an offence under sub-section (1) he may, if requested so to do by the chairman
of the meeting, require that person to declare to him immediately his name and
address and, if that person refuses or fails so to declare his name and address
or if the police officer reasonably suspects him of giving a false name or
address, the police officer may arrest him without warrant.
Section 151 - Maintenance of secrecy of voting
(1)
Every officer, clerk, agent or other person who performs any duty
in connection with the recording or counting of votes at an election shall
maintain, and aid in maintaining, the secrecy of the voting and shall not
(except for some purpose authorised by or under any law) communicate to any
person any information calculated to violate such secrecy.
(2)
Any person who contravenes the provisions of sub-section (1) shall
be punishable with imprisonment for a term which may extend to three months or
with fine or with both.
Section 152 - Officers, etc., at elections not to act for candidates or to influence voting
(1)
No person who is a Returning Officer or a presiding or polling
officer at an election, or an officer or clerk appointed by the Returning
Officer or the presiding officer to perform any duty in connection with an
election shall in the conduct or the management of the election do any act
(other than the giving of vote) for the furtherance of the prospects of the
election of a candidate.
(2)
No such person as aforesaid, and no member of a police force,
shall endeavour:-
(a)
to persuade any person to give his vote at an election; or
(b)
to dissuade any person from giving his vote at an election: or
(c)
to influence the voting of any person at an election in the any
manner.
(3)
Any person who contravenes the provisions of sub-section (1) or
sub- section (2) shall be punishable with imprisonment which may extend to six
months or with fine or with both.
Section 153 - Prohibition of canvassing in or near polling stations
(1)
No person shall, on the date or dates on which a poll is taken at
any polling station, commit any of the following acts within the polling
station or in any public or private place within a distance of one hundred
yards of the polling station, namely :-
(a)
canvassing for votes; or
(b)
soliciting the vote of any elector; or
(c)
persuading any elector not to vote for any particular candidate;
or
(d)
persuading any elector not to vote at the election; or
(e)
exhibiting any notice or sign (other than an official notice)
relating to the election.
(2)
Any person who contravenes the provisions of sub-section (1) shall
be punishable with fine which may extend to two hundred and fifty rupees.
(3)
An offence punishable under this section shall be cognizable.
Section 154 - Penalty for disorderly conduct in or near polling station
(1)
No person shall, on the date or dates on which a poll is taken at
any polling station, -
(a)
use or operate within or at the entrance of the polling station,
or in any public or private place in the neighbourhood thereof, any apparatus
for amplifying or reproducing the human voice, such as a megaphone or a
loudspeaker, or
(b)
shout, or otherwise act in a disorderly manner, within or at the
entrance of the polling station or in any public or private place in the
neighbourhood thereof so as to cause annoyance to any person visiting the
polling station or the poll, or so as to interfere with the work of the
officers and other persons on duty at the polling station.
(2)
Any person who contravenes, or wilfully aids or abets the
contravention of, the provisions of sub-section (1) shall be punishable with
imprisonment which may extend to three months or with fine or with both.
(3)
If the presiding officer of a polling station has reasons to
believe that any person is committing or has committed an offence punishable
under this section, he may direct any police officer to arrest such person and
thereupon the police officer shall arrest him.
(4)
Any police officer may take such steps and use such force, as may
be reasonably necessary for preventing any contravention of the provisions of
sub-section (1), and may seize any apparatus used for such contravention.
Section 155 - Penalty for misconduct at the polling station
(1)
Any person who during the hours fixed for the poll at any polling
station misconducts himself or fails to obey the lawful directions of the
presiding officer may be removed from the polling station by the presiding
officer or by any police officer on duty or by any person authorised in this
behalf by such presiding officer.
(2)
The powers conferred by sub-section (1) shall be exercised so as
to prevent any elector who is otherwise entitled to vote at a polling station
from having an opportunity of voting at the election.
(3)
If any person who has been so removed from a polling station re-
enters the polling station without the permission of the presiding officer, he
shall be punishable with imprisonment for a term which may extend to three
months or with fine or with both.
(4)
An offence punishable under sub-section (3) shall be cognizable.
Section 156 - Penalty for illegal hiring or procuring of conveyances at elections
If any person is guilty of
any such corrupt practice in respect of illegal hiring or procuring of
conveyances as is specified in the Sikh Gurdwaras Election Enquiries Rules,
framed under this Act at or in connection with an election, he shall be
punishable with fine which may extend to two hundred and fifty rupees.
Section 157 - Breaches of official duty in connection with elections
(1)
If any person to whom this section applies is without reasonable
cause guilty of any act or omission in breach of his official duty, he shall be
punishable with fine which may extend to five hundred rupees.
(2)
No suit or other legal proceedings shall lie against any such
person for damages in respect of any such act or omission as aforesaid.
(3)
The persons to whom this section applies are the Deputy
Commissioner, Returning Officer, presiding officers, polling officers and any
other person appointed to perform any duty in connection with the preparation
of an electoral roll, the receipt of nominations or withdrawal of candidatures,
or the recording or counting of votes at an election; and the expression
"official duty" shall for the purposes of this section be construed
accordingly, but shall not include duties imposed otherwise than by or under
the Sikh Gurdwaras Board or Committee Election Rules framed under this Act.
Section 158 - Removal of ballot papers from polling station to be an offence
(1)
Any person who at any election fraudulently takes, or attempts to
take, a ballot- paper out of a polling station, or wilfully aids or abets the
doing of any such act, shall be punishable with imprisonment for a term which
may extend to one year or with fine which may extend to five hundred rupees or
with both.
(2)
If the presiding officer of a poling station has reasons to
believe that any person is committing or has committed an offence punishable
under sub- section (1), such officer may, before such person leaves the polling
station, arrest or direct a police officer to arrest such person and may search
such person or cause him to be searched by a police officer :
Provided that when it is
necessary to cause a woman to be searched, the search shall be made by another
woman with strict regard to decency.
(3)
Any ballot-paper found upon the person arrested on search shall be
made over for safe custody to a police officer by the presiding officer, or
when the search is made by a police officer, shall be kept by such officer in
safe custody.
(4)
Any offence punishable under sub-section (1) shall be cognizable.
Section 159 - Other offences and penalties therefor
(1)
Any person shall be guilty of an electoral offence if at any
election he -
(a)
fraudulently defaces or fraudulently destroys any nomination
paper; or
(b)
fraudulently defaces, destroys or removes any list, notice or
other document affixed by or under the authority of a Returning Officer, or
(c)
fraudulently defaces or fraudulently destroys any ballot- paper or
the official mark, if any, on any ballot-paper or any declaration of identity
or official envelope used in connection with voting by special ballot-paper; or
(d)
without due authority supplies any ballot-paper to any person; or
(e)
fraudulently puts into any ballot-box anything other than the
ballot-paper which he is authorised by law to put in; or
(f)
without due authority destroys, takes, opens or otherwise
interferes with any ballot-box or ballot-paper then in use for the purposes of
the election; or
(g)
fraudulently or without due authority, as the case may be,
attempts to do any of the foregoing acts or wilfully aids or abets the doing of
any such acts.
(2)
Any person guilty of an electoral offence under this section shall
-
(a)
if he is a Returning Officer or a presiding officer at a polling
station or any other officer or clerk employed on official duty in connection with
the election, be punishable with imprisonment for a term which may extend to
two years or with fine or with both;
(b)
if he is any other person, by punishable with imprisonment for a
term which may extend to two years or with fine or with both;
(3)
For the purposes of this section, a person shall be deemed to be
on official duty if his duty is to take part in the conduct of an election or
part of an election including the counting of votes or to be responsible after
an election for the used ballot-papers and other documents in connection with
such election, but the expression "official duty" shall not include
any duty imposed otherwise than by or under the Sikh Gurdwaras Board or
Committee Election Rules, framed under this Act.
(4)
An offence punishable under clause (b) of sub-section (2) shall be
cognizable.
Section 160 - Prosecution regarding certain offences
(1)
If the Elections Commissioner has reason to believe that any
offence punishable under section 152, or under section 157, or under clause (a)
of sub-section (2) of Section 159 has been committed in reference to any
election, it shall be the duty of the Elections Commissioner to cause such
enquiries to be made and such prosecutions to be instituted as the
circumstances of the case may appear to him to require.
(2)
No Court should take cognizance of any offence punishable under
section 152 or under Section 157 or under clause (a) of sub-section (2) of
section 159 unless there is a complaint made by order of, or under authority
from, the Election Commissioner.
Section 161 - Amendment of Act V of 1898
For the purposes of
elections under this Act, in the Code of Criminal Procedure, 1898 -
(a)
in section 196, alter the word and figures "section 127"
the words, figures and letter "and section 171 -F; so for as it relates to
the offence of personating" shall be inserted ;
(b)
in Schedule II -
(i)
in the entry relating to section 171-F of the Indian Penal Code
(Act XLV of 1860) from the paragraph in column 2 the words "and
personating" shall be omitted;
(ii)
after the paragraph in column 2 of the said entry as so amended,
the following paragraph shall be inserted, namely :-
"Personating at an
election";
(iii) in column
3, opposite the paragraph inserted by sub-clause (ii), the following paragraph
shall be inserted, namely :-
"May arrest without
warrant";
(iv)
in columns 4, 5, 6, 7 and 8 opposite the paragraph inserted by
sub-clause (ii) the words "Ditto" shall be inserted :
(v)
in the entry relating to section 171-G of the Indian Penal Code,
in column 3, for the word "Ditto" the words "shall not arrest
without warrant" shall be substituted.
SCHEDULE
(As amended by Punjab Acts 4 of 1926, 13 of 1926, I of 1927 and 1
of 1959.)
SCHEDULE I
(See
Section 3)
|
Serial No.
|
District
|
Tahsil
|
Revenue
Estate
|
Name of
Gurdwara
|
|
1
|
2
|
3
|
4
|
5
|
|
[1-22]
|
...
|
..
|
..
|
...
|
|
23.
|
Amritsar
|
Kasur
|
Rattoki
|
|
|
[24-25]
|
|
|
|
|
|
26.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Shri Harmandir Sahib (Darbar Sahib)
|
|
27.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Akal Takhat Sahib (Akal Bunga)
|
|
28.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Baba Atal Sahib
|
|
29.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Kaulsar and Mail Kaulan da Asthan
|
|
30.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Ram Sar (Manji Sahib)
|
|
31.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Bibeksar
|
|
32.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Tahli Sahib with Santokh Sar
|
|
33.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Churasti Atari
|
|
34.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Guru ke Maihl
|
|
35.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Lohgarh
|
|
36.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Thara Sahib
|
|
37.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Pipli Sahib
|
|
38.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Chhawani Nahangan (Agnitha Guru Naina
Singh)
|
|
39.
|
Amritsar
|
Amritsar
|
Amritsar City
|
Shahid Ganj Baba Dip Singh Ji
|
|
40.
|
Amritsar
|
Amritsar
|
Chabba
|
Sangrana Sahib
|
|
41.
|
Amritsar
|
Amritsar
|
Chabba
|
Walla Sahib
|
|
42.
|
Amritsar
|
Amritsar
|
Baba Bakala
|
Baba Bakala
|
|
43.
|
Amritsar
|
Amritsar
|
Chabba
|
Chabba
|
|
44.
|
Amritsar
|
Amritsar
|
Wadali Guru
|
Damdama Sahib
|
|
45.
|
Amritsar
|
Amritsar
|
Wadali Guru
|
Chheharta Sahib
|
|
46.
|
Amritsar
|
Amritsar
|
Main Randhawa
|
Udoke
|
|
47.
|
Amritsar
|
Amritsar
|
Sultanwind
|
Damdama Sahib
|
|
48.
|
Amritsar
|
Amritsar
|
Verka
|
Nanak Sar
|
|
49.
|
Amritsar
|
Tarn Taran
|
Khara
|
Dukh Niwaran
|
|
50.
|
Amritsar
|
Tarn Taran
|
Tarn Taran
|
Sri Darbar Sahib
|
|
51.
|
Amritsar
|
Tarn Taran
|
Naurangabad
|
Gurdwara Baba Wir Singh Ji
|
|
52.
|
Amritsar
|
Tarn Taran
|
Khadur Sahib
|
Sri Darbar Sahib Khadur Sahib
|
|
53.
|
Amritsar
|
Tarn Taran
|
Goindwal
|
Baoli Sahib
|
|
54.
|
Amritsar
|
Tarn Taran
|
Chabhal Kalan
|
Bibi Wiro Ji Ka Asthan
|
|
55.
|
Amritsar
|
Tarn Taran
|
Khan Chhabri
|
Chhabri Sahib
|
|
56.
|
Amritsar
|
Tarn Taran
|
Sarhali Kalan
|
Chobacha Sahib
|
|
57.
|
Amritsar
|
Tarn Taran
|
Chobhla
|
Chohla Sahib
|
|
58.
|
Amritsar
|
Tarn Taran
|
Basarke
|
Basarke
|
|
59.
|
Amritsar
|
Tarn Taran
|
Gaggo Buha
|
Gaggo Buha
|
|
60.
|
Amritsar
|
Tarn Taran
|
Hoshiarnagar
|
Guru Sar Satlani
|
|
61.
|
Amritsar
|
Tarn Taran
|
Thatha
|
Bir Sahib
|
|
62.
|
Amritsar
|
Tarn Taran
|
Lohar
|
Dera Sahib
|
|
63.
|
Amritsar
|
Ajnala
|
Ghokewali
|
Guru-ka-Bagh
|
|
64.
|
Amritsar
|
Ajnala
|
Dalla
|
Dalla Kiralgarh
|
|
65.
|
Amritsar
|
Ajnala
|
Barar
|
Barar Madokc
|
|
66.
|
Amritsar
|
Ajnala
|
Ram Das
|
Ram Dass
|
|
67.
|
Amritsar
|
Ajnala
|
Jandiala
|
Maihl Jandiala
|
|
68.
|
Gurdaspur
|
Batala
|
Batala
|
Dera Sahib
|
|
69.
|
Gurdaspur
|
Batala
|
Salho Chahl
|
Achal Sahib Gurdwara (excluding
Shiwala Talab Kalan and Shiwala Bhandarian)
|
|
70.
|
Gurdaspur
|
Batala
|
Pakhokc Dera
|
Nanak Darbar Sahib. Dcra Baba Nanak
|
|
71.
|
Gurdaspur
|
Batala
|
Talwara
|
Damdama Sahib
|
|
72.
|
Gurdaspur
|
Batala
|
Pakhokc Dera
|
Nanak Chola Sahib (including Langar
Mandar Chola Sahib)
|
|
73.
|
Gurdaspur
|
Batala
|
Teja Kalan
|
Teja
|
|
74.
|
Gurdaspur
|
Batala
|
Othain
|
Othian
|
|
75.
|
Gurdaspur
|
Gurdaspur
|
Patch Nangal
|
Burj Sahib
|
|
76.
|
Gurdaspur
|
Gurdaspur
|
Gurdaspur
|
Jhulna Mahal
|
|
77.
|
Gurdaspur
|
Gurdaspur
|
Dhariwal
|
Gurdawara Dhariwal
|
|
78.
|
Gurdaspur
|
Gurdaspur
|
Bhumbli
|
Bhumbli
|
|
[79-80]
|
..
|
..
|
..
|
...
|
|
81.
|
Gurdaspur
|
Pathankot
|
Bharat Lahri
|
Darbar Sahib Bharat
|
|
[82-
|
..
|
..
|
..
|
..
|
|
117]
|
|
|
|
|
|
118.
|
Hoshiarpur
|
Una
|
Anandpur
|
Shri Takhat Keshgarh Sahib
|
|
119.
|
Hoshiarpur
|
Una
|
Anandpur
|
Taragarh
|
|
120.
|
Hoshiarpur
|
Una
|
Anandpur
|
Navin Padshahi Guru Tegh Bahadur
|
|
121.
|
Hoshiarpur
|
Una
|
Anandpur
|
Bhora Sahib
|
|
122.
|
Hoshiarpur
|
Una
|
Anandpur
|
Damdama Sahib
|
|
123.
|
Hoshiarpur
|
Una
|
Lodhipur
|
Qila Anandgarh Sahib
|
|
124.
|
Hoshiarpur
|
Una
|
Bhatoli
|
Charan Kanwal
|
|
125.
|
Hoshiarpur
|
Una
|
Lohdipur
|
Lohgarh
|
|
126.
|
Hoshiarpur
|
Una
|
Basali Nurpur
|
Basali
|
|
127.
|
Hoshiarpur
|
Una
|
Anandpur
|
Holgarh
|
|
128.
|
Hoshiarpur
|
Una
|
Agampur
|
Mata Jito Ji
|
|
129.
|
Hoshiarpur
|
Una
|
Kalyanpur
|
Baba Gurditta Ji
|
|
130.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Shish Mahal
|
|
131.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Takhat Sahib
|
|
132.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Manji Sahib
|
|
133.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Hari Mandir Sahib
|
|
134.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Patalpuri
|
|
135.
|
Hoshiarpur
|
Una
|
Kiratpur
|
Babangarh
|
|
136.
|
Hoshiarpur
|
Una
|
Bhabaur
|
Bhabaur
|
|
137.
|
Hoshiarpur
|
Una
|
Bathu
|
Gurplah
|
|
138.
|
Hoshiarpur
|
Una
|
Kalmot
|
Kalmot
|
|
139.
|
Hoshiarpur
|
Una
|
Chandpur
|
Chandpur
|
|
140.
|
Hoshiarpur
|
Una
|
Jandbari
|
Jandbari
|
|
141.
|
Hoshiarpur
|
Dasuya
|
Bodal
|
Gurna Sahib
|
|
142.
|
Hoshiarpur
|
Hoshiarpur
|
Lehli Kalan
|
Jand Sahib
|
|
143.
|
Hoshiarpur
|
Hoshiarpur
|
Bajraur
|
Harian Wetah
|
|
144.
|
Hoshiarpur
|
Hoshiarpur
|
Bhungami
|
Bhungami
|
|
145.
|
Hoshiarpur
|
Hoshiarpur
|
Purhiran
|
Zahira Zahur
|
|
146.
|
Hoshiarpur
|
Garshankar
|
Gond Pur
|
Tahli Sahib
|
|
147.
|
Jullundur
|
Phillaur
|
Mau
|
Mau
|
|
148.
|
Jullundur
|
Nawanshahr
|
Pharala
|
Gurdwara Guru Hari Rai Sahib
|
|
149.
|
Jullundur
|
Nawanshahr
|
Chak Guru
|
Gur Palah
|
|
150.
|
Jullundur
|
Nawanshahr
|
Hakimpur
|
Nanaksar
|
|
151.
|
Jullundur
|
Nawanshahr
|
Jindwal
|
Charan Kanwal
|
|
152.
|
Jullundur
|
Nawanshahr
|
Sotran
|
Gurplah
|
|
153.
|
Jullundur
|
Nawanshahr
|
Durgapur
|
Gurdwara Guru Hargobind
|
|
154.
|
Ludhiana
|
Ludhiana
|
Gujarwal
|
Manji Sahib
|
|
155.
|
Ludhiana
|
Ludhiana
|
Gujarwal
|
Guru Granth Sahib
|
|
156.
|
Ludhiana
|
Ludhiana
|
Alimgir
|
Gurudwara Alamgir (Manji Sahib)
|
|
157.
|
Ludhiana
|
Ludhiana
|
Kanech
|
Gurdwara Manji Sahib
|
|
158.
|
Ludhiana
|
Samrala
|
Machhiwara
|
Charan Kanwal
|
|
159.
|
Ludhiana
|
Jagraon
|
Mohi
|
Mohi
|
|
160.
|
Jagraon
|
Jagraon
|
Silowani
|
Gurdwara Silowani
|
|
161.
|
Ludhiana
|
Jagraon
|
Raikot
|
Tanliana Sahib
|
|
162.
|
Ludhiana
|
Samrala
|
Chuharpur
|
Jhar Sahib
|
|
163.
|
Ludhiana
|
Jagraon
|
Sidhwan Kalan
|
Sri Guru Hargobind
|
|
164.
|
Ludhiana
|
Jagraon
|
Sadhar
|
Gurdwara Sri Guru Hargobind and Guru
Sar Chevin Padshahi
|
|
165.
|
Ludhiana
|
Jagraon
|
Lama Jatpura
|
Gurdwara Guru Sar
|
|
166.
|
Ludhiana
|
Jagraon
|
Chakar
|
Guru Sar
|
|
167.
|
Ludhiana
|
Jagraon
|
Kaonke Kaln
|
Guru Sar
|
|
168.
|
Ludhiana
|
Jagraon
|
Hehran
|
Hehran
|
|
169.
|
Ferozepore
|
Ferozepore
|
Bazidpur
|
Guru Sar Bazidpur
|
|
170.
|
Ferozepore
|
Ferozepore
|
Chak Latch Singhwala
|
Gurdwara Guru Govind Singh
|
|
171.
|
Ferozepore
|
Ferozepore
|
Nathana
|
Guru Sar Nathana
|
|
172.
|
Ferozepore
|
Ferozepore
|
Mehraj
|
Guru Sar Mehraj
|
|
173.
|
Ferozepore
|
Moga
|
Daroli Bhai
|
Dhera Daroli Bhai
|
|
174.
|
Ferozepore
|
Moga
|
Lopon
|
Guru Sar
|
|
175.
|
Ferozepore
|
Moga
|
Madoke
|
Guru Sar Madoke
|
|
176.
|
Ferozepore
|
Moga
|
Wada Ghar
|
Chhevin Padshahi
|
|
177.
|
Ferozepore
|
Moga
|
Takhtupura
|
Nanaksar
|
|
178.
|
Ferozepore
|
Moga
|
Madya
|
Pakka Sahib
|
|
179.
|
Ferozepore
|
Moga
|
Dina
|
Lohgarh Sahib
|
|
180.
|
Ferozepore
|
Moga
|
Patto Hira Singh
|
Guru Sar
|
|
181.
|
Ferozepore
|
Moga
|
Salina
|
Guru Sar
|
|
182.
|
Ferozepore
|
Moga
|
Dagru
|
Tambu Mal
|
|
183.
|
Ferozepore
|
Moga
|
Mehron
|
Mehron
|
|
184.
|
Ferozepore
|
Moga
|
Banbiha Bhai
|
Nanak Sar
|
|
185.
|
Ferozepore
|
Moga
|
Wandar
|
Guru Gobind Singh
|
|
186.
|
Ferozepore
|
Moga
|
Smadh Bhai
|
Gurdwara Guru Granth Sahib Mohtmin
Prem Das
|
|
187.
|
Ferozepore
|
Moga
|
Mari Mustala
|
Mari Mustala
|
|
188.
|
Ferozepore
|
Muktsar
|
Muktsar
|
Darbar Sahib
|
|
189.
|
Ferozepore
|
Muktsar
|
Muktsar
|
Tambu Sahib
|
|
190.
|
Ferozepore
|
Muktsar
|
Muktsar
|
Shahid Ganj
|
|
191.
|
Ferozepore
|
Muktsar
|
Muktsar
|
Tibbi Sahib
|
|
192.
|
Ferozepore
|
Muktsar
|
Sarai Nanga
|
Paihli Padshahi and Dusri Padshahi
|
|
193.
|
Ferozepore
|
Muktsar
|
Rupana
|
Guru Sar
|
|
194.
|
Ferozepore
|
Muktsar
|
Guru Sar
|
Guru Sar
|
|
195.
|
Ferozepore
|
Muktsar
|
Thehari
|
Guru Gobind Singh
|
|
196.
|
Ferozepore
|
Muktsar
|
Chhatiana
|
Guptsar and Sahib Chand
|
|
197.
|
Ferozepore
|
Zira
|
Kho Kotla
|
Guru Sar
|
|
198.
|
Ferozepore
|
Zira
|
Sunehr
|
Guru Sar
|
|
199.
|
Ferozepore
|
Zira
|
Thatha
|
Chhevin Padshahi
|
|
200.
|
|
|
..
|
..,
|
|
201.
|
Hissar
|
Sirsa
|
Sirsa
|
Gurdwara Guru Gobind Singh
|
|
202.
|
Hissar
|
Sirsa
|
Dabwali
|
Guruasthan Dabwali
|
|
203.
|
Hissar
|
Sirsa
|
Kewal
|
Kewal
|
|
204.
|
Hissar
|
Fatehabad
|
Ratia
|
Ratia
|
|
205.
|
Rohtak
|
Rohtak
|
Rohtak
|
Bangla Sahib (excluding temples of
goddess Sitla and Manji Sahib)
|
|
206.
|
Rohtak
|
Gohana
|
Lakhan Mazra
|
Manji Sahib
|
|
207.
|
Karnal
|
Karnal
|
Karnal
|
Manji Sahib
|
|
208.
|
Karnal
|
Thanesar
|
Thanesar
|
Sidh Batti
|
|
209.
|
Karnal
|
Thanesar
|
Thanesar
|
Chhevin Padshahi
|
|
210.
|
Karnal
|
Thanesar
|
Bhari
|
Navin Padshahi
|
|
211.
|
Karnal
|
Thanesar
|
Thanesar
|
Satvin Padshahi
|
|
212.
|
Karnal
|
Thanesar
|
Thanesar
|
Dasvin Padshahi
|
|
213.
|
Karnal
|
Thanesar
|
Thanesar
|
Kurehhetar
|
|
214.
|
Karnal
|
Thanesar
|
Bani and Badarpur
|
Guru Teg Bahadur
|
|
215.
|
Ambala
|
Ambala
|
Ambala City
|
Sis Ganj
|
|
216.
|
Ambala
|
Ambala
|
Ambala City
|
Dasvin Padshahi Labhuwala
|
|
217.
|
Ambala
|
Ambala
|
Ambala City
|
Dasvin Padshahi
|
|
218.
|
Ambala
|
Ambala
|
Khurrampur Majri
|
Manji Sahib
|
|
219.
|
Ambala
|
Ambala
|
Ambala City
|
Mohalla Mehr Dhumin
|
|
220.
|
Ambala
|
Ambala
|
Panjokhra
|
Guru Har Kishan Sahib
|
|
221.
|
Ambala
|
Ambala
|
Mardon
|
Mardon
|
|
222.
|
Ambala
|
Ambala
|
Bhanon Kheri
|
Guru Gobind Singh Sahib
|
|
223.
|
Ambala
|
Ambala
|
Sular
|
Sular
|
|
224.
|
Ambala
|
Ambala
|
Chhani
|
Gurdwara Chhani
|
|
225.
|
Ambala
|
Naraingarh
|
Raipur
|
Ranike Raipur and Manak Tabra
|
|
226.
|
Ambala
|
Jagadhri
|
Bilaspur
|
Gurdwara Guru Gobind Singh Sahib in
Gopal Mochan
|
|
227.
|
Ambala
|
Jagadhri
|
Bilaspur
|
Bilaspur Gurdwara
|
|
228.
|
Ambala
|
Jagadhri
|
Jagadhri
|
Gurdwara Jagadhri
|
|
229.
|
Ambala
|
Jagadhri
|
Balachaur
|
Agampura
|
|
230.
|
Ambala
|
Jagadhri
|
Sudhal
|
Sudhal
|
|
231.
|
Ambala
|
Rupar
|
Chamkaur
|
Gurdwara of Damama Sahib Katalgarh.
Tilak Asthan
|
|
232.
|
Ambala
|
Rupar
|
Kotla Nihang
|
Bhatta Sahib
|
|
233.
|
Ambala
|
Rupar
|
Rupar
|
Rupar
|
|
234.
|
Ambala
|
Rupar
|
Morinda
|
Morinda
|
|
235.
|
Ambala
|
Rupar
|
Bur Majra
|
Bur Majra
|
|
236.
|
Ambala
|
Rtipar
|
Bir Guru
|
Jand Sahib
|
|
237.
|
Ambala
|
Rupar
|
Saheri
|
Saheri
|
|
238.
|
Ambala
|
Kharar
|
Mani Majra
|
Manji Sahib
|
|
239.
|
Ambala
|
Kharar
|
Khizrabad
|
Khizrabad (Gurdwara Baba Zorawar
Singh)
|
|
[240-
|
|
|
|
|
|
241]
|
|
|
|
|
|
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 (including
Gurdwara Sudhasar)
|
|
246.
|
Patiala
|
Patiala
|
Lchal
|
Gurdwara Khel Sahib
|
|
247.
|
Patiala
|
Rajpura
|
Nathana Sahib Jand Mangoli
|
Gurdwara Sahib Padshahi Tesri
|
|
248.
|
Patiala
|
Patialal K
|
Karhali
|
Gurdwara Sahib Padshahi Naumi
|
|
249.
|
Patiala
|
Kandaghat
|
Panjaur
|
Gurdwara Sahib Panjaur Padshahi Pehli
|
|
250.
|
Patiala
|
Kandaghat
|
Nada
|
Gurdwara Sahib Padshahi Dasmi
|
|
251.
|
Patiala
|
Rajpura
|
Nabha
|
Gurdwara Sahib Padhshahi 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
|
Nabha
|
Simbron
|
Gurdwara Sahib Padshahi Naumi
|
|
257.
|
Patiala
|
Rajpura
|
Loh Simbli
|
Gurdwara Sahib Padshahi Dasmi
|
|
258.
|
Patiala
|
Rajpura
|
Loh Simbli
|
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 Smadh Bhai Sukha Singh
|
|
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
|
Bir Bauran
|
Gurdwara Dera Sahib (Damdama Sahib)
|
|
268.
|
Patiala
|
Nabha
|
Bauran Kalan
|
Gurdwara Sahib Padshahi Naumi
|
|
269.
|
Patiala
|
Sirhind
|
Nau Lakha
|
Gurdwara Sahib Padshahi Naumi
|
|
270.
|
Patiala
|
Sirhind
|
Atewali
|
Gurdwara Joti Sarup
|
|
271.
|
Patiala
|
Sirhind
|
Harnam Nagar
|
Gurdwara Sahib Shahid Ganj
|
|
272.
|
Patiala
|
Sirhind
|
Fatehgarh Sahib
|
Gurawara Fatehgarh Sahib (Shahid
Asthan) Bab Fateh Singh Ji and Baba Jorawar Singh Ji Burj Mata Gujri
|
|
273.
|
Patiala
|
Sirhind
|
Falehgarh Sahib
|
Gurdwara Bihangarh 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 Naumi
|
|
278.
|
Patiala
|
Sirhind
|
Mandi Gobindgarh
|
Gurdwara Sahib Padshahi Chhemi (Nar
Gobindpura)
|
|
279.
|
Patiala
|
Sirhind
|
Kudani Kalan
|
Gurdwara Sahib Padshahi Chhemi
|
|
280.
|
Patiala
|
Sirhind
|
Katana Sahib
|
Gurdwara Sahib Padshahi Chhemi and
Dasmi
|
|
281.
|
Patiala
|
Sirhind
|
Jandali
|
Gurdwara Sahib Padshahi Chhemi
|
|
282.
|
Patiala
|
Patiala
|
Kotli
|
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 Sahib 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.
|
Patiala
|
Patiala
|
Behar Jaclrh
|
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
|
Longqwal
|
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
|
Jhakherpal Kambalwas
|
Gurdwara Sahib Bhai Ka Barsal Pati
|
|
302.
|
Sangrur
|
Sangrur
|
Sunam
|
Gurdwara Bhai Mul Chand
|
|
303.
|
Sangrur
|
Sangrur
|
Chhajli
|
Gurudwara Sahib Padshahi Naumi and
Dasmi
|
|
304.
|
Sangrur
|
Sangrur
|
Chhabi
|
Gurdwara Guru Granth Sahib
|
|
305.
|
Sangrur
|
Sangrur
|
Bhawanigarh
|
Gurdwara Sahib Padshahi Naumi
|
|
306.
|
Sangrur
|
Sangrur
|
Kamalpur
|
Gurdwara Sahib Padshahi Dashmi
|
|
307.
|
Sangrur
|
Sangrur
|
Kamalpur
|
Gurdwara Sahib Padshahi Naumi
|
|
308.
|
Sangrur
|
Sangrur
|
Nankiana
|
Gurdwara Sahib Padshahi Pehli
|
|
309.
|
Sangrur
|
Sangrur
|
Akoi
|
Gurdwara Sahib Padshahi Naumi
|
|
310.
|
Sangrur
|
Sangrur
|
Khurana
|
Gurdwara Sahib Padshahi Chhemi
|
|
311.
|
Sangrur
|
Sangrur
|
Dirbha
|
Gurdwara Sahib Padshahi Naumi
|
|
312.
|
Sangrur
|
Sangrur
|
Phagguwala
|
Gurdwara Sahib Padshahi Naumi
|
|
313.
|
Sangrur
|
Narwana
|
Tal Ghanaur
|
Gurdwara Dukhniwaran Sahib Padshahi
Pehli. Chhemi and Naumi
|
|
314.
|
Sangrur
|
Narwana
|
Dhamtan
|
Gurdwara Padshahi Naumi at Dhamtan
along with Bunga Dhamtanian near Railway Station, Patiala
|
|
315.
|
Sangrur
|
Narwana
|
Kharak Bhura
|
Gurdwara Sahib Padshahi Naumi
|
|
316.
|
Sangrur
|
Narwana
|
Khatkaran
|
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 Sahib Padshahi Naumi
|
|
323.
|
Sangrur
|
Malerkotla
|
Kanjala
|
Gurdwara Sahib Padshahi Pehli
|
|
324.
|
Sangrur
|
Barnala
|
Dhaula
|
Gurdwara Sahib Padshahi Naumi
(Sohiana)
|
|
325.
|
Bhatinda
|
Bhatinda
|
Bhai Rupa.
|
Gurdwara Sahib Padshahi Chhemi
|
|
326.
|
Bhatinda
|
Bhatinda
|
Dayal Pura Bhai
|
Ka Gurdwara Sahib Padshahi Chhemi and
Dasmi.
|
|
327.
|
Bhatinda
|
Bhatinda
|
Dayal Pura Bhai
|
Ka Gurdwara Sahib Padshahi Dasmi
|
|
328.
|
Sangrur
|
Barnala
|
Badra
|
Gurdwara Guru Granth Sahib
|
|
329.
|
Sangrur
|
Barnala
|
Handiaya
|
Gurdwara Sahib Padshahi Naumi (Arisar)
|
|
330.
|
Sangrur
|
Barnala
|
Mauran
|
Gurdwara Sahib Padshahi Naumi
Dulamsar along with Gurdwara Khuhi Singh Wali
|
|
331.
|
Sangrur
|
Barnala
|
Maur Kalan
|
Gurdwara Sahib (Kalle Da Khuh)
|
|
332.
|
Sangrur
|
Barnala
|
Dhillwan
|
Gurdwara Sahib Padshahi Naumi
|
|
333.
|
Sangrur
|
Barnala
|
Thikriwala
|
Gurdwara Sahib Padshahi Dasmi
(Panchaiti)
|
|
334.
|
Sangrur
|
Barnala
|
Paudharen
|
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
|
Sanghera
|
Gurdwara Sahib Dera Patti Khara and
Gurdwara Sahib Dera Patti Sujja
|
|
338.
|
Bhatinda
|
Bhatinda
|
Bhagat Bhai Ka
|
Gurdwara Sahib Padshahi Chhemi
|
|
339.
|
Sangrur
|
Barnala
|
Kaleke
|
Gurdwara Sahib Nanakwara
|
|
340.
|
Sangrur
|
Jind
|
Singhpura
|
Gurdwara Sahib Padshahi Dasmi
|
|
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
|
Bhatinda
|
Gurdwara Sahib Padshahi Dasmi Qila
Mubarik
|
|
349.
|
Bhatinda
|
Bhatinda
|
Bhagu
|
Gurdwara Sahib Padshahi Dasmi
|
|
350.
|
Bhatinda
|
Bhatinda
|
Jassi-Baghwali
|
Gurdwara Sahib Padshahi Dasmi
|
|
351.
|
Bhatinda
|
Bhatinda
|
Bechak
|
Gurdwara Sahib Padshahi Dasmi
|
|
352.
|
Bhatinda
|
Bhatinda
|
Pathrala
|
Gurdwara Sahib Padshahi Dasmi
|
|
353.
|
Bhatinda
|
Bhatinda
|
Talwandi Sabo
|
Gurdwara Sahib Padshahi Dasmi and
Naumi (Damdama Sahib)
|
|
354.
|
Bhatinda
|
Bhatinda
|
Talwandi Sabo
|
Gurdwara Sahib Takhat Sri Damdama
Sahib, Jandsar and Bunga Kuttuwala
|
|
355.
|
Bhatinda
|
Bhatinda
|
Talwandi Sabo
|
Gurdwara Sahib Damdama Sahib Bunga
Mata Saliib 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 Sri 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
|
Faridkot
|
Malla
|
Gurdwara Sahib Padshahi Dasmi
|
|
362.
|
Bhatinda
|
Faridkot
|
Jaitu
|
Gurdwara Sahib Padshahi Dasmi
(Gangsar)
|
|
363.
|
Bhatinda
|
Faridkot
|
Jaitu
|
Gurdwara Sahib Shahib Ganj (Tibbi
Sahib)
|
|
364.
|
Bhatinda
|
Bhatinda
|
Ram Tiralh Jagga
|
Gurdwara Sahib Padshahi Dasmi
(Gurusar)
|
|
365.
|
Bhatinda
|
Faridkot
|
Behbal 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
(Thittarsar)
|
|
371.
|
Bhatinda
|
Bhatinda
|
Kotha Gur
|
Gurdwara Sahib Guru Kaul Sahib
Padshahi Dasmi
|
|
372.
|
Bhatinda
|
Bhatinda
|
Gumti (Kotha Guru)
|
Gurdwara Sahib Padshahi Chhemi
Jandsar
|
|
373.
|
Bhatinda
|
Faridkot
|
Malla
|
Gurdwara Sahib Padshahi Chhemi
(Chabutra Sahib)
|
|
374.
|
Bhatinda
|
Bhatinda
|
Amaragrah alias Jhubliiti
|
Gurdwara Sahib Padshahi Satmi
(Amargarh)
|
|
375.
|
Bhatinda
|
Bhatinda
|
Kotha Guru-
|
Gurdwara Sahib Padshahi Dasmi
(Gangsar)
|
|
376.
|
Bhatinda
|
Faridkot
|
Dod
|
Gurdwara Sahib Padshahi Dasmi
(Harsar)
|
|
377.
|
Bhatinda
|
Faridkot
|
Dod
|
Gurdwara Sahib Padshahi Chhemi and
Dasmi Dhaulsar)
|
|
378.
|
Bhatinda
|
Faridkot
|
Lambwali
|
Gurdwara Sahib Padshahi Pehli
|
|
379.
|
Bhatinda
|
Faridkot
|
Bargari
|
Gurdwara Sahib Padshahi Dasmi
|
|
380.
|
Bhatinda
|
Mansa
|
Ralla
|
Gurdwara Sahib Padshahi Naumi
|
|
381.
|
Bhatinda
|
Mansa
|
Jhanda Kalan
|
Gurdwara Sahib Padshahi Dasmi (Jhanda
Sahib)
|
|
382.
|
Bhatinda
|
Mansa
|
Kot Dharmun
|
Gurdwara Sahib Padshahi Naumi
(Sulisar)
|
|
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
|
Malakpur Khiala
|
Gurdwara Sahib Padshahi Naumi
|
|
388.
|
Bhatinda
|
Mansa
|
Bareh
|
Gurdwara Sahib Padshahi Naumi
|
|
389.
|
Bhatinda
|
Mansa
|
Akbarpur Khudal
|
Gurdwara Sahib Padshahi Dasmi (Bhora
Sahib)
|
|
390.
|
Bhatinda
|
Mansa
|
Fafre Bhai Ke
|
Gurdwara Sahib Padshahi Dasmi (in
momory of Bhai Behlo Jee)
|
|
391.
|
Bhatinda
|
Bhatinda
|
Gill Kalan
|
Gurdwara Sahib Padshahi Chhemi
|
|
392.
|
Bhatinda
|
Mansa
|
Baehhaona
|
Gurdwara Sahib Padshahi Dasmi
|
|
393.
|
Bhatinda
|
Mansa
|
Fafre Bhaike
|
Gurdwara Sahib
|
|
394.
|
Bhatinda
|
Bhatinda
|
Mehma Sarja
|
Gurdwara Sahib Lakhi Jangal
|
|
395.
|
Bhatinda
|
Faridkot
|
Kotkapura
|
Gurdwara Sahib Padshahi Dasmi
|
|
396.
|
Bhatinda
|
Faridkot
|
Birewal Kalan
|
Gurdwara Sahib Padshahi Dasmi (Jand
Sahib)
|
|
397.
|
Bhatinda
|
Faridkot
|
Gurusar
|
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
|
Randhirpur
|
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
|
Phagwara
|
Lakhpur
|
Gurdwara Guru Granth Sahib
|
|
408.
|
Kapurthala Kapurthala
|
Nadala
|
Gurdwara Sahib Padshahi Chhemi
|
|
|
409.
|
Kapurthala
|
Phagwara
|
Chaura Khuh (Phagwara)
|
Gurdwara Sahib Padshahi Chhemi
|
|
410.
|
Kapurthala
|
Phagwara
|
Phagwara East
|
Gurdwara Sahib Padshahi Chhemi
|
|
411.
|
Kapurthala
|
Phagwara
|
Bubeli
|
Gurdwara Sahib (Chaunta Sahib)
|
|
412.
|
Kapurthala
|
Phagwara
|
Dumeli
|
Gurdwara Sahib Padshahi Chhemi (Tham
Sahib)
|
|
413.
|
Kapurthala
|
Phagwara
|
Palahi
|
Gurdwara Sahib Padshahi Chhemi
|
|
414.
|
Mohindcrgarh
|
Mohindergarh
|
Mohindcrgarh
|
Gurdwara Sahib Padshahi Naumi (Bhore
Sahib)
|
|
415.
|
Mohindergarh
|
Mohindergarh
|
Narnaul City
|
Gurdwara Sahib Padshahi Naumi
|
SCHEDULE II
(See Section 7)
|
Serial No.
|
District
|
Revenue
Estate
|
Name of
Institution
|
|
[1-3]
|
|
|
|
|
4.
|
Amritsar
|
Amritsar City
|
Akhara Santokh Das Mahant Brahm Buta
|
|
5.
|
Amritsar
|
Civil Procedure Code
|
Akhara Bala Nand
|
|
6.
|
Amritsar
|
Amritsar City
|
Akhara Pritam Das or Nirban Katra
|
|
7.
|
Amritsar
|
Civil Procedure Code
|
Akhara Kanshiwala
|
|
8.
|
Amritsar
|
Civil Procedure Code
|
Akhara Beriwala
|
|
9.
|
Amritsar
|
Amritsar City
|
Akhara Chattewala
|
|
10.
|
Amritsar
|
Amritsar City
|
Akhara Chitta
|
|
11.
|
Amritsar
|
Amritsar City
|
Akhara Nirban Bawa Tehldas
|
|
12.
|
Amritsar
|
Amritsar City
|
Akhara Kanihiwala Ghi Mandi
|
|
13.
|
Amritsar
|
Amritsar City
|
Akhara Bibeksar
|
|
14.
|
Amritsar
|
Amritsar City
|
Akhara Sangalwala
|
|
15.
|
Amritsar
|
Amritsar City
|
Dera Mahant Misra Singh
|
|
16.
|
Amritsar
|
Amritsar City
|
Dera Thakran
|
|
17.
|
Amritsar
|
Amritsar City
|
Dera Antarjamian
|
|
18.
|
Amritsar
|
Amritsar City
|
Dera Bhai Parduman Singh
|
|
19.
|
Amritsar
|
Amritsar City
|
Nirmal Chhetar
|
|
20.
|
Amritsar
|
Amritsar City
|
Dera Mahant Gurmukh Singh
|
|
21.
|
Amritsar
|
Amritsar City
|
Dera Punchian
|
|
22.
|
Amritsar
|
Amritsar City
|
Dera Mahant Bahawal Singh
|
|
23.
|
Amritsar
|
Amritsar City
|
Dera Giani Bakhshish Singh
|
|
24.
|
Amritsar
|
Amritsar City
|
Dera Mahant Basant Singh
|
|
25.
|
Amritsar
|
Amritsar City
|
Dera Baba Budh Singh
|
|
26.
|
Amritsar
|
Amritsar City
|
Dera Sainlok Ram Singh
|
|
27.
|
Amritsar
|
Amritsar City
|
Dera Warianwala
|
|
28.
|
Amritsar
|
Amritsar City
|
Dera Bab Joga Singh
|
|
29.
|
Amritsar
|
Amritsar City
|
Dera Bhai Sewa Singh
|
|
30.
|
Amritsar
|
Amritsar City
|
Dharamsala Mai Sarsati
|
|
31.
|
Amritsar
|
Amritsar City
|
Dera Chattewala
|
|
32.
|
Amritsar
|
Amritsar City
|
Dharamsala Brahm Huzura. opposite
Akhara Balanana
|
|
33.
|
Amritsar
|
Amritsar City
|
Dharamsala Bawa Rattan Hari
|
|
34.
|
Amritsar
|
Amritsar City
|
Dharamsala Baba Mela Ram
|
|
35.
|
Amritsar
|
Amritsar City
|
Dharamsala Bab Har Das
|
|
36.
|
Amritsar
|
Amritsar City
|
Dera Gyani Babek Singh
|
|
37.
|
Amritsar
|
Tarn Taran
|
Dera Bhai Tara Singh
|
|
38.
|
Gurdaspur
|
Shankarpur
|
Dera Sant Mohan Singh
|
|
39.
|
Gurdaspur
|
Qadian
|
Dera Sant Nihal Singh
|
|
40.
|
Gurdaspur
|
Batala
|
Dera Bagh Bawa Saran Das
|
|
(Revenue estate No. 211)
|
|
[41-69]
|
|
|
|
|
70.
|
Hoshiarpur
|
Bhadurpur
|
Dera Baba Charan Shall
|
|
71.
|
Hoshiarpur
|
Daffar
|
Dhakki
|
|
72.
|
Hoshiarpur
|
Khuddah
|
Dehra
|
|
73.
|
Hoshiarpur
|
Tanda
|
Mastgarh
|
|
74.
|
Hoshiarpur
|
Tooto Mazara
|
Dharamsala
|
|
75.
|
Hoshiarpur
|
Maili
|
Chini Ghati
|
|
76.
|
Jullundur
|
Alawalpur
|
Dera Maru Das
|
|
77.
|
Ludhiana
|
Bhaini
|
Bhaini Sahib
|
|
78.
|
Ludhiana
|
Baraich
|
Dera Guru Parshad
|
|
79.
|
Ludhiana
|
Gurah
|
Dera Puran Das
|
|
?
80.
|
Ferozepore
|
Smadh Bhai
|
Dera Guru Granth Sahib. Gurmukh Das
Mohtamin
|
|
81.
|
Ferozepore
|
Gholia Khurd
|
Dera Bhai Gulab Singh
|
|
82.
|
Ferozepore
|
Nathuwala
|
Dera Bhai Bhajan Singh
|
|
83.
|
Ferozepore
|
Daodar
|
Dera Bhai Mangal Singhwala
|
|
84.
|
Ferozepore
|
Rania
|
Dera Bhai Khalak Singh
|
|
85.
|
Ferozepore
|
Muktsar
|
Dera Bhai Mastan Singh
|
|
86.
|
Ferozepore
|
Harike Kalan
|
dera Bhai Ran Singh
|
|
87.
|
Ferozepore
|
Sekhwan
|
Dera Sekhwan
|
|
88.
|
Hissar
|
Rohri
|
Dera Mehant Bishudhanand
|
|
89.
|
Hissar
|
Kewal
|
Dera Kewal
|
|
90.
|
Hissar
|
Kalanwali
|
Dera Kalanwali
|
|
91.
|
Hissar
|
Takhtmal
|
Dera Mahant Chhetanand
|
|
92.
|
Karnal
|
Shahabad
|
Dera Sadh Charan Das. Devi Tal
|
|
93.
|
Karnal
|
Thanesar
|
Bara Akhara
|
|
94.
|
Karnal
|
Thanesar
|
Chhota Akhara. Kurukshetra
|
|
95.
|
Karnal
|
Thanesar
|
Dera Kumerwala (known as Dera Mahant
Sampuran Singh)
|
|
96.
|
Karnal
|
Sirsala
|
Dera Sadh Charan Das
|
|
97.
|
Karnal
|
Fatehgarh Jharauli
|
Dera Fatehgarh Jharauli
|
|
98.
|
Karnal
|
Lakhmari
|
Dera Bishan Das Sadh
|
|
99.
|
Karnal
|
Sagri
|
Dera Asthal Ram Kishan Sadh
|
|
100.
|
Karnal
|
Ladwa
|
Dera Bawa Prem Dass
|
|
101.
|
Karnal
|
Kanipla
|
Dera Sadh Jamma Das
|
|
102.
|
Karnal
|
Khurdwan
|
Dera Udasian
|
|
103.
|
Karnal
|
Umri
|
Dera Udasain
|
|
104.
|
Karnal
|
Bapdi
|
Dera Harnam Das Sadh
|
|
105.
|
Karnal
|
Jogi Mazra
|
Dera Sadhni
|
|
106.
|
Karnal
|
Khera Sudhpur
|
Dera Sadh Lachhman Dass
|
|
107.
|
Karnal
|
Bapauli
|
Dera Sadh Mohan Das
|
|
108.
|
Karnal
|
Mehra
|
Dera Sadhni
|
|
109.
|
Karnal
|
Nalvi
|
Mahman Singh
|
|
110.
|
Karnal
|
Pehowa
|
Dera Mahant Charan Dass (known as
Chhota Akhara)
|
|
111.
|
Karnal
|
Pehowa
|
Dera Mahant Deva Das (known as Bara
Akhara)
|
|
112.
|
Karnal
|
Pehowa
|
Dera Mahant Thaman Das (known as Dera
Nirmala)
|
|
113.
|
Karnal
|
Arnauli
|
Dea Udasain
|
|
114.
|
Karnal
|
Arnauli
|
Dera Nirmala Sikhan, Bhagal
|
|
115.
|
Karnal
|
Shamgarh
|
Dera Udasian
|
|
116.
|
Karnal
|
Fatehgarh
|
Dera Prem Das
|
SCHEDULE III
(See Section 35)
|
Section
|
Description
of the document
|
Proper fee
|
|
3.
|
List of property alleged to belong to
scheduled gurdwaras
|
Ten rupees
|
|
5.
|
Petition of claim to property
included in a consolidated list
|
Five rupees.
|
|
6.
|
Claim for compensation by hereditary
office-holders of a notified Sikh Gurdwara or his presumptive successor
|
Five rupees
|
|
7.
|
Petition to have a gurdwara declared
to be a Sikh Gurdwara
|
Ten rupees
|
|
8.
|
Petition to have it declared that a
gurdwara is not a Sikh Gurdwara
|
Ten rupees
|
|
10.
|
Petition of claim to property included
in a list published under section 7
|
Five rupees
|
|
11.
|
Claim for compensation by hereditary
office-holders of a gurdwara notified under section 7 or his presumptive
successor
|
Five rupees
|
|
19.
|
Petition for consideration of an
agreement by tribunal
|
Five rupees
|
|
20.
|
Claim to compensation by hereditary
office-holder who has resigned or been dismissed or by his presumptive
successor
|
Five rupees
|
|
21.
|
Claim to compensation by person
alleging right to nominate officeholder
|
Five rupees
|
|
25-A.
|
Plaint to have a decree for
possession passed
|
Five rupees
|
|
26.
|
Application to have entry made in
revenue record
|
Eight annas
|
|
27.
|
Petition to have to determined who
shall manage dedicated property etc.
|
Five rupees.
|
|
28.
|
Plaint for the possession of
undisputed property
|
Five rupees
|
|
34.
|
Appeal to High Court again order of
tribunal
|
Ten rupees
|
|
38.
|
Suit to have it declared that
provisions of Part III should be applied to a gurdwara
|
Ten rupees
|
|
52(2)
|
Appeal to the Commission for setting
aside the findings of the Board
|
Five rupees
|
|
84.
|
Application to Commission to have it
decided whether a person is a patit
|
Five rupees
|
|
95(2).
|
Appeal to the Commission for setting
aside the findings of the Board
|
Five rupees
|
|
106(3).
|
Appeal to Commission by Board for
order relating to disposal of surplus income of Sikh Gurdwara
|
Five rupees
|
|
106(5).
|
Appeal to High Court by Board or a
Committee
|
Ten rupees
|
|
123(5).
|
Application by Board to Commission
for alteration of Committee's budget
|
One rupee
|
|
124.
|
Application to Commission for order
against Committee for recovery of annual contribution
|
One rupee
|
|
32(2) and (4)
|
Application to Commission relating to
scheme of administration.
|
Five rupees
|
|
135(3).
|
Appeal by hereditary office-holder to
Commission against order of suspension or dismissal.
|
Five rupees
|
|
135(3).
|
Further appeal to High Court.
|
Ten rupees
|
|
135(6).
|
Application to Commission by Board
for order of dismissal of hereditary office-holder
|
Five rupees
|
|
135(8).
|
Further appeal to High Court
|
Ten rupees.
|
|
142(1) & (2)
|
Application to Commission for relief
against misfeasance etc.
|
Ten Rupees
|
|
142(3)
|
Appeal to High Court.
|
Twenty-five rupees.
|
|
|
Miscellaneous applications under the
Act
|
One rupee
|
SCHEDULE IV
[Omitted]
Inserted
by Punjab Act 13 of 1926, section 2. This amendment has been given
retrospective effect by Punjab Act 13 of 1926, section 3, which reads as
follows: "3. The amendments made in the said Act by section 2 shall have
effect as if they had been made on the 1st day of November. 1925."
Inserted
by Punjab Act 1 of 1959, Section 18
Substituted
for the word "Provincial" by the Adaptation of Laws Order. 1950
Substituted
by the Sikh Gurdwaras (Amendment) Act, 2016, w.e.f 08.10.2003 for the
following:-
"Provided that no
person shall be registered as an elector who -
(a) trims or shaves his
beard or keshas except in case of sehjdhari Sikhs;
(b) smokes;
(c) takes alcoholic
drinks."
Substituted
for the word "three" by Punjab Act 11 of 1944, Section 12
Inserted
by Punjab Act 13 of 1926, section 2. This amendment has been given retrospective
effect by Punjab Act 13 of 1926. Section 3, which reads as follows:-
Substituted
by the Sikh Gurdwaras (Amendment) Act, 2016, w.e.f. 08.10.2003, for the
following:-
"Provided that no
person shall be registered as an elector who -
(a) trims or shaves his
beard or keshas except in case of sehjdhari Sikhs;
(b) smokes:
(c) takes alcoholic
drinks."
Substituted
for the old section by Punjab Act 3 of 1930, Section. 8
Inserted
by Punjab Act 53 of 1953, Section 18