The Delhi Sikh Gurdwaras Act, 1971
[Act No. 82 of 1971]
[30th December, 1971.]
Contents |
Sections |
Particulars |
Title |
The Delhi Sikh Gurdwaras Act, 1971 |
Part I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Part II |
The Committee |
3.
|
Incorporation of the Committee |
4. |
Composition of the Committee |
5. |
Term of office
|
6. |
Delimitation of wards |
7. |
Electoral roll |
8. |
Qualifications of elector |
9. |
Right to vote |
10. |
Qualifications of member |
11. |
Elections |
12. |
Publication of results |
13. |
Director Gurdwara Elections |
14. |
First meeting of the elected members |
15. |
First meeting of the Committee |
16. |
Election of office bearers |
16 A. |
Power to convene another meeting for election of office-bearers |
17. |
Vacation, resignation and removal of members and office-bearers |
18. |
Fees and allowances of members |
19. |
Meetings of the Committee and the Executive Board |
20. |
Sub-committees |
21. |
Powers of the Executive Board and its office-bearers |
22. |
Validity of acts of Committee, Executive Board or sub-committees not to be questioned by reason of vacancy, etc |
23. |
Officers and other employees of the Committee |
Part III |
Powers and Functions of the Committee |
24. |
Powers and functions of the Committee |
Part IV |
Gurdwara Fund, Accounts and Audit |
25. |
Gurdwara Fund |
26. |
Prohibition regarding making of contributions for political purposes |
27. |
Budget |
28. |
Maintenance of accounts |
29. |
Audit of Accounts |
30. |
Practice and procedure in Uttaranchal High Court |
Part V |
Settlement of Elections and Other Disputes |
31. |
Election disputes, electoral offences etc |
32. |
Jurisdiction of District Court in other matters |
33. |
Appeals |
Part VI |
Miscelaneous |
34. |
Procedure for affiliation of local Gurdwaras |
35. |
Act not to affect rites and practices of Sikh religion |
36. |
Members, officers and other employees to be public servants
|
37. |
Salary, etc., of the Director Gurdwara Elections to be defrayed out of the Consolidated Fund of India in the first instance |
38. |
Protection of action taken |
39. |
Power to make rules |
40. |
Power of Committee to make regulations |
41. |
Repeal and Saving |
The Schedule |
Form of Oath |