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 |
