punjab act 032 of 1954 : Sikh Gurdwaras Committees Election (Validation) Act, 1954

Sikh Gurdwaras Committees Election (Validation) Act, 1954

PUNJAB ACT 032 OF 1954
30 November, 1954

An Act to validate certain procedural defects in relation to the elections to be held for the Sikh Gurdawarai Committees.

Be it enacted by the State Legislature of Punjab in the Fifth year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the Sikh Gurdawaras Committees Election (Validation) Act, 1954.

(2) It shall come into force at once.

Section 2. Validation of certain election

No election to a Sikh Gurdawaras Committee shall be void merely on the ground that the Returning Officer for any such Committee constituency was not appointed in accordance with the rules made under the Punjab Sikh Gurdawaras Act, 1925 (Punjab Act VIII of 1925).

1. For statement of objects and Reasons see Punjab Government Gazette (Extraordinary), 1954, Page 494-95 and 813.

2. [Received the assent of the Governor of Punjab on the 30th November, 1954 and was first published for information in the Punjab Government Gazettee (Extraordinary) dated the 11th December, 1954.]

SECTIONS