Section 12 — Publication of results.
The Delhi Sikh Gurdwaras Act, 1971
(1) The names of all persons elected as members of the Committee shall, as soon as may be, after such election be published by the Director Gurdwara Elections in the manner prescribed by rules. (2) The names of all persons co-opted as members under clause (b) of section 4 shall likewise be published by the Director Gurdwara Elections in the manner prescribed by rules.Open in Lexace · Ask the AI about this section