Punjab Act No. 25 of 1953
1098
Received the assent of the Governor of Punjab on the 2nd May, 1953, and was first published in the Punjab Government Gazette (Extraordinary) of the 6th May, 1953.
An Act to provide for the filling vacancies in Shiromani Gurdwara Parbandhak Committee constituted in exercise of powers conferred by Article 9(2) of the India (Adaption of the Existing Indian Laws) Order, 1947.
- Short title extent and commencement.- (1) This Act may be called the Punjab Sikh Gurdwaras Board (Transitional Provisions) Act, 1953.
(2) It shall be deemed to have come into force on the 15th of August 1947.
| OBJECT & REASONS6 |
| Statement of Object and Reasons - Act 25 of 1953. - After the partition of the Punjab, the Shiromani Gurudwara Parbandhak Committee, constituted in the Joint Punjab was reconstituted under the India (Adaptation of Existing Indian Laws) Order, 1947. Subsequently, the seats on the Shiromani Gurudwara Parbandhak Committee were categorized into elected, nominated and co-opted seats, as vacancies on the Shiromani Gurudwara Parbandhak Committee shall be filled by election, nomination or co-option in the same manner as they had been filed in the preparation. Punjab, except in the case of vacancies relating to the constituencies included in Punjab (Pakistan) which shall be left unfilled. This was done by means of a notification issued on the 22nd March, 1949. Since the Shiromani Gurudwara Parbandhak Committees after partition was constituted under the provisions of the India (Adaptation of Existing Indian Laws) Order, 1947, it is necessary that Government should assume powers by ad hoc legislation in order to be able to fill vacancies on the Shiromani Gurudwara Parbandhak Committee in the manner described above. The bill accordingly designed to achieve that object. |
- Manner of filling vacancies in the Board - For the purposes of section No. 3 of the Sikh Gurdwaras Act, 1925 (Punjab Act VIII of 1925), any vacancy occurring in the Board constituted in exercise of powers conferred by Article 9(2) of the India (Adaptation of Existing Indian Laws) Order, 1947, and as notified in Punjab Government Home Department General (Gurdwaras) notification No. 515, dated the 8th May 1948, shall be filled in the same manner as if it would have been filled before the 15th of August 1947, as if it had occurred before that date :
Provided that any vacancy occurring in the Board referred to therein, in regard to a constituency now comprised in the territories known as West Punjab (Pakistan) or the members nominated by the Rajpramukh of the Patiala and East Punjab States Union under section 43, sub-section (1) part of the Sikh Gurdwaras Act, 1925 shall be left unfilled :
Provided further, that the provision of this section shall not affect the nominations made by the Rajpramukh under the section aforementioned prior to 1st April, 1953.
