Bill Summary
The Sikh Gurdwaras (Amendment) Bill, 2023
- The Sikh Gurdwaras (Amendment) Bill, 2023, was introduced in the Punjab Legislative Assembly on June 20, 2023. It seeks to amend the Sikh Gurdwaras Act, 1925. The Act regulates the administration of notified Sikh Gurdwaras.
- Live telecast of the Gurbani for free: The 1925 Act establishes a Board for the management of notified Sikh Gurdwaras under the Act. It is the duty of the Board to oversee the functioning of Committees, which manage the notified Gurdwaras. The Bill adds that the duties of the Board will include propagating teachings of the Gurus through telecast. This should be done by providing uninterrupted (without advertisements) live feed of the Holy Gurbani from Sri Harmandir Sahib in Amritsar. Shri Harmandir Sahib is also known as Golden Temple. The live feed (audio or audio and video) will be available for free to all media houses, outlets, and channels worldwide. Further, the broadcast of the Holy Gurbani from Sri Harmandir Sahib will not run with any advertisements at least thirty minutes prior and post the telecast.
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