Section 106(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(2)The Chief Executive Officer of the Zila Parishad concerned, in consultation with the members of auction committee, shall fix the time, date and place where such auction shall be held together with the specifications of the vehicle and the terms and conditions of the auction and shall cause a notice thereof to be published not later than a period of fifteen days before the date of such auction in at least one Punjabi language newspaper having wide circulation in the area; and(a)by affixing a copy there of at the office of the Panchayat Samiti or the Zila Parishad, as the case may be; and(b)by displaying the same at conspicuous places in the concerned Panchayat Samiti or the Zila Parishad areas, the headquarter town of the Panchayat Samiti or the Zila Parishad and outside the office of the Panchayat Samiti or the Zila Parishad and also in such other manner as may be considered proper by the auction committee mentioned in sub rule(l).
