Section 7 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
7. Nomination of candidates.
(1)Any person who is a producer of the notified market area and is resident in that area, or is a licensee under section 10 or section 13, as the case may be and is not disqualified under sub-section (6) of section 12, may be nominated as a candidate for the membership of the Committee of that area :Provided that where the licensee under section 10 or section 13 is a [firm] [Substituted for word 'person' by Notification No. 1085-MC-61/8304 dated 21st November, 1961.] only that partner of the firm who has been duly authorised by all the partners to represent it, shall be eligible for being nominated as a candidate.(2)The nomination of each candidate shall be made on a separate nomination paper in Form 'D', Form 'E', or Form 'F', as the case may be, and must be, subscribed by the candidate himself as assenting to the nomination [and by one person as proposer who shall be a Panch or Sarpanch of the Gram Panchayat situated within the notified market area in the case of an election from the producer, and in the case of an election from person licenced under section 10 or 13, a licensee under section 10 or 13 in the notified market area, as the case may be.] [Added by Notification No. GSR 164/PA-23/61 S-43/Amd/(2)-63 dated 28th June, 1963.](3)[ The nomination paper shall bear a certificate in the case of a producer by a Magistrate, Lambardar, Panch or Sarpanch that the candidate is a producer and resident of the notified market area, and in the case of a licensee under section 10 or 13, by the Chairman of the Committee concerned or a Magistrate or a Tehsildar that the candidate is a licensee of the Committee under section 10 or section 13 or is a duly authorised representative of the firm which is a licensee of the Committee under section 10 or section 13, as the case may be.] [Substituted vide notification No. GSR/95/PA 23/61/S-43/Amd (4) 63 dated 9th August, 1963.](4)The nomination paper complete in all respects shall be delivered in person to the Returning Officer by the time and date fixed for the filing of such papers under rule 5.
