Section 3 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
3. Preparation and publication of electoral rolls.
(1)For the purpose of electing members under sub-section (2) of Section 12, the Deputy Commissioner shall obtain:-(i)From the Panchayat Department, in Form A a list of Panches and Sarpanches of the Gram Panchayats situated within the notified market area;(ii)From the Chairman of the Committees, in Form B, separate lists of persons licensed under Sections 10 and 13 in the notified market area; and(iii)[ From the Assistant Registrar, Co-op. Societies of the district, in Form 'C' a list of the members of each Co-operative Society in existence in the notified market area.] [Amended vide notification No. GSR-264/PA 23/61/S 43 Amd. (6) 66 dated 11th October, 1966.](2)On the basis of the information obtained under sub-rule (1), the Deputy Commissioner shall cause to be prepared separately preliminary lists of electors specified under sub-section (2) of section 12. Every person who is Panch or Sarpanch or a licensee under section 10 or section 13 [or a member of the Co-operative Society in existence in the notified market area on the qualifying date] [Amended vide ibid.] shall be entitled to get his or its name included in the preliminary lists.(3)Copies of the preliminary lists of electors of each category shall, as soon as they are ready, be published by the Deputy Commissioner for inviting objections of the public by pasting a notice with the copies of the preliminary lists at conspicuous places in the office of :-(i)the Deputy Commissioner;(ii)Tehsildar; and(iii)the Market Committee.[Provided that where in a notified market area there is in existence a Co-operative Society, such lists of members of the Co- operative Societies shall also be published for inviting objections of the public by pasting a notice with copies of such preliminary list at conspicuous places in the office of the Assistant Registrar, Co-operative Societies, for that area.] [Added vide Notification No. GSR 264/PA 23/61/S. 43 Amd. (6)/66 dated 11th October, 1966.](4)The notice referred to in sub-rule (3) shall specify for each notified market area:-(a)the officer who will hear and decide objections;(b)the date, time and place of hearing objections; provided that no more than four days shall intervene between the publication and date of hearing objections.(5)The Deputy Commissioner shall, soon after the objections have been heard and decided but not later than four days after the date fixed for hearing of objections, publish in the manner laid down in sub-rule (3) the final electoral roll and shall cause to be printed a sufficient number of copies of such rolls for supply to such person as may apply for the same.(6)The Deputy Commissioner may, at any time correct any clerical or printing errors that he may discover in the electoral roll.
