Section 46(1) in Industrial Disputes (Punjab) Rules, 1958
(1)The employer shall fix a date as the closing date for receiving nominations from candidates for election as workmen's representatives on the Committee [and shall specify an officer of the establishment not below the rank of Head of the Department or section or shop, as the case may be, and the place where nomination papers shall be delivered to such officer.] [Substituted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
