Section 3 in The Punjab State Election Commission Act, 1994
3. Election to Panchayats and Municipalities.
(1)The State Government shall by notification in the Official Gazette establish a State Election Commission (hereinafter referred to as the Election Commission) for the superintendence, direction and control of the preparation of the electoral roll for, and the conduct of all elections to Panchayats and Municipalities.(2)The Election Commission established under sub-section (1), shall consist of a State Election Commissioner (hereinafter called the Election Commissioner) to be appointed by the Governor.(3)The State Government may by notification in the Official Gazette, also entrust to the Election Commission for the conduct of elections to any other body or bodies to be constituted under the Constitution of India or under any other law for the time being in force.
