Section 19 in The Punjab State Election Commission Act, 1994
19. Provision for polling stations for constituencies.
- The District Electoral Officer shall, with the previous approval of the Election Commission, provide a sufficient number of polling stations for every constituency, the whole or greater part of which lies within his jurisdiction, and shall publish in such manner, as the Election Commission may direct, a list showing the polling stations so provided and the polling areas or groups of voters for which they have respectively been provided.
