Section 10A in The Punjab Panchayati Raj Act, 1994
10A.
[(1) The Deputy Commissioner or any Officer authorized by him not below the rank of Extra Assistant Commissioner, by notification published in the Official Gazette, shall propose the formulation of wards of the Gram Sabha area to be multi members constituencies as provided under sub-sections (1-C) and (1-D) of section 10 and shall earmark each ward by assigning a separate serial number.(2)The list of proposed wards shall be affixed on the Notice Board of the offices of the Deputy Commissioner or any Officer authorized by him not below the rank of Extra Assistant Commissioner and the Gram Panchayat concerned. In case of any objections or suggestions, a person registered as voter of the Gram Sabha area may submit the same, in writing to the office of the Deputy Commissioner or said authorized Officer concerned within a period of twenty-one days of displaying the list of the proposed wards. After considering the objections or suggestions, if received, the Deputy Commissioner or said authorized Officer, shall pass a well reasoned order to formulate the wards within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Deputy Commissioner or the said authorized Officer thereupon shall be final:Provided that information about the exercise for formulation or delimitation of wards shall be widely publicised through electronic and print media.] [Substituted by Punjab Act No. 9 of 2014, dated 9.4.2014.]
