Section 10 in The Punjab Market Committees Chairman and Vice-chairman (Election) Rules, 1961
10. Preparation of record of proceedings and publication of result of election.
- Immediately after the meeting for election, the Presiding Officer shall -(a)prepare a record of the proceedings of the meeting and sign it, attesting with his initials every correction made therein and also permit any member present at the meeting to affix his signature or thumb-mark to such record, if he expresses his desire to do so; and(b)publish on the notice board of the office of the Committee a notification signed by him, stating the name of the person elected as Chairman or Vice-Chairman and send a copy of such notification to the State Government for publication in the official Gazette and copy to the Chairman of the Board for information.
