Section 3(1) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(1)For the purpose of electing members under sub-section (2) of Section 12, the Deputy Commissioner shall obtain:-(i)From the Panchayat Department, in Form A a list of Panches and Sarpanches of the Gram Panchayats situated within the notified market area;(ii)From the Chairman of the Committees, in Form B, separate lists of persons licensed under Sections 10 and 13 in the notified market area; and(iii)[ From the Assistant Registrar, Co-op. Societies of the district, in Form 'C' a list of the members of each Co-operative Society in existence in the notified market area.] [Amended vide notification No. GSR-264/PA 23/61/S 43 Amd. (6) 66 dated 11th October, 1966.]
