Section 8 in The Punjab Agricultural Produce Markets (General) Rules, 1962
8. [ Constitution of Committees. [Section 12(4) and 43(2)(i)]. [Substituted vide Haryana Notification dated 3.6.1970.]
(1)For the purpose of enabling the State Government to nominate members under sub-section (2) of Section 12, the Deputy Commissioner of the district concerned should send to the State Government a panel of names equal to double the number of members to be nominated on the committees.(2)The panel of names received under sub-rule (1) shall not be binding upon the State Government.]
