Section 21 in Punjab State Veterinary Council Rules, 1997
21. Intimation of results of election [(Sections 32(2), 37 and 65(2)(b)].
(1)The Returning Officer shall intimate the names of elected candidate to the State Government immediately for enabling it to fulfil its statutory obligation of publishing their names in the Official Gazette of Punjab under sub-section (2) of Section 32.(2)Where any dispute arises regarding the election, the Returning Officer within fifteen days of declaration of the result of that election shall refer the same to the State Government for its decision under Section 37.
