Section 7(1) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(1)Any person who is a producer of the notified market area and is resident in that area, or is a licensee under section 10 or section 13, as the case may be and is not disqualified under sub-section (6) of section 12, may be nominated as a candidate for the membership of the Committee of that area :Provided that where the licensee under section 10 or section 13 is a [firm] [Substituted for word 'person' by Notification No. 1085-MC-61/8304 dated 21st November, 1961.] only that partner of the firm who has been duly authorised by all the partners to represent it, shall be eligible for being nominated as a candidate.
