Section 71 in The Punjab State Election Commission Act, 1994
71. Publication of results.
- Where a general election is held for the purpose of constituting a new Panchayat or Municipality, there shall be notified by the Election Commission in the Official Gazette, as soon as may be, after the result of the elections in all the Panchayats or the Municipalities, other than those in which the poll could not be taken for any reason on the date originally fixed under clause (d) of section 35 or for which the time for completion of the election has been extended under the provisions of section 138, have been declared by the Returning Officer under the provisions of section 54 or, as the case may be, section 69, the names of the members elected for those Panchayats or Municipalities and upon the issue of such notification, that Panchayat or Municipality, as the case may be, shall be deemed to be duly constituted :Provided that the issue of such notification shall not be deemed -(a)to preclude -(i)the taking of the poll and the completion of the election in Panchayat or Municipality in which the poll could not be taken for any reason on the date originally fixed under clause (d) of section 35; or(ii)the completion of the election in a Panchayat or a Municipality for which time has been extended under the provisions of section 138.
