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State of Punjab - Section

Section 36 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

36. [ Expenditure in connection with or incidental to such elections. [Added by notification No. GSR/264/PA/23/61/S-43/Amd (6) 66 dated 11.10.1966.]

- All the expenditure incurred by the Deputy Commissioner or the person authorised by him under rule 24 in connection with or incidental to the elections of members of the Market Committee shall be paid by the concerned Market Committee.]Form A[See rule 3(1)(i)]List of Sarpanches and Panches of Gram Panchayats situated in notified Market AreaName of Market Committee__________________________________________District___________________________________________________________
Serial No. Name of the Panch or Sarpanch Father's Name Age Permanent Address Name of village panchayat of which Panch or Sarpanch is officebearer Date when election was made
Form B[See rule 3(I)(ii)]List of Licensees under [Section 10/Section 13 of the Act] [strike out whichever is in- applicable.]Name of the Market Committee________________________________________District __________________________________________________________
Serial No. Name of the licensee with parentage Name of the firm, if any Licence No. with date on which licence was issued Age Permanent address
[Form C] [Substituted vide notification No. FSR 264/PA/23/61/S-43/Amd. (6)/66 dated 11th October, 1966.][See rule 3(I)(iii)]Name of Market Committee__________________________________________District_________________________________________________________
Serial No. Name of Co-operative Societies with licence No. Name of the member with parentage Age Permanent
1 2 3 4 5
[Form D] [Substituted vide Notification No. GSR/164/PA/23/61/S-43 Amd. (2), 63 dated 28th June, 1963.][See rule 7(2)]Nomination of candidate for election from producersI, hereby nominate_______________________ as candidate for election to the__________________ Market Committee_____________ District_________