Section 101(3) in The Punjab Panchayati Raj Act, 1994
(3)[ The list of proposed territorial constituencies comprising coloured site plan of each territorial constituency depicting the area etc., shall be affixed on the Notice Board of the offices of the Director, Rural Development and Panchayats or any Officer authorized by him not below the rank of Deputy Director and the office of Panchayat Samiti. In case of any objections or suggestions, a person registered as a voter in the Panchayat Samiti area, may submit the same in writing to the office of the Director, Rural Development and Panchayats, or said authorized Officer within a period of twenty-one days of displaying the list of the proposed territorial constituencies. After considering the objections or suggestions, if received, the Director, Rural Development and Panchayats, or said authorized Officer shall pass a well reasoned order to formulate the territorial constituencies within a period of thirty days from the date of receipt of objections and suggestions and the decision of the Director, Rural Development and Panchayats, or said authorized Officer thereupon, shall be final:Provided that information about the exercise for de-limitation of territorial constituencies shall be widely publicised through electronic and print media.] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
