Section 5 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
5. Election programme.
(1)For the purpose of holding elections from producers and from persons licensed under sections 10 and 13, the Deputy Commissioner shall frame an election programme specifying the date, time and place for :-(a)the filing of nomination papers;(b)the scrutiny of nomination papers;(c)the withdrawal of nomination papers;(d)the taking of poll, if necessary;(e)the counting of votes and declaration of results.(2)The election programme shall be published not less than seven days before the date fixed for filing the nomination papers :-(a)by pasting a copy at the office of the District Panchayat Officer, the Market Committee of the area and at such other conspicuous places in the notified market area as may be determined by the Deputy Commissioner in this behalf; and(b)by supplying a copy to each Panchayat in the notified market area.(3)The Government or the Deputy Commissioner may, by an order in writing, amend, vary or modify the election programme at any time :Provided that, unless the State Government otherwise directs, no such order shall be deemed to invalidate any proceeding taken before the date of the order.(4)Every order under sub-rule (3) shall be published in the manner prescribed under sub-rule (2).
