Section 25 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
25.
[Omitted] [Rule 25 omitted vide Notification No. GSR 264/PA-23/61/S-43/Amd (6)/66 dated 11.10.1966.][26. Preparation of election programme of Co- operative Societies. - (1) For the purpose of holding election from Co-operative Societies the Deputy Commissioner shall frame all election programme specifying the date, time and place for :-(a)filing of nomination papers;(b)scrutiny of nomination papers;(c)withdrawal of nomination papers;(d)taking of poll, if necessary; and(e)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 nomination papers :-(a)by pasting a copy at the office of the Assistant Registrar, Co- operative Societies 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 Co-operative Societies in existence 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 Government otherwise directs, no such order shall be deemed to invalidate any proceeding taken before the date of the order.(4)Every order made under sub-rule (3) shall be published in the manner prescribed under sub-rule (2).] [Substituted vide notification No. GSR 264/PA-23/61/S-43/Amd. (6)/66, dated 11th October, 1966.]
