Section 7(2) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(2)The nomination of each candidate shall be made on a separate nomination paper in Form 'D', Form 'E', or Form 'F', as the case may be, and must be, subscribed by the candidate himself as assenting to the nomination [and by one person as proposer who shall be a Panch or Sarpanch of the Gram Panchayat situated within the notified market area in the case of an election from the producer, and in the case of an election from person licenced under section 10 or 13, a licensee under section 10 or 13 in the notified market area, as the case may be.] [Added by Notification No. GSR 164/PA-23/61 S-43/Amd/(2)-63 dated 28th June, 1963.]
