Section 3(2) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
(2)On the basis of the information obtained under sub-rule (1), the Deputy Commissioner shall cause to be prepared separately preliminary lists of electors specified under sub-section (2) of section 12. Every person who is Panch or Sarpanch or a licensee under section 10 or section 13 [or a member of the Co-operative Society in existence in the notified market area on the qualifying date] [Amended vide ibid.] shall be entitled to get his or its name included in the preliminary lists.
