Section 78(4) in The Punjab Panchayati Raj Act, 1994
(4)If the accused or the defendant resides at the time of the issue of the summons outside the jurisdiction of a Gram Panchayat, the Gram Panchayat may, where it is not possible to serve the summons, through another Gram Panchayat forward the summons to the nearest Judicial Magistrate who shall cause it to be served as if it were a summons issued by himself.
