Section 16(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)On a complaint being made to the Gram Panchayat by any person that a peon, bailiff constable, head constable, chaukidar, patrol of the Irrigation Department, forest guard patwari, vaccinator, canal overseer, gram sewak, game watcher or any other class of public servants to which the Government may, by notification, extend the provision of this section has misconducted himself in his official capacity, the Gram Panchayat may enquire into the matter and submit a report alongwith the prima facie evidence the superior officer whom it may concern, or to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, and the said officer shall, after such further inquiry as may be required, take suitable action under intimation to the Gram Panchayat and the Director.
