Section 16(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)On the report being made by any person that a patwari, chaukidar, gram sewak forest guard or any other class of public servants to which the Government may by notification extend the provisions of this section, has failed to perform any duty imposed upon him by any law or rules, the Gram Panchayat may, by notice fixing a reasonable period, require him to perform the duty and, on his failure to do so, shall report the matter to 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 enquiry as may be required, take suitable action under intimation to the Gram Panchayat and the Director.
