Section 76(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(3)In case where any loss exceeding rupees ten thousand is caused through fraud, forgery, defalcation, serious negligence of any servant warranting disciplinary action or through flaw in rules and procedure requiring rectification or amendment, the Panchayat Samiti or the Zila Parishad, as the ease may be, shall first review such a case and take appropriate disciplinary action before recommending the cases to the Government for approval to `Write off:Provided that in ease loss not exceeding rupees five thousand, the Panchayat Samiti and in case loss exceeds rupees five thousand, but not exceeding rupees ten thousand, the Zila Parishad shall be competent to write off.
