Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 156] [Entire Act] State of Punjab - Subsection Section 156(1) in The Punjab Panchayati Raj Act, 1994 (1)Subject to the right of appeal and revision under Section 216, a Panchayat Samiti may suspend, dismiss or otherwise punish its employees.
