Section 196 in The Punjab Panchayati Raj Act, 1994
196. Staff of the Zila Parishad.
(1)Subject to rules made by the State Government, Zila Parishad may employ such employees as it may consider necessary for the efficient performance of its duties and functions imposed upon it by this Act or rules or bye-laws made thereunder or any other law for the time being in force.(2)The State Government may constitute in the prescribed manner such services for each Zila Parishad as may be considered necessary.(3)The provisions of sections 155, 156, 157, 158, 159 and 160 as far as may apply to the employees of the Zila Parishad in same manner and to the same extent as they apply to the employees of the Panchayat Samitis.
