Section 60(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)For any part of the area of a Panchayat Samiti, it may appoint committees constituted by persons who are voters for the Punjab Legislative Assembly and residing within such area, for the purposes of inspection and supervision of any institution under its charge or the execution of any local works or measures carried on by it in such area.
