Section 2(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)"Deputy Commissioner" means the Deputy Commissioner of a district, and includes any officer not below the rank of an Extra Assistant Commissioner specially appointed by the Government to perform the functions of a Deputy Commissioner under this Act:Provided that such officer shall not perform any function in respect of which the decision of the Deputy Commissioner under this Act is final;
