Section 220 in The Punjab Panchayati Raj Act, 1994
220. Relation of Panchayat with police.
- It shall be the duty of every police officer,-(a)to communicate without delay any information which he receives of a design to commit or of the commission of any offence against its act or any rule or regulation or bye-law made thereunder ;(b)to assist the members of the Panchayat or any officer or other employee of the Panchayat in the lawful exercise of any powers vested in such member, officer or other employee under this Act or rule, regulation or by-law made thereunder.
