Section 54(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)The Chairman or, in the absence of the Chairman or Vice-Chairman, the Executive Officer may prohibit, until the matter has been considered by the Panchayat Samiti, the doing of any act which is, in his opinion, undesirable in the public interest provided that the act is one which the Panchayat Samiti has power to prohibit.
