Section 156(2) in The Punjab Panchayati Raj Act, 1994
(2)No employee of a Panchayat Samiti shall be dismissed or removed or reduced in rank until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him :Provided that this sub-section shall not apply-(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge; or(b)where the Panchayat Samiti or any other authority empowered in this behalf by or under this Act is satisfied that for some reason, to be recovered by the Panchayat Samiti or the said authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause.
