Section 38 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
38. Power to call upon officers to tender advice, etc.-
(1)Subject to any direction issued by the Government in this behalf a Panchayat Samiti may require any officer of the Public Works, Education, Medical, Public Health or other Department of the Government serving in the tahsil or block and, with the previous permission of the Deputy Commissioner in the case of an officer of any such Department serving in the District in which the area of the Panchayat Samiti concerned is included, to attend any such meeting of such Samiti and tender advice in respect of any matter which concerns the Department to which such officer belongs and every such officer shall comply with such requisition.(2)Where a Panchayat Samiti requires any such officer as aforesaid to perform any duty or execute any work such officer shall, subject to any general or special order of the Government, perform such duty or execute such work.
