Section 15 in The Punjab Primary Education Act, 1960
15. Courts competent to try offences.
- The courts competent to try offences under this Act shall be the following :-(a)the Gram Panchayat constituted or deemed to be constituted under the Punjab Gram Panchayat Act, 1952, if the person committing the offence resides in the area within the jurisdiction of the Gram Panchayat;(b)the Magistrate, if the person committing the offence resides in any other area.
