Section 84(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(3)As far as possible, the contract may not endure more than a period of three years, it should invariably include provision for unconditional power of revocation, or cancellation by the Panchayat Samiti or the Zila Parishad at any time on the expiry of six months notice to that effect.
