Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Punjab - Section Section 28 in The Punjab Panchayati Raj Act, 1994 28. Provident Fund and gratuity for servants. - A Gram Panchayat may, in accordance with rules made under this Act-(a)establish and maintain a provident fund on behalf of its employee; and(b)grant a gratuity to any servant subject to the previous approval of the Director Panchayats.
