Section 50(3) in The Punjab Panchayati Raj Act, 1994
(3)When the accused appears before the Magistrate he may direct him to execute a bond with or without sureties in the amount to be named to appear before the Gram Panchayat at its next meetings and it shall be the duty of such accused to enquire the date and time of the next meeting of the Gram Panchayat.
