Section 116(15) in The Punjab Panchayati Raj Act, 1994
(15)If it shall appear to a Panchayat Samiti that the attendance of any officer of the State Government, having jurisdiction over an area of a district or less than a district and not working under the Panchayat Samiti, is desirable at a meeting of the Panchayat Samiti, the Executive Officer shall by a letter addressed to such officer not less than fifteen days before the intended meeting, request that officer to be present at the meeting and the officer shall unless prevented by sickness or other reasonable cause, attend the meeting.
