Section 107(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(4)Notwithstanding anything contained in this section, no person shall be called upon to show cause why he should not be required to make good any loss after the expiry of four years from the occurrence of the loss, waste or misapplication, or after the expiry of one year from his ceasing to be a member of the Panchayat Samiti, or Zila Parishad, whichever is earlier.
