Section 195(4) in The Punjab Panchayati Raj Act, 1994
(4)Notwithstanding anything contained in this Act or any other law, for the time being in force, the State Government or any other law, for the time being in force, the State Government or any other officer or authority authorised by the State Government in this behalf shall have the powers to effect the transfer of officers appointed under sub-section (3) from one district to another district.
