Section 115(2)(o) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(o)as to the qualifications of candidates for employment as servants of Panchayat Samitis and Zila Parishads and as to the general principles which shall regulate the action of Panchayat Samitis or Zila Parishads in respect of such matters as the grant of leave, traveling and other allowances, maximum salary, the establishment and maintenance of Provident Funds and annuities;