Section 16 in The Himachal Pradesh Panchayati Raj Act, 1994
16. Power to enquire and make report about misconduct of certain officials.
(1)On a complaint being made to the Gram Panchayat by any person that a peon, bailiff constable, head constable, chaukidar, patrol of the Irrigation Department, forest guard patwari, vaccinator, canal overseer, gram sewak, game watcher or any other class of public servants to which the Government may, by notification, extend the provision of this section has misconducted himself in his official capacity, the Gram Panchayat may enquire into the matter and submit a report alongwith the prima facie evidence the superior officer whom it may concern, or to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, and the said officer shall, after such further inquiry as may be required, take suitable action under intimation to the Gram Panchayat and the Director.(2)On the report being made by any person that a patwari, chaukidar, gram sewak forest guard or any other class of public servants to which the Government may by notification extend the provisions of this section, has failed to perform any duty imposed upon him by any law or rules, the Gram Panchayat may, by notice fixing a reasonable period, require him to perform the duty and, on his failure to do so, shall report the matter to the superior officer whom it may concern, or to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, and the said officer shall, after such enquiry as may be required, take suitable action under intimation to the Gram Panchayat and the Director.
