Section 108(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)If the expense is not so paid, the Government may make an order directing the persons having the custody of the balance of the Samiti Fund or Zila Parishad Fund to pay the expense or so much thereof, as is, from time to time, possible from that balance in priority to all other charges against the same.
