Section 110(3) in The Punjab Panchayati Raj Act, 1994
(3)The Chairman, or, in the absence of the Chairman, Vice-Chairman or in the absence of both the Chairman and Vice-Chairman, the Executive Officer may prohibit until the matter has been considered by the Panchayat Samiti, the doing of any act which is, in his opinion, undesirable in the public interest:Provided that the act is one which the Panchayat Samiti has power to prohibit.
