Section 181(5) in The Punjab Panchayati Raj Act, 1994
(5)Notwithstanding anything to the contrary contained in this Act, Zila Parishad shall, when required by the State Government to do so, by an order in writing, exercise such supervision and control over the performance of all or any of the administrative functions of the Gram Panchayats within the district or any part thereof, as may be specified in the said order.
