Section 44(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)Notwithstanding anything to the contrary in the Punjab Gram Panchayat Act, 1952, a Fanchayat Samiti shall, in the manner prescribed, exercise such supervision and control over the performance of all or any of the administrative functions of, the Gram Panchayats within its area or any part thereof as may be specified by the Government by an order issued in this behalf and also render such technical and financial assistance as may be required by the Gram Panchayats within the area of the Panchayat Samiti for the implementation of development schemes which are beyond the powers of such Panchayats to execute.
