Section 105(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)Any person or persons appointed under clause (b) of sub-section (1) shall be subject to the control of the Government and such other officers as it may direct, and shall be subject to all other restrictions, limitations and conditions imposed by this Act on the Panchayat Samiti or Zila Parishad, its Chairman and Executive Officer.
