Section 173(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 Chief Executive Officer may prohibit, until the matter has been considered by the Zila Parishad, the doing of any act which is, in his opinion, undesirable in the public interest, provided that the act is one which the Zila Parishad has power to prohibit.
