Section 35 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
35. Government servants to be placed at the disposal of Panchayat Samitis.-
(1)The Government may by notification place at the disposal of a Panchayat Samiti such of its servants as are required for implementation of the schemes connected therewith and for such other duties and functions as may be assigned to them by the Panchayat Samiti from time to time.(2)The aforesaid servants shall thereafter be under the administrative control of the Executive Officer of the Panchayat Samiti.(3)The conditions of service of the aforesaid servants shall be the conditions of service applicable to the class of Government servants to which they belong and the provisions of section 34 shall not be applicable to them:Provided that the Panchayat Samiti shall, in respect of these servants, exercise such administrative and disciplinary powers as may be delegated to it by the Government and shall also have the power to transfer them within the area of its jurisdiction in the manner prescribed.]
