Section 99(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)A Zila Parishad may by notification in the official Gazette make by-laws consistent with this Act and rules made thereunder as to the following matters, namely-(a)its conduct of business;(b)division of duties among its Members;(c)the appointment of Standing Committees, Consultative Committees and Sub-Committees and their duties; and(d)other prescribed matters.
