Section 100 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
100. Application of certain provisions relating to Panchayats Samities to Zila Parishads.-
The provisions of sections 15, 18, 30, 33, 34, 35, 36, 37, 40, 53, 59 and 60 shall, as far as may be, apply to a Zila Parishad or the Chairman, Vice-Chairman, Members and servants thereof in the same manner and to the same extent as they apply to a Panchayat Samiti or the Chairman, Vice-Chairman, Member and servants thereof:Provided that Government servants placed at the disposal of a Zila Parishad under sub-section (1) of section 35, as applied by this section, shall be under the administrative control of the Deputy Commissioner.]
