Section 217 in The Punjab Panchayati Raj Act, 1994
217. Right of appeal of employees.
(1)An employee of a Panchayat aggrieved by an order involving punishment imposed on him by the Panchayat may, within the prescribed period prefer an appeal, -(a)in the case of Gram Panchayat to the Block Development and Panchayat Officer;(b)in the case of Panchayat Samiti, to the Deputy Commissioner ; and(c)in the case of Zila Parishad to the Commissioner.(2)any order passed under sub-section (1) shall be subject to revision by,-(a)the Commissioner if the order has been passed by the Deputy Commissioner ; and(b)the State Government, if the order has been passed by the Commissioner.
