Section 201 in The Punjab Panchayati Raj Act, 1994
201. Power to call for proceedings of Panchayat.
- The State Government may call for and examine record of proceedings and the record of any executive order of any Panchayat or any officer or authority of the Panchayat for the purposes of satisfying itself as to the legality and propriety of any executive order passed therein and may confirm, modify or rescind the order.
