Section 102 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
102. Restrictions on the use of vehicles.
(1)The vehicles are intended for the use of bona fide official duty within the jurisdiction of the Panchayat Samiti or the Zila Parishad as the case may be Vehicles shall not be used for journeys outside the jurisdiction of the Panchayat Samiti or the Zila Parishad, as the case may be, without the previous sanction of the competent authorities mentioned in a schedule below;Provided that no permission shall be required for using vehicles to attend meetings at the neighboring block/district and at the Headquarter of the Department of Rural Development and Panchayat.(3)Vehicles of the Panchayat Samiti or the Zila Parishad may be used by non-officials members (Elected representative of the Panchayat Samiti or the Zila Parishad) as per orders issued by the Government from time to time.
