Section 155(2) in The Punjab Panchayati Raj Act, 1994
(2)Notwithstanding anything contained in sub-section (1), in respect of reservation of appointments and posts in favour of the members of Scheduled Castes and Backward Classes a Panchayat Samiti shall comply with such directions as may be issued by the State Government from time to time for ensuring adequate representation to such members in services under the Panchayat Samitis.
