Section 175(4) in The Punjab Panchayati Raj Act, 1994
(4)If the motion of no-confidence against the Chairman and the Vice- Chairman or both is once rejected, no fresh motion of no-confidence against the Chairman or the Vice-Chairman or both, as the case may be, shall be brought before the Zila Parishad within a period of two years from the date of such rejection of the motion.
