Section 74(4) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(4)Such reports must be submitted as soon as it comes to notice that there has been a loss. They must not be delayed while detailed enquiries are made after affording an opportunity of hearing the person concerned. When the matter has been fully investigated, further a complete report should be submitted of the nature and the extent of loss showing the error or neglect of rules by which such loss was rendered possible and the prospect of effecting a recovery and punishment to be awarded to the defaulter and other persons who are responsible for contributory negligence,
