Section 16 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
16. Co-option of Members.-
The Deputy Commissioner concerned, or any Gazetted Officer appointed by him in this behalf, not below the rank of an Extra Assistant Commissioner, as soon as possible after notification of election ??? Members, call a meeting of such Members in the manner prescribed for the purpose of co-opting Members required by 1[clause (c) of sub-section (1) of section 5 and clauses (c) and (cc) of sub-section (1) of that section]. The aforesaid officer shall preside at such meeting.
