Section 93(5) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(5)Notwithstanding anything to the contrary in the Punjab Gram Panchayat Act, 1952, a Zila Parishad shall, when required by the Government to do so, by an order in writing, exercise such supervision and control over the performance of all or any of the administrative functions of the Gram Panchayats within the district or any part thereof, as may be specified in the said order.
