Section 116(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)A servant of a Panchayat Samiti or Zila Parishad or a Government servant placed at their disposal aggrieved by an order involving a penalty imposed on him by a Panchayat Samiti or Zila Parishad may, within the prescribed period, prefer an appeal,-(i)in the case of a Panchayat Samiti, to the Deputy Commissioner;(ii)in the case of a Zila Parishad, to the Commissioner.
