Section 122 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
122. Power to enquire into conduct of elections or allegations of corrupt practices.-
The Government may invest any person or persons authorised by it to hold an enquiry into the conduct of any election or allegations of corrupt practices thereat with all or any of the powers conferred by the provisions of the Representation of the People Act, 1951, upon the Election Tribunal appointed under section 86 of that Act.
