Section 35(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)The conditions of service of the aforesaid servants shall be the conditions of service applicable to the class of Government servants to which they belong and the provisions of section 34 shall not be applicable to them:Provided that the Panchayat Samiti shall, in respect of these servants, exercise such administrative and disciplinary powers as may be delegated to it by the Government and shall also have the power to transfer them within the area of its jurisdiction in the manner prescribed.]
