Section 6(9) in The Punjab Village Common Lands (Regulation) Rules, 1964
(9)The Panchayat may by resolution passed in this behalf entrust the auction of lease of any land in Shamilat deh vested in it to the panchayat samiti which may depute it [Executive Officer] [Substituted for 'of executive officer' by the Punjab Notification No. GSR 58/PA/18/61/section 15/Amendment (2)67 dated 18.7.1967.] to conduct the auction, after giving due publicity in the manner specified in sub-rule (10), at the cost of the Panchayat.
