Section 14(2) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
(2)The competent authority may construe the provisions of the rules referred to in sub-rule (1) above with such adaptations not affecting the substance thereof as may be necessary or proper in order to adapt them to the matter before such authority :Provided that if any doubt arises regarding the adaptations with which the said rules should be construed, the matter shall be referred to the Government and the decision of the Government on such reference shall be final.Explanation :- 'Competent Authority' means Executive Office of the Panchayat Samiti in the case of Panchayat Samiti and Secretary, Zila Parishad in the case of Zila Parishad.
