Section 10(1) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(1)After completion of the pension papers of the employees in the manner as specified in Punjab Civil Services Rules, Volume-II, as amended from time to time, the same shall be sent by the Executive Officer of the Panchayat Samiti or the Deputy Chief Executive Officer of the Zila Parishad, as the case may be, to the Controller for verification of qualifying service and emoluments for the purpose of grant of pension.
