Section 124 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
124. Constitution of tribunal and its functions.-
(1)Notwithstanding anything contained in this Act, for every Zila Parishad there shall be a tribunal consisting of the Chairman of the Zila Parishad, the Deputy Commissioner and such other officer as may be nominated by the Government in this behalf.(2)The tribunal may suo motu or on the move of the Panchayat Samiti or the Zila Parishad or on the application of any servant of a Panchayat Samiti or Zila Parishad other than a Government servant placed at their disposal enquire into the conduct of any servant of the Panchayat Samiti or the Zila Parishad and after making such enquiry as it may deem fit pass such orders imposing any punishment including dismissal or removal as it may deem proper:[***]Provided 2[* * *] that the tribunal shall before passing any order of dismissal or removal give a notice to the servant to show cause against the action proposed to be taken against him.(3)The tribunal shall be competent to transfer the employees of one Panchayat Samiti to another within the District.(4)The orders passed by the tribunal under sub-sections (2) and (3) shall supersede the orders, if any, passed by the Panchayat Samiti or Zila Parishad, and shall be final.
