Section 156 in The Punjab Panchayati Raj Act, 1994
156. Punishment and dismissal of employees of Panchayat Samitis.
(1)Subject to the right of appeal and revision under Section 216, a Panchayat Samiti may suspend, dismiss or otherwise punish its employees.(2)No employee of a Panchayat Samiti shall be dismissed or removed or reduced in rank until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him :Provided that this sub-section shall not apply-(a)where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge; or(b)where the Panchayat Samiti or any other authority empowered in this behalf by or under this Act is satisfied that for some reason, to be recovered by the Panchayat Samiti or the said authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause.
