Section 84(5) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(5)The terms of contract, once entered into, should not be varied without the previous consent of the competent authority No payment to a contractor by way of compensation or otherwise outside the strict terms of contract or in excess of the contract rates may be authorised without the prior approval of the competent authority.
