Section 186 in The Punjab Panchayati Raj Act, 1994
186. Procedure of standing committees of Zila Parishads.
(1)The Zila Parishad may frame regulations relating to election of members of the Standing Committees, conduct of business therein, and all other matters relating to them.(2)The Chairman of every Standing Committee shall in respect of the work that Committee be entitled to call for any information return, statement of report from the office of Zila Parishad and to enter upon and inspect any immovable property of the Zila Parishad or any work in progress concerning the Standing Committee.(3)Each Standing Committee shall be entitled to require attendance at its meetings any officer of the Zila Parishad who is connected with the work of the Standing Committee and the Chief Executive Officer shall, under instruction of the Standing Committee, issue notices and secure the attendance of the officer.
