Section 14 in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
14. Oath of allegiance.
- Every members of the Service, unless he has already done so, shall be required to take the oath of allegiance to India and to the Constitution of India as by law established.[15. (1) In matters not expressly covered by these rules or any other rules framed under the Punjab Panchayat Samitis and Zila Parshads Act 1961, the members of the Service shall be governed by the provisions of the Punjab Civil Services Rules as amended from time to time in so far as they are not inconsistent with the provisions of the aforesaid Act, and the rules made thereunder :Provided that for words "Government" and "Government Servants" wherever they occur in the Punjab Civil Services Rules the words "Panchayat Samiti or Zila Parishad, as the case may be", and "members of the Punjab Panchayat Samitis and Zila Parishads Service" shall be deemed to have been substituted respectively.(2)The competent authority may construe the provisions of the rules referred to in sub-rule (1) above with such adaptations not affecting the substance thereof as may be necessary or proper in order to adapt them to the matter before such authority :Provided that if any doubt arises regarding the adaptations with which the said rules should be construed, the matter shall be referred to the Government and the decision of the Government on such reference shall be final.Explanation :- 'Competent Authority' means Executive Office of the Panchayat Samiti in the case of Panchayat Samiti and Secretary, Zila Parishad in the case of Zila Parishad.
