Section 48(3) in The Punjab Panchayati Raj Act, 1994
(3)If the complainant satisfies the Gram Panchayat that his absence for want of prosecution of the case on his part was due to a sufficient cause, the Gram Panchayat may set aside the order of dismissal and revive the proceedings :Provided that no order of dismissal shall be set aside unless :-(i)an application for the purpose is made by the complainant within thirty days of the passing of such order; and(ii)a notice of the application has been served upon the accused if the dismissal was made after appearance of the accused before the Gram Panchayat.
