Section 46(2) in The Punjab Panchayati Raj Act, 1994
(2)When information relating to the commission of a cognizable offence triable by a Gram Panchayat has been given to an officer incharge of a police station, he shall forthwith send a copy of the First Information Report, to the Gram Panchayat competent to try such an offence and such Gram Panchayat shall not proceed to try any complaint relating to the same facts nor shall it issue any summons in the matter, until the officer has intimated in writing that the investigation has been concluded:Provided that such an officer shall send the information to the Gram Panchayat after the conclusion of the investigation.
