Section 84(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(2)The terms of the contract must he precise and definite and must have the prior approval of the Panchayat Samiti or the Zila Parishad, as the case may be, and there must be no room for ambiguity or misconstruction therein.
