Section 157 in The Punjab Panchayati Raj Act, 1994
157. State Government employees to be placed at the disposal of Panchayat Samitis.
(1)The State Government may by notification place at the disposal of a Panchayat Samiti such of its employees as are required for implementation of the schemes connected therewith and for such other duties and functions as may be assigned to them by the Panchayat Samiti from time to time.(2)The State Government employees referred to in sub-section (1) shall be under the administrative control of the Executive Officer of the Panchayat Samiti.(3)The conditions of service of the State Government employees referred to in sub-section (1) shall be the conditions of service applicable to the class of the State Government employees to which they belong and the provisions of Section 156 shall not be applicable to them:Provided that the Panchayat Samiti shall, in respect of those employees exercise such administrative and disciplinary powers as may be delegated to it by the State Government and shall also have the powers to transfer them within the area of its jurisdiction in the manner prescribed.
