Section 116 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
116. Appeal and Revision.-
(1)A servant of a Panchayat Samiti or Zila Parishad or a Government servant placed at their disposal aggrieved by an order involving a penalty imposed on him by a Panchayat Samiti or Zila Parishad may, within the prescribed period, prefer an appeal,-(i)in the case of a Panchayat Samiti, to the Deputy Commissioner;(ii)in the case of a Zila Parishad, to the Commissioner.(2)Any order passed under sub-section (1) shall be subject to revision by,-(i)the Commissioner, if the order has been passed by the Deputy Commissioner; and(ii)the Government, if the order has beer passed by the Commissioner.
