Section 103 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
103. Conditions for use of vehicles.
(1)In addition to the Chairpersons of the Panchayat Samitis or the Zila Parishads, the following authorities are entitled for use of vehicles:-(a)the Chairperson of the Standing Committees of the Panchayat Samitis or the Zila Parishads,(b)the Deputy Chief Executive Officer of the Zila Parishad;(c)the Executive Officer of the Panchayat Samiti; and(d)any other officer/official authorized by the Executive Officer of the Panchayat Samiti or the Chief Executive Officer of the Zila Parishad, as the case may be. The use of vehicles shall be subject to the following conditions:-(i)the vehicles shall be used primarily for inspection of development works and other activities of the Panchayat Samiti or the Zila Parishad; and(ii)the vehicle shall not be used for journey from residence to the office and vice versa:Provided that whenever any case of serious sickness within the area of the Panchayat Samiti is reported and no ambulance is made available by the hospital for carrying the patient from the village to the hospital, the vehicle may be detailed for such purpose on payment of charges at the rate as determined by the State Government from time to time.
