Section 116(12) in The Punjab Panchayati Raj Act, 1994
(12)No resolution of Panchayat Samiti shall be modified or cancelled within six months after the passing thereof except by a resolution passed by not less than two-thirds of the total number of members at an ordinary or special meeting, a notice whereof shall be given fulfilling the requirements of sub-section (4) and setting forth fully the resolution which is proposed to be modified or cancelled at such meeting.
