Section 41 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
41. Duties of Panchayat Samitis.-
(1)Subject to such exceptions and conditions as the Government may, by general or special order, impose, it shall be the duty of a Panchayat Samiti to provide for and make arrangements for carrying out the requirements of the area under its jurisdiction, in respect of the following matters, namely:-
