Section 102(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(4)The Government may, either suo moto or on a representation made by the Panchayat Samiti or the Zila Parishad aggrieved by the order made under sub-section (3) call for the record of the case in which such order was made and pass such order in relation thereto as they may deem fit but the Government shall not pass any order prejudicial to the Panchayat Samiti or the Zila Parishad unless it is given an opportunity for explanation.
