Section 114(3) in The Punjab Panchayati Raj Act, 1994
(3)Upon dissolution of Panchayat Samiti under sub-section (1), the State Government shall reconstitute a Panchayat Samiti as specified under section 99 and election to reconstitute such Panchayat Samiti shall be completed before the expiration of a period of six months from the date of dissolution:Provided that where the remainder of the period for which the dissolved Panchayat Samiti would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Panchayat Samiti for such period.
