Section 29A in The Punjab Panchayati Raj Act, 1994
29A. [ Disolution of Gram Panchayat in exceptional circumstances.] [Inserted vide Punjab Act No. 24 of 1998.]
(1)Notwithstanding anything contained in section 29, where a Gram Panchayat has completed its term as specified in section 15 of this Act or election thereto has been announced and the State Government considers it necessary in public interest so to do, it may dissolve a Gram Panchayat by an order published in the Official Gazette.(2)When a Gram Panchayat is dissolved under sub-section (1), -(i)Sarpanch and all Panches shall vacate their offices forthwith;(ii)all powers and duties of the Gram Panchayat during its dissolution, shall be exercised and performed by such person or persons, as the State Government may appoint in this behalf; and(iii)all property in the possession of the Gram Panchayat shall be held by the State Government.
