Section 209(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in this Act or rules made thereunder, the State Government may, by notification, direct that a general election of the members of the Panchayats shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Panchayats or group or groups thereof :Provided that the power of issuing direction under sub-section (1) may be exercised by the State Government at any time even though a period of five years has not yet expired since the holding of the last election.
