Section 114A in The Punjab Panchayati Raj Act, 1994
114A. [ Dissolution of Panchayat Samitis in exceptional circumstances.] [Inserted vide Punjab Act No. 24 of 1998.]
(1)Notwithstanding anything contained in section 114, where a Panchayat Samiti has completed its term as specified in section 103 of this Act or election thereto has been announced and the State Government considers it necessary so to do, it may dissolve a Panchayat Samiti by an order published in the Official Gazette.(2)When a Panchayat Samiti is dissolved under sub-section (1) -all members of the Panchayat Samiti shall vacate their offices forthwith;all powers and duties of the Panchayat Samiti during its dissolution, shall be exercised and performed by such person or persons, as the State Government may appoint in this behalf; andall property in the possession of the Panchayat Samiti shall be held by the State Government.
