Section 178(1) in The Punjab Panchayati Raj Act, 1994
(1)If, in the opinion of the State Government, a Zila Parishad abuses its powers or is not competent to perform or makes persistent defaults in the performance of its duties under this Act or wilfully disregards any instructions given or directions or any instructions issued by the State Government arising out of the audit of accounts of the Zila Parishad or inspection of the work, the State Government may, after giving the Zila Parishad an opportunity to render explanation, by an order published, alongwith the reasons thereof, in the official Gazette, dissolve such Zila Parishad;
