Section 178A(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in section 178, where a Zila Parishad has completed its term as specified in section 166 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 the Zila Parishad by an order published in the Official Gazette.
