Section 118 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
118. Abolition of District Boards.-
(1)Notwithstanding anything in the Punjab District Boards Act, 1883 or any other law for the time being in force, the Government may, by notification, abolish any district board in the State with effect from such date as may be specified therein.(2)On the abolition of a district board under sub-section (1), all assets vesting in it and all liabilities subsisting against it on the date of abolition, under the aforesaid Act or any other law for the time being in force, shall devolve on the Panchayat Samitis functioning in the district or on the Zila Parishads thereof or on both to such extent and in such manner as the Government may by order, direct.(3)The employees of the abolished district boards shall be absorbed by the Panchayat Samitis or Zila Parishads or retired or compensated in accordance with the conditions of their service in such manner as the Government may deem fit.
