Section 105(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)When a Panchayat Samiti or Zila Parishad is superseded under section 104, the following consequences shall ensue-(a)all Members of the Panchayat Samiti or Zila Parishad as the case may be, shall, from the date of the notification, vacate their office;(b)all powers and duties of the Panchayat Samiti or Zila Parishad may, until the Panchayat Samiti or Zila Parishad is reconstituted be exercised and performed by such person or persons as the Government may appoint in this behalf; and(c)all property vested in the Panchayat Samiti or Zila Parishad shall, until it is reconstituted, vest in the Government.
