Section 209 in The Punjab Panchayati Raj Act, 1994
209. Power of State Government to direct holding of general elections.
(1)Notwithstanding anything contained in this Act or rules made thereunder, the State Government may, by notification, direct that a general election of the members of the Panchayats shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Panchayats or group or groups thereof :Provided that the power of issuing direction under sub-section (1) may be exercised by the State Government at any time even though a period of five years has not yet expired since the holding of the last election.(2)As soon as a notification is issued under sub-section (1), the Election Commissioner shall take necessary steps for holding such election.
