Section 114 in The Punjab Panchayati Raj Act, 1994
114. Dissolution of Panchayat Samiti.
(1)If, in the opinion of the State Government, a Panchayat Samiti 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 issued by Zila Parishad or any instructions issued by the State Government arising out of the audit of accounts of the Panchayat Samiti or inspection of the work, the State Government may, after giving the Panchayat Samiti an opportunity to render explanation, by an order published, alongwith the reasons thereof, in the Official Gazette, dissolve such Panchayat Samiti;(2)When a Panchayat Samiti is dissolved under sub-section (1) -(i)all members of the Panchayat Samiti shall vacate their offices forthwith;(ii)all powers and duties of the Panchayat Samiti during its dissolution, shall be exercised and performed by such person or persons as the State Government may appoint in this behalf; and(iii)all property in the possession of the Panchayat Samiti shall be held by the State Government;(3)Upon dissolution of Panchayat Samiti under sub-section (1), the State Government shall reconstitute a Panchayat Samiti as specified under section 99 and election to reconstitute such Panchayat Samiti shall be completed before the expiration of a period of six months from the date of dissolution:Provided that where the remainder of the period for which the dissolved Panchayat Samiti would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Panchayat Samiti for such period.(4)The Panchayat Samiti reconstituted upon the dissolution of the existing Panchayat Samiti before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Panchayat Samiti would have continued under section 103 had it not been so dissolved.
