Section 105 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
105. Consequences of supersession.-
(1)When a Panchayat Samiti or Zila Parishad is superseded under section 104, the following consequences shall ensue-(a)all Members of the Panchayat Samiti or Zila Parishad as the case may be, shall, from the date of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Zila Parishad shall, until it is reconstituted, vest in the Government.(2)When a Panchayat Samiti or Zila Parishad is superseded under section 104, the Government shall, as soon as may be, constitute another Panchayat Samiti or Zila Parishad in its place.(3)Any person or persons appointed under clause (b) of sub-section (1) shall be subject to the control of the Government and such other officers as it may direct, and shall be subject to all other restrictions, limitations and conditions imposed by this Act on the Panchayat Samiti or Zila Parishad, its Chairman and Executive Officer.
