Section 114(2) in The Punjab Panchayati Raj Act, 1994
(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;
