Section 29A(2) in The Punjab Panchayati Raj Act, 1994
(2)When a Gram Panchayat is dissolved under sub-section (1), -(i)Sarpanch and all Panches shall vacate their offices forthwith;(ii)all powers and duties of the Gram Panchayat 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 Gram Panchayat shall be held by the State Government.
