Section 104 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
104. Power of Government to supersede in case of incompetency persistent default or abuse of power.-
If a Panchayat Samiti or Zila Parishad is not competent to perform or persistently makes default in the performance of the duties imposed upon it by or under this or any other Act for the time being in force or exceeds or abuses its powers, the Government may, suo moto or on a report received in this behalf and after giving an opportunity to the Panchayat Samiti or Zila Parishad concerned to show cause why such an order should not be made and in the case of a Panchayat Samiti after consultation with the Zila Parishad concerned, by notification supersede such Panchayat Samiti or Zila Parishad.
