Section 213 in The Punjab Panchayati Raj Act, 1994
213. Election to be held within six months where Panchayat is not functioning.
- Where a Panchayat is not functioning immediately before the commencement of this Act, an election to constitute such a Panchayat shall be completed before the expiration of a period of six months from the date of commencement of this Act and all the powers and duties of the Panchayat may, until Panchayat is so constituted be exercised or performed by such person or authority, as the State Government may appoint in this behalf and all property vested in the Panchayat shall until it is constituted vest in the State Government.
