Section 123 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
123. Power to direct Constitution of Panchayat Samitis for blocks.-
(1)If at the expiration of a reasonable period, the Government is satisfied in the light of experience gained in respect of the working of the Panchayat Samitis that it is necessary or expedient in the public interest to constitute Panchayat Samitis for blocks in any district instead of Panchayat Samitis for tahsils, the Government may by notification direct that all the Panchayat Samitis in that district shall be constituted for block.(2)Where a notification has been issued under sub-section (1) with regard to any district the Panchayat Samitis in the tahsils in that district shall be reconstituted in accordance with the directions of the Government with effect from such date as may be specified in the notification and all the provisions of this Act, in so far as they are applicable, shall apply to the constitution of such Panchayat Samitis.
