Section 114A(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in section 114, where a Panchayat Samiti has completed its term as specified in section 103 of this Act or election thereto has been announced and the State Government considers it necessary so to do, it may dissolve a Panchayat Samiti by an order published in the Official Gazette.
