Section 178A in The Punjab Panchayati Raj Act, 1994
178A. [ Dissolution of Zila Parishad in exceptional circumstances.] [Inserted vide Punjab Act No. 24 of 1998.]
(1)Notwithstanding anything contained in section 178, where a Zila Parishad has completed its term as specified in section 166 of this Act or election thereto has been announced and the State Government considers it necessary in public interest so to do, it may dissolve the Zila Parishad by an order published in the Official Gazette.(2)When a Zila Parishad is dissolved under sub-section (1), -all members of the Zila Parishad shall vacate their offices forthwith;all powers and duties of the Zila Parishad during its dissolution, shall be exercised and performed by such person or persons, as the State Government may appoint in this behalf; andall properties in the possession of the Zila Parishad shall be held by the State Government.
