Section 202 in The Punjab Panchayati Raj Act, 1994
202. Emergency powers of the State Government.
- If at any time the State Government is satisfied that situation has arisen that purposes of this Act cannot be carried out in accordance with its provision the State Government may, by notification -(a)declare that the functions of a Panchayat shall, to such extent as may be specified in the notification, be exercised by such person or authority as it may direct; or(b)assume to it all or any of the powers vested in or exercisable by the Panchayat; andsuch a notification may contain such incidental and consequential provisions as may appear to the State Government to be necessary or desirable for giving effect to the objects of the notification:Provided that such a notification shall not remain in force for a period of more than six months.
