Section 178 in The Punjab Panchayati Raj Act, 1994
178. Dissolution of Zila Parishads.
(1)If, in the opinion of the State Government, a Zila Parishad abuses its powers or is not competent to perform or makes persistent defaults in the performance of its duties under this Act or wilfully disregards any instructions given or directions or any instructions issued by the State Government arising out of the audit of accounts of the Zila Parishad or inspection of the work, the State Government may, after giving the Zila Parishad an opportunity to render explanation, by an order published, alongwith the reasons thereof, in the official Gazette, dissolve such Zila Parishad;(2)When a Zila Parishad is dissolved under sub-section (1)-(i)all members of the Zila Parishad shall vacate their offices forthwith;(ii)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; and(iii)all properties in the possession of the Zila Parishad shall be held by the State Government.(3)Upon dissolution of Zila Parishad under sub-section (1), the State Government shall constitute a Zila Parishad as specified under Section 161 and election to reconstitute such Zila Parishad shall be completed before the expiration of a period of six months from the date of dissolution :Provided that where the remainder of the period for which the dissolved Zila Parishad would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Zila Parishad for such period.(4)The Zila Parishad reconstituted upon the dissolution of the existing Zila Parishad before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Zila Parishad would have continued under section 166 had it not been so dissolved.
