Section 260(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)When a Zilla Parishad is so dissolved [**] [The words 'or superseded' were deleted by Maharashtra 71 of 1994, Section 76(2)(a).], the following consequences shall ensue, that is to say-(a)all Councillors and members of Panchayat Samitis, the Standing Committee, Subjects Committees or other Committees, if any, shall, in case of dissolution, as from the date specified in the order of dissolution, [**] [The words 'and in the case of supersession, as from the date of the order of supersessions' were deleted by Maharashtra 21 of 1994, Section 76(2)(b).] vacate their offices as such Councillors or members;(b)all powers and duties of the Zilla Parishad, the Panchayat Samiti, the Standing Committee or Subjects Committees or other Committees shall, during the period of dissolution [* *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 76(2)(c).], be exercised and performed by such person or persons as the State Government from time to time appoints in that behalf;(c)all property vested in the Zilla Parishad shall, during the period of dissolution [* *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 76(2)(d).], vest in the State Government;(d)the person or persons appointed under clause (b) may delegate his or their powers and duties to an individual or to committee or sub-committee;(e)when more than one persons are appointed under clause (b), they may sue or be sued by any one of them who has been duly authorised to sue and be sued on behalf of the rest by a resolution duly passed by them in this behalf:
