(1)When a Panchayat Samiti is dissolved under section 110, the following consequences shall ensure-(a)all members of the Panchayat Samiti shall, from the date of the notification, vacate the office;(b)all powers and duties of the Panchayat Samiti may, until the Panchayat Samiti is reconstituted, be exercised and performed by such person or persons as the Government may appoint in this behalf ; and(c)all property vested in the Panchayat Samiti shall, until it is reconstituted vest in the Government.(2)When a Panchayat Samiti is dissolved under section 110, the Government shall constitute Panchayat Samiti in its place before the expiration of a period of six months from the date of its dissolution for the remainder period :Provided that where the remainder of the period for which the dissolved Panchayat Samiti would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Panchayat Samiti for such period.(3)Any person or persons appointed under clause (b) of sub-section (1) shall be subject to the control of the Government and such other officers as it may direct, and shall be subject to all other restrictions, limitations and conditions imposed by this Act on the Panchayat Samiti, its Chairman or Executive Officer.
