Section 83(5) in The Manipur Panchayati Raj Act, 1994
(5)If a Gram Panchayat or Zilla Parishad is dissolved:-(a)all the powers and duties of the Gram Panchayat or Zilla Parishad shall, during the period of its dissolution be exercised and performed by such person or persons as the Zilla Parishad or the Government, as the case may be, may from time to time, appoint in this behalf;(b)all property vested in the Gram Panchayat or Zilla Parishad shall during the period of dissolution vest in the Zilla Parishad or the Government, as the case may be; and(c)the person is vacating office on dissolution shall be eligible for re-election.
