(6)[ Any Sarpanch or Panch, as the case may be, removed under sub-section (3), shall hand over the records, money or any other property of the Gram Panchayat in his possession or under his control-(i)if he is Sarpanch to a Panch commanding majority in the Gram Panchayat; and(ii)if he is a Panch to Sarpanch]
