Section 107(3) in Jharkhand Panchayat Raj Act, 2001
(3)Dissolution of a Gram Panchayat, Panchayat Samiti or Zila Parishad under sub-section (1) shall have the following consequences, namely -(a)All the office - bearers shall vacate their respective office with effect from the date of such order;(b)All the powers of the Gram Panchayat, Panchayat Samiti or Zila Parishad shall, till their reconstitution, be exercised and its duties performed by such person or such committee of persons as the State Government or prescribed Authority may appoint for this purpose, and where a committee of persons is constituted as such, a Chairperson (head) of the said committee shall also be appointed by the State Government or the prescribed Authority;(c)Where a committee is appointed under clause (b) of this subsection, a member of the said committee duly authorised by it may file a suit or institute a proceeding on behalf of the Gram Pnachayat, Panchayat Samiti or Zila Parishad or may enter defence in any suit filed or any legal proceeding instituted against them.
