Section 31(2) in Nagaland Village Councils Act, 1978
(2)when the Village or Area Council is dissolved under provisions of sub-section (1) : -(a)all members notwithstanding that their term of office has not expired, shall from the date of dissolution vacate their office as such members.(b)all powers and duties of the Village or Area Council shall during the period of dissolution be exercised by such person or persons as the State Government may appoint in this behalf.(c)all funds and other property vested in the Village or area Council shall during the period of dissolution vest in the State Government; and(d)as soon as the period of dissolution expires, the Village or Area Council shall be reconstituted in accordance with the provisions of this Act.
