Section 68(2) in The West Bengal Panchayat Act, 1957
(2)When a Gram Panchayat or an Anchal Panchayat, as the case may be, is superseded, the following consequences; shall ensue -(a)all members of the Gram Panchayat or the Anchal Panchayat, as the case may be, shall, as from the date of the order, vacate their offices;(b)all powers, duties and functions of the Gram Panchayat or the Anchal Panchayat, as the case may be, shall, during the period of supersession, be exercised and performed by such authority, person or persons and in such manner as the prescribed authority may direct; and(c)all property vested in the Gram Panchayat or the Anchal Panchayat, as the case may be, shall during that period, vest in such authority, person or persons and under such conditions as the prescribed authority may direct.
