Section 269(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)When the Panchayat Samiti is so dissolved [* * *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 77(2)(a).] the following consequences shall ensue, that is to say: -(a)all members of the Panchayat Samiti, in case of dissolution, as from the date [***] [The words 'in case of supersession as from the date of the order of supersession, and' were deleted by Maharashtra 71 of 1994, Section 77(2)(b).] specified in the order of dissolution, vacate their office as such members;(b)all powers and duties of the Panchayat Samiti during the period of dissolution or supersession, be exercised and performed by such person or persons as the State Government from time to time appoints in this behalf;(c)all property in the possession of the Panchayat Samiti shall, during the period of dissolution [* *,] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 77(2)(c).] be held by the State Government;(d)the person or persons appointed under clause (b) may delegate his or their powers and duties to an individual or to a committee or sub-committee.
