Section 102 in Uttarakhand Panchayati Raj Act, 2016
102. Consequence of dissolution of Zila Panchayat.
- The following consequences shall follow by the dissolution of Zila Panchayat-:(a)all members of the Zila Panchayat including the Chairman shall, on a date to be specified in the order, vacate their offices as such but without prejudice to their eligibility for being elected as a member or as an Chairman under this Act.(b)such person or persons as the State Government may appoint in that behalf shall so long as the Zila Panchayat is not recomputed exercise and perform, so far as may be, the powers and duties of the Zila Panchayat and shall be deemed to be the Zila Panchayat for all purposes.
