Section 101(2) in Rajasthan Panchayati Raj Act, 1994
(2)Upon any action being taken under Sub-Section (1), the State Government shall, notwithstanding anything contained in this Act or any other law for the time being in force, by an order published in the Official Gazette, make provision for the following, namely: -(a)that, in a case falling under Clause (a) of that Sub-section, a Panchayat shall be established for the local area declared to be a Panchayat Circle; or(b)that, in a case falling under Clause (b) of that Sub-section, the election of the members for the additional local area shall be held; or(c)that, in a case falling under Clause (c) of that sub-section the existing Panchayats shall stand dissolved and new Panchayats shall be constituted -in accordance with the provisions of this Act within a period of six months from the appointed day; or(d)that, in a case falling under Clause (d), the Panchayat shall stand dissolved or, as the case may be, the members who, in the opinion of the State Government, represent the local area excluded from the Panchayat Circle shall stand removed;Provided that for so long as a Panchayat or a new Panchayat is not established under Clause (a) or, as the case may be, under Clause (c), all power and duties of the Panchayat shall be exercised and performed by such administrator as the State Government may appoint in this behalf :Provided further that no act of a Panchayat shall be deemed invalid by reason of any vacancy of the members referred to in clause (b).
