Section 114(2) in The U.P. Panchayat Raj Act, 1947
(2)In the event of [vacancy in the offices of Pradhan] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] remaining unfilled by virtue of direction made under sub-section (1), the prescribed authority may, by order make such arrangement as it thinks fit for discharge of the functions of the Pradhan till a Pradhan is elected.[115. Succession to property, assets, rights, liabilities and obligations in certain cases. - (1) On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994 -(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Gaon Sabha shall vest in and be held by the Gram Panchayat for the purposes of this Act; and(b)all rights, liabilities and obligations of the aforesaid Gaon Sabha whether arising out of any contract or otherwise, existing immediately before such date, shall be the rights, liabilities and obligations of the Gram Panchayat.
