Section 117(5) in The Orissa Grama Panchayats Act, 1964
(5)The provisions of Sub-section (4) of Section 116 shall during the period of supersession of a Grama Panchayat and till its reconstitution apply so far as may be in regard to the exercise and discharge of all or any of the powers and duties of the Grama Panchayat and its Sarpanch.
