103. Suspension or abolition of Gram Panchayats 2[* *] and consequences thereof.- (1) If in the opinion of Government a Gram Panchayat, a 3[*] 2[* * *] or an Adalti Panchayat, is incompetent to perform or persistently makes default in the performance of a duty imposed on it by or under this or any other Act or exceeds or abuses its powers or should there be any other reason which in the opinion of Government necessitates the suspension or supersession of the body, Government may, by notification, suspend or supersede it.
(2)On the suspension or supersession of a body under sub-section (1), the following consequences shall ensue:-(a)all members of the body shall from the date of the notification vacate their seats;(b)the funds and other property, if any, vested in the body shall be disposed of in such manner, as Government may direct; and(c)the 1[Chief Judicial Magistrate] or the District Judge or the Collector, as the case may be, shall withdraw all criminal, civil and revenue cases pending before such Gram Panchayat, or Adalti Panchayat and dispose of them, in accordance with law.(3)Government, may at any time establish another such body in the place of the one so suspended or superseded under this section in accordance with the provisions of this Act.
