(1)When an area is excluded from a Gram under clause(a)of sub-section (5) of section 3, such area shall, as from the date of the notification referred to in that sub-section cease to be subject to the jurisdiction of the Gram Panchayat of that Gram and, unless the State Government otherwise directs, all rules, orders, directions and notifications in force in that Gram shall also cease to apply to the area so excluded.(2)When an area is included in a Gram under clause (b)of sub-section (5) of section 3 the Gram Panchayat for that Gram shall, as from the date of the notification referred to in that sub-section have jurisdiction over such area and, unless the State Government otherwise directs, all rules, orders, directions and notifications in force in that Gram shall apply to the area so included.(3)When the area of any Gram is divided under clause (c) of sub-section (5) of 3 so as to constitute two or more Grams, the Gram Panchayat of that Gram shall, as from the date of the notification referred to in that sub-section, cease to exist and there shall be reconstitution of the Gram Panchayat for the newly constituted Grams in accordance with the provisions of this Act.(4)When the areas of two or more Grams are united under clause(d)or subsection(5)of the said Gram shall, as from the date of the notification referred to in that sub- section, cease to exist and a separate Gram Panchayat shall be constituted for the new Grams in accordance with the provisions of this Act.(5)When under sub-section (5) of section 3 any area is excluded from, or included in a Gram or a Gram is divided so as to constitute two or more Grams, or two or more Grams are united to constitute a new Gram, the properties, funds and liabilities of the Gram Panchayat or Zilla Panchayat affected by such reconstitution shall vest in such Gram Panchayat or Zilla Panchayat in accordance with such allocation as may be determined by order in writing by the Prescribed Authority, and such determination shall be final.(6)An order made under sub-section (5) may contain such supplemental, incidental and consequential provisions as may be necessary to give effect to such reconstitution.
