Section 158(4) in Haryana Panchayati Raj Act, 1994
(4)If a Zila Parishad is dissolved:-(a)all the powers and duties of the Zila Parishad shall during the period of dissolution be exercised and performed by such person or persons as the Government may, from time to time, appoint in that behalf;(b)all property vested in the Zila Parishad shall during the period of dissolution vest in the Government.
