Section 233 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
233. Consequence of dissolution of Zila Panchayat.
- Where a Zila Panchayat is dissolved under Section 232, the following consequences shall follow :-(a)all members of the Zila Panchayat including the Adhyaksha shall, on a date to be specified in the order, vacate their offices as such but without prejudice to their [eligibility for being elected as a member or as an Adhyaksha] [Substituted by U.P. Act No. 9 of 1994.], under this Act;(b)As soon as may be, thereafter, [the Zila Panchayat shall be reconstituted in accordance with the provisions of the Act] [Substituted by Section 25(2) of U.P. Act No. 2 of 1963.]; and(c)such person or persons as the State Government may appoint in that behalf shall so long as the Zila Panchayat is not reconstituted exercise and perform, so far as may be, the powers and duties of the Zila Panchayat and shall be deemed to be the Zila Panchayat for all purposes.
