(1)When an order of supersession has been passed under section 114, then with effect from the date of the order:-(a)all the members of the Gram Panchayat or the Zilla Panchayat,as the case may be shall vacate their offices;(b)all the powers,duties and functions which, under the provisions of this Act or any rules made thereunder or any law for the time being in force may be exercised, discharged or performed by the Gram Panchayat or Zilla Panchayat as the case may be, shall be exercised, discharged or performed by such authority, person or persons as may appointed by the State Government in this behalf;(c)all properties vested in the Gram Panchayat or Zilla Panchayat, as the case may be shall remain vested in the State Government until the reconstitution of such Gram Panchayat or Zilla Panchayat;(2)On the reconstitution of the Gram Panchayat, or Zilla Panchayat as the case may be the authority,person or persons appointed under clause (b) of sub-section (1) shall cease to exercise his functions.
