(2)When a Gram Panchayat is dissolved under sub-section (1)-(i)Sarpanch, [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.] and all Panches shall vacate their office forthwith ;(ii)all powers and duties of the Gram Panchayat during its dissolution, shall be exercised and performed by such person or persons as the Government may appoint in this behalf; and(iii)all property in the possession of the Gram Panchayat shall be held by the Government.
