(4)[ Where a special officer has been appointed under sub-section (2), all powers functions and duties of the Panchayat concerned, the President, and the various committees of the panchayat, shall be exercised and performed by the special officer and where an Administrative Committee has been appointed, the powers, functions and duties of the panchayat shall be exercise and performed by such committee and the powers, duties and functions of the President and the Vice President shall be exercised and performed by the member of the committee authorised by the Government.Provided that, the Special Officer or the Administrative Committee appointed shall exercise the powers and perform the functions subject to the general or specific directions issued by the Government.
