Section 26 in Gujarat Panchayats (Amendment) Act, 1962
26. Insertion of new section 310-A in Guj. VI of 1962.- In the principal Act after section 310 the following new section shall be inserted, namely:-
"310A. Power of State Government to dissolve an ??? District ??? taluka panchayats on the alteration of limits of district or taluka.- (1) When, on account, of the constitution of a new District or taluka under the Land Revenue Code, or for any other reason, the limits of a district, or as the case may be, a taluka are, during the, term of office of the members of the district panchayat or as the case may be, the taluka panchayat, ???, the State Government may, by order published in the Official Gazette dissolve such district panchayat or taluka panchayat from a date specified in the order and direct-(i)that the district panchayat, or as the case may be the taluka panchayat be reconstituted for the district or the taluka of which the district panchayat or the taluka panchayat has been dissolved, or(ii)that a district panchayat or taluka panchayat be established for a new district, or as the case may be, a new taluka which has been constituted.The members of the panchayat which has been dissolved shall vacate their offices from the date specified in the order.(2)The panchayat reconstituted or established under the provisions of sub-section (1) shall consist of members nominated by the State Government. Such members shall, so far as may be practicable in the opinion of the State Government be persons who were members of the district or taluka panchayat, as the, case may be, which has dissolved under sub-section (1).The President and Vice-President of a panchayat so reconstituted or established shall be elected in the maimer provided in this Act.(3)The members of a panchayat reconstituted or established under the provisions of sub-section (1) shall hold office for such period, not exceeding four years, as the State Government shall, by order in writing, specify.(4)On the expiry of the period of office of the, members of a panchayat under the provisions of sub-section (3), the district panchayat or as the case may be, the taluka panchayat shall be constituted under section 17.(5)When a panchayat has been dissolved and reconstituted or established under the provisions of sub-section (1), so much of the fund and other property of the panchayat which has been dissolved shall vest in, and such portion of the debts and obligations shall be transferred to, the panchayat reconstituted or established under sub-section (1) as the State Government, may, by order in writing direct.(6)The rights and liabilities of the, panchayat which has been dissolved in respect, of civil and criminal proceedings, contracts, agreements and any other matter or thing arising in or relating to any part of the area subject to the authority of the panchayat reconstituted or established, shall vest in such panchayat.(7)Any notification, notice, lax, order, scheme, licence, permission, rule, bye-law or form issued, imposed, granted or made by the panchayat which has been dissolved in respect of any part of the area subject to the authority of the panchayat, which has been reconstituted or established shall be deemed to have been issued imposed, granted or made by such panchayat, unless and until it is superseded by any other notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form.
