(1)When a Panchayati Raj Institution is dissolved under this Act, the following consequences shall ensue:-(a)all the members of the Panchayati Raj Institution including the chairperson shall, on the date of dissolution vacate their respective offices but without prejudice to their eligibility for re-election or re-appointment.(b)all powers and duties of the Panchayati Raj Institution shall, during the period of dissolution, be exercised and performed by such administrator as the State Government may appoint in this behalf; and(c)all property vested in the Panchayati Raj Institution shall, during the period of dissolution, vest in the Government.(2)If it shall not be possible to reconstitute the Panchayati Raj Institution within the time specified in Clause (b) of Sec-Section (3), of Section 17 because of any stay by any competent Court or authority on any general election to the Panchayati Raj Institution concerned and the proceedings consequent thereon the consequences specified in Clauses (b) and (c) of Sub-Section (1) shall follow.(3)An order of dissolution made under Section 94 together with a statement of the reasons thereof shall be laid before the House of the State Legislature, as soon as may be, after it has been made.
