(5)On the re-constitution of the Village Panchayat after the dissolution, the Government may pass such orders as they deem fit as to the transfer to the Village Panchayat from the Panchayat Union Council of the assets or institutions which were acquired by the Panchayat Union Council during the period of dissolution on behalf of the Village Panchayat and as to the discharge of the liabilities, if any, of such Village Panchayat relating to such assets or institutions.
