Section 117(1) in Karnataka Panchayat Raj Act, 1993
(1)When [during the term of office of members of Grama panchayats, two or more contiguous panchayat areas] are amalgamated and declared to be a panchayat area (hereinafter in this section referred to as the amalgamated panchayat area) by virtue of a notification under section 4 [notwithstanding anything contained in this Act, with effect from] [Substituted by Act 29 of 1997 w.e.f 20.10.1997.] the date on which such notification is issued (hereinafter in this section referred to as the specified date), the following consequences shall ensue, namely.-(a)the Grama Panchayats of such local area (hereinafter in this section referred to as the existing Grama Panchayats) shall cease to exist and all the members of such Grama Panchayats shall vacate office;(b)There shall be constituted for the amalgamated panchayat area a Grama Panchayat (hereinafter in this section referred to as interim Grama Panchayat) consisting of members nominated by the Deputy Commissioner and such members shall, as far as may be practicable be persons who are the members of the existing Grama Panchayats;(c)[ The Adhyaksha and Upadhyaksha of the interim Grama Panchayat and the members of the Standing Committee shall be elected in the manner provided in this Act, within one month from the specified date; [Clause (c) (d) substituted by Act 29 of 1997 w.e.f. 20.10.1997.](d)The members of the interim Grama Panchayat so constituted, shall subject to the provisions of sections 12, 13, 43 and 43-A hold office for the remainder of the period for which all the existing Grama Panchayats would have continued or where the remainder of the period is different in respect of different existing Grama Panchayats, till the remainder of the period of the last of such existing Grama Panchayats would have expired had there not been amalgamation of panchayat areas under this section.](e)Before the expiry of the term of the interim Grama Panchayat in accordance with the provisions of clause (d), a Grama Panchayat (hereinafter referred to as the amalgamated Grama Panchayat) shall be constituted in the manner provided in this Act;(f)[ x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.]
