(7)If a Panchayat or Zilla Panchayat is dissolved,-(a)all the powers and duties of the Zilla Panchayat or Panchayat shall, during the period of its dissolution be exercised and performed by such person or persons as the [Government] [Substituted by the Amendment Act 1 of 1997.] may from time to time appoint in this behalf;(b)all property vested in the Panchayat or Zilla Panchayat dissolved shall during the period of dissolution vest in the Government;(c)the persons vacating office on dissolution shall be eligible for re-election.
