114. Casual vacancies to be left unfilled in certain cases. -
(1)Where a vacancy occurs in any body constituted under this Act by reason of the death, resignation, removal or avoidance of the election of a member or other office bearer and the term of office of that member or other officer bearer would in the ordinary course of events have determined within six months of the occurrence of the vacancy, the prescribed authority may direct that the vacancy be left unfilled until the next general election under this Act.(2)In the event of [vacancy in the offices of Pradhan] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] remaining unfilled by virtue of direction made under sub-section (1), the prescribed authority may, by order make such arrangement as it thinks fit for discharge of the functions of the Pradhan till a Pradhan is elected.[115. Succession to property, assets, rights, liabilities and obligations in certain cases. - (1) On and from the date of commencement of the Uttar Pradesh Panchayat Laws (Amendment) Act, 1994 -(a)all property, interest in property and assets, including cash balances, wherever situate, which immediately before such date were vested in the Gaon Sabha shall vest in and be held by the Gram Panchayat for the purposes of this Act; and(b)all rights, liabilities and obligations of the aforesaid Gaon Sabha whether arising out of any contract or otherwise, existing immediately before such date, shall be the rights, liabilities and obligations of the Gram Panchayat.(2)Where any doubt or dispute arises as to whether any property, interest or asset has vested in a Gram Panchayat under sub-section (1), or any right, liability or obligation has become the right, liability or obligation of a Gram Panchayat such doubt or dispute shall be referred in the manner prescribed to the State Government whose decision shall, unless superseded by any decision of a court of law be final.
