(2)Notwithstanding anything contained in sub-section (1), the Block Development and Panchayat Officer may, within a period of seven days prior to the publication of election programme of the Gram Panchayat or in the event of suspension or removal of [a Sarpanch or Panch, as the case may be, require, by a general or special order, a Sarpanch or a Panch, as the case may be] [Substituted the words 'Sarpanch or Up-Sarpanch or Panch, as the case may be, require, by a general or special order, a Sarpanch, Up-Sarpanch or a Panch, as the case may be' vide Haryana Act No. 10 of 1999.], to hand over the records, registers and other property referred to in the said sub-section to the Social Education and Panchayat Officer or Gram Sachiv, who shall hold them in his custody on behalf of the Gram Panchayat and shall hand over the same to the person authorised for the custody of the record and property.
