Section 95(1) in Rajasthan Panchayati Raj Act, 1994
(1)When a Panchayati Raj Institution is dissolved under this Act, the following consequences shall ensue:-(a)all the members of the Panchayati Raj Institution including the chairperson shall, on the date of dissolution vacate their respective offices but without prejudice to their eligibility for re-election or re-appointment.(b)all powers and duties of the Panchayati Raj Institution shall, during the period of dissolution, be exercised and performed by such administrator as the State Government may appoint in this behalf; and(c)all property vested in the Panchayati Raj Institution shall, during the period of dissolution, vest in the Government.
