Section 160(4) in Haryana Panchayati Raj Act, 1994
(4)Any President or Vice-President or Member, as the case may be, removed under sub-section (2) shall hand over the records, money or any other property of the Zila Parishad in his possession or under his control to.(i)Vice-President, if he is President;(ii)President, if he is a Vice-President;(iii)if both the President and Vice-President are removed, to a Member commanding majority in the Zila Parishad.
