Section 97(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(3)If a District Panchayat is dissolved under sub-section (1), the following consequences shall ensue, namely:-(a)all the members of the District Panchayat shall, from the date specified in the order, cease to be members;(b)all powers and duties of the District Panchayat shall, during the period of dissolution of the District Panchayat be exercised and performed by such person or persons as may be appointed by the Administrator in this behalf-(c)the Standing Committees appointed under section 73 of the District Panchayat shall be deemed to have been dissolved and all the members of the District Panchayat shall vacate office from the date of its dissolution.
