68. Consequences of reconstitution and supersession.
(1)When a Gram Panchayat or an Anchal Panchayat, as the case may be, is directed to be reconstituted as aforesaid the prescribed authority, shall -(a)in the case of a Gram Panchayat take immediate steps to hold a fresh election of members in the manner prescribed; and as soon as the election of members is notified as laid down in section 16 the prescribed authority shall declare the Gram Panchayat to be duly reconstituted and the former members of the Gram Panchayat unless they are re-elected shall vacate their offices;(b)in the case of an Anchal Panchayat immediately call upon the Gram Panchayats concerned to hold fresh elections in the manner prescribed to reconstitute the Anchal Panchayat; and when the election is notified as laid down in sub-section (2) of section 26, the prescribed authority shall declare the Anchal Panchayat to be duly reconstituted and the former members of the Anchal Panchayat unless they are re-elected shall vacate their offices.(2)When a Gram Panchayat or an Anchal Panchayat, as the case may be, is superseded, the following consequences; shall ensue -(a)all members of the Gram Panchayat or the Anchal Panchayat, as the case may be, shall, as from the date of the order, vacate their offices;(b)all powers, duties and functions of the Gram Panchayat or the Anchal Panchayat, as the case may be, shall, during the period of supersession, be exercised and performed by such authority, person or persons and in such manner as the prescribed authority may direct; and(c)all property vested in the Gram Panchayat or the Anchal Panchayat, as the case may be, shall during that period, vest in such authority, person or persons and under such conditions as the prescribed authority may direct.(3)On the expiration of the period of supersession specified in the notification, the State Government may -(i)extend the period of supersession for such further term, not exceeding Words substituted for the words 'one year' by W.B. Act 10 of 1969.[two years], as it may consider necessary; or(ii)reconstitute the Gram Panchayat or the Anchal Panchayat, as the case may be, by fresh elections in the manner prescribed, and the persons, who vacated their offices under clause (a) of sub-section (2), shall not he deemed to be disqualified for election.
