Section 142(4) in Arunachal Pradesh Panchayat Raj Act, 1997
(4)When a Gram Panchayat, or an Anchal Samiti or a Zilla Parishad is dissolved under sub-section (1);(a)all the members of the Gram Panchayat or Anchal Samiti or Zilla Parishad shall, from the date specified in the order, vacate their office as member;(b)all the functions of the Gram Panchayat, Anchal Samiti and Zilla Parishad Shall, during the period of dissolution, be discharged by such person or persons as the Government may appoint in this behalf.
