(1)When an area is excluded from a Gram clause (a) of sub-section (3) of Section 3, such area shall , as from the date of the notification referred to in that sub-section, cease to be subject to the jurisdiction of the Gram Panchayat of that Gram and, unless the State Government otherwise directs, to the rules, orders, directions and notifications in force therein.(2)When an area is included in a Gram under clause (b) of subsection (3) of Section 3, the Gram Panchayat for that Gram shall, as from the date of the notification referred to in that sub-section, have jurisdiction over such area and, unless the State Government otherwise directs, all rules, orders, directions and notifications in force in that Gram shall apply to the area as included.(3)When the area of any Gram is divided under clause (c) of subsection (3) of Section 3, so as to constitute two or more Grams, the Gram Panchayat of that Gram shall, from the date of the notification referred to in that sub-section, cease to exist and there shall be reconstitution of the Gram Panchayat for the newly constituted Grams in accordance with the provisions of this Act.(4)When the areas of two or more Grams are united under clause (d) of sub-section (3) of Section 3, so as to constitute a single Gram, the Gram Panchayats of the said Grams shall, as from the date of the notification referred to in that sub-section, cease to exist and seperate Gram Panchayat shall be constituted for the new Gram in accordance with the provisions of this Act.(5)When under sub-section (3) of Section 3, any area is excluded from, or included in a Gram or a Gram is divided so as to constitute two or more Grams, or two or more Grams are united to constitute a single Gram, the properties, funds and liabilities of the Gram Panchayat or Gram Panchayats affected by such reorganisation shall vest in such Gram Panchayat or Gram Panchayats and in accordance with such allocation, as may be determined by order in writing by the prescribed authority and such determination shall be final.(6)An order made under sub-section (5) may contain such supplemental, incidental and consequential provision as may be necessary to give effect to such reorganisation.
