Section 200(7)(a) in The Goa Panchayat Raj Act, 1994
(a)all the powers and duties of the Zilla Panchayat or Panchayat shall, during the period of its dissolution be exercised and performed by such person or persons as the [Government] [Substituted by the Amendment Act 1 of 1997.] may from time to time appoint in this behalf;