(2)On the suspension or supersession of a body under sub-section (1), the following consequences shall ensue:-(a)all members of the body shall from the date of the notification vacate their seats;(b)the funds and other property, if any, vested in the body shall be disposed of in such manner, as Government may direct; and(c)the 1[Chief Judicial Magistrate] or the District Judge or the Collector, as the case may be, shall withdraw all criminal, civil and revenue cases pending before such Gram Panchayat, or Adalti Panchayat and dispose of them, in accordance with law.
