Section 160(5) in The Bihar Panchayat Raj Act, 2006
(5)If a Gram Panchayator Panchayat Samiti or Zila Parishad is dissolved-(a)all the powers and duties of the Gram Panchayat or Panchayat Samiti or Zila Parishad shall, during the period of its dissolution be exercised and performed by such person or persons as the Zila Parishad or the Government, as the case may be, may from time to time, appoint in this behalf;(b)all property vested in the Gram Panchayator Panchayat Samiti or Zila Parished shall during the period of dissolution vest in the Zila Parishad or the Government, as the case may be; and(c)the persons vacating office on dissolution shall be eligible for re-election or re-nomination.
