(1)When any Gram Panchayat is excluded from a Block under clause (a) of sub-section (3) of Section 67, such Gram shall , as from the date of the notification referred to in that sub-section , cease to be subject to the jurisdiction of the Panchayat Samiti of that Block and, unless the State Government otherwise directs, to the rules, orders, directions and notifications in force therein.(2)When a Garm is included in a Block under clause(b) of sub-section (3) of Section 67, the Panchayat Samiti for that Block shall, as from the date of the notification referred to in that sub-section, have jurisdiction over such Gram and, unless the State Government otherwise directs, all rules, orders, directions and notifications in that Block shall apply to the Gram so included.(3)When the area of any Block is divided under clause (c) of subsection (3) of Section 67, so as to constitute two or more Blocks, there shall be reconstruction of the Panchayat Samiti for the newly constituted Blocks in accordance with the provisions of this Act, and the Panchayat Samiti of the Block so divided shall, as from the date of coming into office of the newly constituted Panchayat Samitis, cease to exist.(4)When the areas of two or more Blocks are united under clause (d) of sub-section(3) of Section 67 so as to constitute a single Block, there shall bereconstitution of the Panchayat Samitis for the newly constituted Blocks in accordance with the provisions of this Act, and the Panchayat Samities of the Blocks so united shall, as from the date of coming into office of the newly constituted Panchayat Samiti, cease to exist.(5)When under sub-section (3) of Section 67 any Gram is excluded from, or included in, a Block, or Block is divided so as to constitute two or more Blocks, or two or more Blocks are united to constitute a single Block, the properties, funds and liabilities of the Panchayat Samiti or Samitis affected by such reorganisation shall vest in such Panchayat Samiti or Panchayat Samitis and in accordance with such allocation, as may be determined by order in writing by the prescribed authority, and such determination shall be final.
