Section 145(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ When a Panchayat [is dissolved [*] [Sub-section (2) was substituted by Maharashtra 36 of 1965, Section 63(2).] as provided in the preceding subsections], the following consequences shall ensue, that is to say-(a)all members of the Panchayat shall, in the case of dissolution, as from the date specified in the order of dissolution, [* *] [The words 'and in the case of supersession, as from the date of order of the supersession', were deleted by Maharashtra 21 of 1994, Section 23(2)(b).] vacate their office as such members;(b)all powers and duties of the Panchayat shall, during the period of dissolution [* * *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 23(2)(c).] be exercised and performed by such person or persons as the State Government may, from time to time, appoint in that behalf; and(c)all property vested in the Panchayat shall, during the period of dissolution [* *] [The words 'or supersession' were deleted by Maharashtra 21 of 1994, Section 2.3(d).] vest in State Government].
