Section 253(4) in The Gujarat Panchayats Act, 1993
(4)If a panchayat is dissolved or superseded-(a)all the powers and duties of the panchayat shall during the period of dissolutuion or supersession, as the case may be exercised and performed by such person or persons as the State Government may, from time to time appoint in that behalf, and(b)all the property vested in the panchayat shall during the period of dissolution or supersession, as the case may be, vest in the State Government; and(c)on the dissolution or, as the case may be, on the expiry of the period of supersession, the panchayat shall be reconstituted in the manner provided in this Act, and the persons vacating office shall be eligible for re-election.
