Section 111(1) in Haryana Panchayati Raj Act, 1994
(1)When a Panchayat Samiti is dissolved under section 110, the following consequences shall ensure-(a)all members of the Panchayat Samiti shall, from the date of the notification, vacate the office;(b)all powers and duties of the Panchayat Samiti may, until the Panchayat Samiti is reconstituted, be exercised and performed by such person or persons as the Government may appoint in this behalf ; and(c)all property vested in the Panchayat Samiti shall, until it is reconstituted vest in the Government.
