(2)The Government may, at the request of the panchayat concerned, or after consultation with the panchayat and after previous publication of the proposal by notification, -(a)increase the area of any village panchayat by including within such panchayat area any village or group of villages;(b)diminish the area of any village panchayat by excluding from such panchayat area any village or group of villages;(c)alter the headquarters of a panchayat at any level; or(d)alter the name of a panchayat at any level;Provided that any alteration extending or reducing the area of a [Village Panchayat or Block Panchayat] [Substituted 'village panchayat' by Act No. 34 of 2014, dated 23.12.2014.] under clause (a) or clause (b) shall not be brought into force before the expiry of the term of the existing committee of that panchayat.
