(1)When an order of dissolution has been passed under Section 194 then with effect from the date of the order-(a)all the members of the Gram Panchayat, the Panchayat the members of the Standing Committees thereof, shall Samiti or the Zilla Parishad, as the case may be, vacate their offices ;(b)all the powers, duties and functions which, under the provisions of this Act or any rule or regulation of bye law or made thereunder or any law for the time being in force, may be exercised, discharged or performed by the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, or any Standing Committees thereof shall be exercised, discharged or performed by such authority, person or persons as may be appointed by the State Government in this behalf ; and(c)all properties vested in the Gram Panchayats, the Panchayat Samiti or the Zilla Parishad, as the case may be, shall remain vested in the State Government until the reconstitution of such Gram Panchayats, Panchayat Samitis or Zilla Parishads.
