Section 71 in Kerala District Administration Act, 1979
71. Dissolution and supersession of district council.
(1)If the district council persistently makes default in performing the duties imposed on it by law or in carrying out the orders lawfully issued by the Government or exceeds or abuses its power, the Government may,by notification in the Gazette, direct that the district council shall be dissolved and reconstituted on such date as may be specified in the notification; or, the Government may if they think necessary, by notification in the Gazette, supersede the district council for a period not exceeding six months. Every notification under this sub-section shall be accompanied by a notification appointing an administrative committee under sub-section (5).(2)Before 'publishing a notification under sub-section (1), the Government shall communicate to the district council concerned the grounds on which they propose to do so, fix a reasonable period for the district council to show cause against the proposal and consider its explanations or objections, if any.(3)Upon the publication of a notification under sub-section (1), all the members of the district council including the President and the Vice-President shall forthwith be deemed to have vacated their offices as such and fresh election shall be held in accordance with the provisions of this Act.(4)The members of a reconstituted district council shall center upon their offices on the date fixed for the reconstitution of the district council.(5)During any interval between the dissolution and the reconstitution of a district council or during the period of its supersession, as the case may be nil the powers and duties of the district council and of its President and Vice-President shall be exercised and discharged by an Administrative Committee and a Chairman and Vice-Chairman thereof appointed by, the Government in the manner specified in section 18.Provided that the term of office of the Administrative Committee, its Chairman and Vice-Chairman shall be as provided under this section and not under section 18 .(6)When a district council is dissolved or superseded under sub-section (1), the Administrative Committee appointed by the Government until the date of reconstitution thereof, and the reconstituted district council thereafter shall be entitled to all the assets and be subject to all the liabilities of the district council as on the date of dissolution or supersession and on the date of' reconstitution respectively.(7)Every notification issued under sub-section (1) shall be laid, as soon as may be after it is issued, before the Legislative Assembly while it is in section for a total period of fourteen days which may be comprised in one session on in two successive sessions; and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the notification or decides that the notification should not be Issued, the notification shall thereafter have effect only in such modified form or have no effect, as the case may be; so however that any such modification or annulment shall be Without prejudice to the validity of anything previously done under that notification.
