Section 68(1) in Mising Autonomous Council Act, 1995
(1)The Governor may, if he is satisfied, on receipt of a report or otherwise and in consultation with the judicial department of the Government that a situation has arisen in which the administration of the Council Area cannot be carried out in accordance with the provisions of the law for the time being in force or the general or the special instructions issued by the Government from time to time, by notification in the Official Gazette, dissolve the General Council, the Executive Council and the Village Council before the expiry of the term and assume to himself all or any of the powers and functions of the General Council, the Executive Council and the Village Council, the Executive Council and the Village Councils and declare that such powers and functions shall be exercised by such persons or authority as the Government may specify in this behalf for a period not exceeding six months at a time.
