Section 97(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)If in the opinion of the Administrator, the District Panchayat((a)exceeds or abuses its powers; or(b)is incompetent to perform, or makes wilful and persistent default in the performance of the duties imposed on it by or under this Regulation or any other law for the time being in force; or(c)misappropriates public monies including grants; or(d)fails to levy the taxes leviable under this Regulation; or(e)persistently disobeys the order made under sub-section (2) of section 96, the Administrator may by order published in the Official Gazette, dissolve the District Panchayat and direct that it shall be reconstituted in the manner provided in this Regulation.
