Section 51(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)If in the opinion of the Administrator, a Gram 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)fails to levy the taxes leviable under this Regulation; or(d)persistently disobeys the order of the Chief Executive Officer made under sub-section (2) of section 49,he may, by order published in the Official Gazette, dissolve the Gram Panchayat.
