(1)If in the opinion of the Government, a Gaon Panchayat, Anchalik Panchayat or Zilla Parishad exceed, or abuses its powers or is not competent to perform or make persistent default in the performance of the duties imposed on it under this Act or any other law for the time being in force, the Government may, by an order published in the official Gazette dissolve such Gaon Panchayat, Anchalik Panchayat or the Zilla Parishad as the case may be.
