Section 268(1) in Karnataka Panchayat Raj Act, 1993
(1)If, [on the recommendation of the Taluk Panchayat, or otherwise the Zilla Panchayat is of the opinion that] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], a Grama Panchayat exceeds or abuses its power or is not competent to perform or makes 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 [Zilla Panchayat may] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], by an order published in the official Gazette, dissolve such Grama Panchayat.
