Section 29 in The Manipur Hill Areas Autonomous District Council Act, 2000
29. General.
(1)The Government may, in consultation with the Hill Areas Committee, order the dissolution of a District Council by notification in the official Gazette, if it exceeds or abuses its powers, and is not competent to perform, or makes persistent default in the performance of the duties imposed on it under this Act:Provided that no action shall be taken for dissolution of a District Council without giving it a reasonable opportunity of being heard before the dissolution of the District Council.(2)On dissolution of a District Council, the Government shall assume all or any of the functions or powers vested in or exercisable by the District Council and declare that such functions or powers shall be exercisable by such persons or authority as the Government may specify, for a period not exceeding six months.Provided that where the remainder of the period for which a dissolved District Council would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting a District Council for such a period.
