Section 142 in Arunachal Pradesh Panchayat Raj Act, 1997
142.
(1)If, in the opinion of the Government, Gram Panchayat or Anchal Samiti or Zilla Parishad;(a)exceeds or abuses its powers, or(b)is incompetent to perform, or makes willful and persistent default in the discharge of the functions imposed on it by or under this Act or another law for the time being in force; or(c)persistently disobeys the order of the Deputy Commissioner or the officer under subsection (1) of section 139.(2)The Government may, by order in writing, dissolve Gram Panchayat or an Anchal Samiti or a Zilla Parishad and direct that it shall be reconstituted in the manner provided in this Act.(3)No order under sub-section (1) shall be passed by the Government without giving to a Gram Panchayat or Anchal Samiti or a Zilla Parishad reasonable opportunity to render an explanation.(4)When a Gram Panchayat, or an Anchal Samiti or a Zilla Parishad is dissolved under sub-section (1);(a)all the members of the Gram Panchayat or Anchal Samiti or Zilla Parishad shall, from the date specified in the order, vacate their office as member;(b)all the functions of the Gram Panchayat, Anchal Samiti and Zilla Parishad Shall, during the period of dissolution, be discharged by such person or persons as the Government may appoint in this behalf.(5)When a Gram Panchayat or Anchal Samiti or Zilla Par/shad is dissolved; it shall be reconstituted in the manner provided in this Act before the end of six months from the date of such dissolution;Provided that where the remainder of the period for which the dissolved Zilla Parishad, Anchal Samiti or Gram Panchayat would have continued is less than six months it shall not be necessary to hold an election under this section for constitution of a Zilla Parishad, Anchal Samiti or Gram Panchayat for such period.(6)Zilla Parishad, Anchal Samiti or Gram Panchayat constituted upon the dissolution before expiration of it duration shall continue only for the remainder of the period of which the dissolved Zilla Parishad, Anchal Samiti or Gram Panchayat would have continued had it not been so dissolved.
