Section 158(1) in Haryana Panchayati Raj Act, 1994
(1)If, in the opinion of the Government a Zila Parishad exceeds or abuses its powers or is incompetent to perform or makes persistent defaults in the performance of the duties imposed on it or functions entrusted to it under any provisions of this Act or under any other law for the time being in force, or the rules or fails to obey any order made under this Act by the Government or any officer authorised by it, under this Act or persistently disobeys any of such orders, the Government may, after enquiry and after giving the Zila Parishad an opportunity of rendering an explanation, by issuing order in the Official Gazette dissolve such Zila Parishad.
