Section 107(1) in Jharkhand Panchayat Raj Act, 2001
(1)If at any time it appears to the State Government or the Prescribed Authority that a Gram Panchayat, Panchayat Samiti or Zila Parishad is repeatedly defaulting in performance of the duties imposed on it by or under this Act or any other Law for the time being in force or works beyond its powers or misuses its powers or does not obey any order of the State Government or the competent authority, then the authority as prescribed by the State Government, on holding such inquiry as he deems proper, may by an order dissolve the said Gram Panchayat, Panchayat Samiti or Zila Parishad and may order to constitute the same de novo.
