(1)If, in the opinion of the Government, a District Panchayat is not competent to perform or persistently makes default in performing the duties imposed on it by law or exceeds or abuses its powers, they may, by notification, -(a)dissolve the District Panchayat from a specified date; and(b)direct that the District Panchayat be re-constituted with effect from the date, which shall not be later than six months from the date of dissolution.
