Section 71(1) in Kerala District Administration Act, 1979
(1)If the district council persistently makes default in performing the duties imposed on it by law or in carrying out the orders lawfully issued by the Government or exceeds or abuses its power, the Government may,by notification in the Gazette, direct that the district council shall be dissolved and reconstituted on such date as may be specified in the notification; or, the Government may if they think necessary, by notification in the Gazette, supersede the district council for a period not exceeding six months. Every notification under this sub-section shall be accompanied by a notification appointing an administrative committee under sub-section (5).
