(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.(2)When a Zila Parishad is dissolved under sub-section (1) all members of the Zila Parishad shall from the date specified in the order, vacate their office as such members.(3)When the Zila Parishad is dissolved, it shall be reconstituted in the manner provided in this Act and the persons vacating the offices on its dissolution shall be eligible for re-election.(4)If a Zila Parishad is dissolved:-(a)all the powers and duties of the Zila Parishad shall during the period of dissolution be exercised and performed by such person or persons as the Government may, from time to time, appoint in that behalf;(b)all property vested in the Zila Parishad shall during the period of dissolution vest in the Government.
