(1)If the Gramdan Board at any time is satisfied that the Executive Committee of a Gram Sabha has failed, without reasonable cause, to discharge the duties or perform the functions imposed on or assigned to it by or under this Act or has exceeded or abused its powers under this Act, or that it is otherwise expedient so to do, it may request the State Government to direct that the Executive committee be dissolved with effect from the date to be specified in the notification. The State Government may also itself initiate such action, but no decision for dissolution of the Executive Committee shall be taken by the State Government without consulting the Gramdan Board.(2)Before publishing a notification under sub-section (1), the State Government shall-(i)communicate to the Executive Committee the grounds on which it proposes to take action, fix a reasonable period for the Committee to show cause against the proposal and consider its explanations and objections, if any; and(ii)consult the Gramdan Board and take into consideration its opinion if received within thirty days from the date of despatch of the communication for such consultation.(3)On the date fixed for the dissolution of the Executive Committee of a Gram Sabha in a notification under sub-section (1)-(i)the Executive Committee shall stand dissolved; and(ii)all its members including the President of the Gram Sabha shall be deemed to have vacated their offices.(4)When the Executive Committee of a Gram Sabha is dissolved, the Gram Sabha shall take necessary steps for the early constitution and election of another Executive Committee in accordance with section 15:Provided that the State Government may direct the postponement of the holding of the elections for a period not exceeding twelve months.(5)On the dissolution of the Executive Committee of a Gram Sabha and pending the constitution of another Executive Committee under sub-section (4), the State Government may, by order appoint any person or authority to exercise the powers and discharge the duties and functions of the Executive Committee under this Act, subject to such restrictions as may be specified in the order.
