(1)If, in the opinion of the Government, a Panchayat Union Council 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 Panchayat Union Council from a specified date; and(b)direct that the Panchayat Union Council be re-constituted with effect from a date which shall not be later than six months from the date of dissolution.(2)Before publishing a notification under sub-section (1), the Government shall communicate to the Panchayat Union Council the grounds on which they propose to do so, fix a reasonable period for the Panchayat Union Council to show cause against the proposal and consider its explanations and objections, if any.(3)On the date fixed for the dissolution of a Panchayat Union Council under sub-section (1), all its members as well as its Chairman and Vice-Chairman shall forthwith be deemed to have vacated their offices as such.(4)During the interval between the dissolution and the re-constitution of a Panchayat Union Council, the Inspector may appoint a person to exercise the powers and discharge the duties of the Panchayat Union Council and of its Chairman:Provided that any person to be appointed under the provisions of this subsection shall be a person in the service of the Government not below the rank of a Tahsildar or a Commissioner:(5)The Government may direct that the Panchayat Union Council be re-constituted before the date fixed for its re-constitution under clause (b) of sub-section (1).(6)The members as well as the Chairman and Vice-Chairman of a re-constituted Panchayat Union Council shall enter upon their offices on the date fixed for its re-constitution and they shall hold their offices only for the remainder of the period for which the dissolved Panchayat Union Council would have continued under sub-section (1) of section 18, had it not been dissolved.(7)When a Panchayat Union Council is dissolved under this section, the Government until the date of the re-constitution of the Panchayat Union Council and the re-constituted Panchayat Union Council, thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Panchayat Union Council as on the date of the re-constitution, respectively.
