Section 51 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
51. Dissolution of Gram Panchayat.
(1)If in the opinion of the Administrator, a Gram Panchayat-(a)exceeds or abuses its powers; or(b)is incompetent to perform or makes wilful and persistent default in the performance of the duties imposed on it by or under this Regulation or any other law for the time being in force; or(c)fails to levy the taxes leviable under this Regulation; or(d)persistently disobeys the order of the Chief Executive Officer made under sub-section (2) of section 49,he may, by order published in the Official Gazette, dissolve the Gram Panchayat.(2)No order under sub-section (1) shall be passed without giving to the Gram Panchayat a reasonable opportunity of being heard.(3)If a Gram Panchayat is dissolved under sub-section (1), the following consequence shall ensue, namely:-(a)all the members of the Gram Panchayat shall, from the date specified in the order, cease to be its members;(b)all powers and duties of the Gram Panchayat shall during the period of dissolution of the Gram Panchayat, be exercised and performed by such person or persons as may be appointed by the Administrator in this behalf.(4)An election to constitute a Gram Panchayat shall be completed before the expiry of a period of six months from the date of its dissolution.
