(1)If, in the opinion of the State Government, a Gram Sabha-(a)is not competent to perform, or persistently makes default in performing the duties assigned to it by this Act; or(b)exceeds or abuses the powers assigned to it under this Act; or(c)is not functioning in a manner consistent with the provisions of this Act or the rules framed thereunder ;the State Government may, by notification in the official Gazette, stating the reasons for its order, declare that Gram Sabha to be incompetent, or in default or to have exceeded or abused its powers to have not been functioning in a manner consistent with the provisions this Act or the rules framed thereunder, as the case may be, and supersede it for such period not exceeding one year at a time :Provided that before any such notification is issued, the Gram Sabha concerned shall be given a reasonable\opportunity of showing cause why the proposed declaration should not be made.
