(1)If, in the opinion of the Government, a District Panchayat 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 District Panchayat from a specified date; and(b)direct that the District Panchayat be re-constituted with effect from the date, which shall not be later than six months from the date of dissolution.(2)The provisions of sub-sections (2) to (7) (both inclusive) of section 215 shall, as far as may be, apply in relation to the dissolution of a District Panchayat as they apply in relation to the dissolution of a Panchayat Union Council.
