(1)If, in the opinion of the Government, a Gram Panchayat abuses its powers or is not competent to perform or makes persistent defaults in the performance of its duties under this Act or wilfully disregards any instructions given or directions issued by the Panchayat Samiti or Zila Parishad or any instructions issued by competent authority arising out of the audit of accounts of the Gram Panchayat or inspection of the work, the Government may, after giving the Gram Panchayat an opportunity to render explanation, by an order published, with the reasons thereof, in the Official Gazette, dissolve such Gram Panchayat.(2)When a Gram Panchayat is dissolved under sub-section (1)-(i)Sarpanch, [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.] and all Panches shall vacate their office forthwith ;(ii)all powers and duties of the Gram Panchayat during its dissolution, shall be exercised and performed by such person or persons as the Government may appoint in this behalf; and(iii)all property in the possession of the Gram Panchayat shall be held by the Government.(3)Upon dissolution of Gram Panchayat under sub-section (1), the Government shall re-constitute a Gram Panchayat as specified under Section 8 and election to re-constitute such Gram Panchayat shall be completed before the expiration of a period of six months from the date of dissolution :Provided that where the remainder of the period for which the dissolved Gram Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Gram Panchayat for such period.(4)A Gram Panchayat re-constituted upon the dissolution of the existing Gram Panchayat before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Gram Panchayat would have continued under Section 3 had it not been so dissolved.
