Section 260(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If, in the opinion of the State Government, a Zilla Parishad exceeds or abuses its powers, or is not competent to perform, or makes persistent default in the performance of, the duties imposed on it by or under this Act or under any other law for the time being in force, or [wi11fully disregards any instructions given or directions issued by the State Government under sub-section (1) of section 261 or] [These words were substituted for the words 'wilfully disregards' by Maharashtra 55 of 1963, Section 67(a).] any instructions issued by competent authorities arising [out of audit of accounts under the Bombay Local Audit Act, 1930] [These words were substituted for the words 'out of audit of accounts of the parishad', by Maharashtra 55 of 1963, Section 67(b).] or inspection of the office and work thereof, the State Government may, after giving the Zilla Parishad an opportunity of rendering an explanation, by order published, with the reasons therefore, in the Official Gazette-(i)dissolve such Zilla Parishad [*] [The words 'or' was deleted by Maharashtra 21 of 1994 Section 76(1)(a).][* * * * *] [Clause (ii) was deleted by Maharashtra 21 of 1994, Section 76(1)(b).]
