Section 47(1) in The Manipur (Hill Areas) District Councils Act, 1971
(1)If, on receipt of a report from the Deputy Commissioner or otherwise, the Administrator is of opinion that-(a)any District Council is not competent to perform, or persistently makes default in the performance of, the duties imposed on it by or under this Act or any other law; or(b)any District Council exceeds or abuses its powers; or(c)the financial position and credit position of any District Council is seriously threatened; or(d)a situation has arisen in which the administration of any District Council cannot be carried on in accordance with the provisions of this Act,the Administrator may, by an order published, together with a statement of reasons therefor, in the Official Gazette, supersede such Council for such period, not exceeding one year, as may be specified in the order:Provided that before making an order of supersession as aforesaid under clause (a) or clause (b) or clause (c), reasonable opportunity shall be given to such Council to show cause why such order of supersession should not be made:Provided further that the period of supersession may be extended for any further period or periods not exceeding six months at a time in consultation with the Hill Areas Committee.
