(1)If, in the opinion of the Government a Gram Sabha,-(a)is not competent to perform, or persistently makes default in performing, the duties assigned to it by this Act,(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 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 power or to have not been functioning in a manner consistent with the provisions of this Act or the Rules framed there under, 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:[Provided further that before forming such opinion the Government shall refer the matter to the Bihar Bhoodan Yagna Committee, constituted under the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954), which may set the latter right, failing which the Government may proceed to take action herein provided] [Added by Bihar Act 6 of 1978, vide Section 26 (w.e.f. 23rd August, 1978).].
