(1)If, in the opinion of the Zila Parishad or the Government, a Gram Panchayat exceeds or abuses its powers or is not competent to perform or makes persistent default in the performance of the duties imposed on it under this Act or by any other law for the time being in force, the Zila Parishad or the Government as the case be, may by order published in the Official Gazette dissolve such Gram Panchayat.(2)If in the opinion of the Government, a Panchayat Samiti or a Zila 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 under this Act or by any other law for the time being in force, the Government may, by an order published in the Official Gazette, dissolve such Panchayat Samiti or Zila Parishad, as the case may be.(3)Before publishing an order under sub-section (1) or sub-section (2), the Zila Parishad or the Government shall communicate to the Gram Panchayat or the Panchayat Samiti or the Zila Parishad, as the case may be, the grounds on which it proposes to do so, fix a reasonable period for the Panchayat concerned to show-cause against the proposal and consider its explanations and objections, if any.(4)When a Gram Panchayator Panchayat Samiti or Zila Parishad is dissolved all the members of the Gram Panchayator Panchayat Samiti or Zila Parishad shall, from the date specified in the order, vacate their offices as its members.(5)If a Gram Panchayator Panchayat Samiti or Zila Parishad is dissolved-(a)all the powers and duties of the Gram Panchayat or Panchayat Samiti or Zila Parishad shall, during the period of its dissolution be exercised and performed by such person or persons as the Zila Parishad or the Government, as the case may be, may from time to time, appoint in this behalf;(b)all property vested in the Gram Panchayator Panchayat Samiti or Zila Parished shall during the period of dissolution vest in the Zila Parishad or the Government, as the case may be; and(c)the persons vacating office on dissolution shall be eligible for re-election or re-nomination.
