Section 117(1) in The Orissa Grama Panchayats Act, 1964
(1)If after the fresh election held under the last preceding section the Grama Panchayat continues to be incompetent to perform or abuse its powers, the State Government for all or any of the reasons specified in Sub-section (1) of Section 116 may, by notification published in the prescribed manner, supersede it for a specified period [and may, in like manner by stating reasons therefor, extend such period from time to time so, however, that the total period of supersession does not exceed six months.] [Added vide Orissa Act No. 9 of 1991.]
