Section 10 in Lai Autonomous District (Village Councils) Act, 2007
10. Dissolution of Village Council.
- The Executive Committee may, by public notification appoint a commission under this Act consisting of not more than three persons to be appointed from amongst officers of the District Council to inquire the affairs of a Village Council if it is considered too in-efficient or is unable to carry on the village administration or is acting in a manner pre-judicial to the interest of the state or, is found to have been indulging in corrupt practices in matter of village administration and such a commission shall, after proper inquiry, submit each report of findings along with its recommendations to the Executive Committee within a period of time specified by the Executive Committee.The Executive Committee may order either;(a)Suspension of the Village Council for a period of three months at a time which may be extended for another three months or,(b)Dissolution of the Village Council for fresh election.When order is made under (a) above, the Executive Committee shall assume to itself all the power and functions of the Village Council and may authorise in this behalf any employee of the Lai District Council to exercise this function during the period of suspension.When a Village Council is dissolved under (b) above, fresh election shall be held within six months.Provided that pending of the election of Village Council the Executive Committee may authorise any employee of the Lai Autonomous District Council as specified above.
