114. Power of State Government to supersede a Gram Panchayat or Zilla Panchayat.
- If, in the opinion of the State Government,any Gram Panchayat or Zilla Panchayat :-(a)has shown its incompetence to perform or has persistently made default in the performance of the duties imposed on it or under this Act or any other law; or(b)has exceeded or abused its powers, the State Government may, by order, to be published in the Official Gazette stating the reasons therefore, supersede the Gram Panchayat or Zilla Panchayat, as the case may be, and direct that it be reconstituted within such period not exceeding the maximum period of one year ;Provided that the State Government shall, before making any order give the Gram Panchayat or the Zilla Panchayat,as the case may be, an opportunity of making a representation against the proposed order.
