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State of Nagaland - Section

Section 31 in Nagaland Village Councils Act, 1978

31. [] [Renumbered by '54' Act No. 2 of 2010, dated 18.3.2010.] Dissolution.

(1)If the State Government on receipt of a report from the Deputy Commissioner of the District or otherwise is satisfied that a situation has arisen in which Village or Area Council cannot function in accordance with the provisions of this Act, the State Government may, by order, published in the Gazette, direct that the Council shall be dissolved from such date and for such period as may be specified in the notification.
(2)when the Village or Area Council is dissolved under provisions of sub-section (1) : -
(a)all members notwithstanding that their term of office has not expired, shall from the date of dissolution vacate their office as such members.
(b)all powers and duties of the Village or Area Council shall during the period of dissolution be exercised by such person or persons as the State Government may appoint in this behalf.
(c)all funds and other property vested in the Village or area Council shall during the period of dissolution vest in the State Government; and
(d)as soon as the period of dissolution expires, the Village or Area Council shall be reconstituted in accordance with the provisions of this Act.
(3)Every order made under this section shall be laid as soon as may be after it is made, before the assembly while it is in session for a total period of seven days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following the assembly agree in making any modification in the order shall thereafter have effect only in such modified form or be of no effect as the case may be, without prejudice to the validity of anything previously done under this order.
31. Session.- An Area Council shall meet at least twice and not more than four times in a year.