(1)If in the opinion of the State Government any Gram Panchayat, Panchayat Samiti or Zilla Parishad -(a)has shown its incompetence to perform, or has persistently made default in the performance of, the duties imposed on it by or under this Act or any other law;(b)has failed to carry out or implement the direction given by the State Government under Section 193; or(c)has exceeded or abused its powers ,the State Government may, by order, to be published in the Official Gazette, stating the reasons therefor, dissolve the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, and direct that it be reconstituted within such period not exceeding six months as may be specified in the order :Provided that the members of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad,as reconstituted, shall hold office for the unexpired portion of the period for which the members of the Gram Panchayat, the Panchayat samiti or the Zilla Parishad, as the case may be, would have held office had the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, not been dissolved.
