(1)If, in the opinion of the Government, a Panchayat Union Council is not competent to perform or persistently makes default in performing the duties imposed on it by law or exceeds or abuses its powers, they may, by notification, -(a)dissolve the Panchayat Union Council from a specified date; and(b)direct that the Panchayat Union Council be re-constituted with effect from a date which shall not be later than six months from the date of dissolution.
