(1)If the Gramdan Board at any time is satisfied that the Executive Committee of a Gram Sabha has failed, without reasonable cause, to discharge the duties or perform the functions imposed on or assigned to it by or under this Act or has exceeded or abused its powers under this Act, or that it is otherwise expedient so to do, it may request the State Government to direct that the Executive committee be dissolved with effect from the date to be specified in the notification. The State Government may also itself initiate such action, but no decision for dissolution of the Executive Committee shall be taken by the State Government without consulting the Gramdan Board.
