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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

State of Telangana - Subsection

Section 268(1)(i) in Telangana Panchayat Raj Act, 2018

(i)If, at any time, it appears to the Government that a Gram Panchayat, Mandal Praja Parishad or a Zilla Praja Parishad is not competent to perform its functions or has failed to exercise its powers or perform its functions or has exceeded or abused any of the powers conferred upon it by or under this Act, or any other law for the time being in force, the Government may direct the Gram Panchayat, Mandal Praja Parishad, or as the case may be, Zilla Praja Parishad to remedy such incompetency, failure, excess or abuse or to give a satisfactory explanation therefor and if the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad fails to comply with such direction, the Government may dissolve it with effect from a specified date and reconstitute it either immediately or within six months from the date of dissolution, and cause any or all of the powers and functions of the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad to be exercised and performed by such person or authority as the Government may appoint in that behalf during the period of its dissolution and any person or authority so appointed may, if the Government so direct, receive remuneration for the services rendered from the funds of the Gram Panchayat, Mandal Praja Parishad or the Zilla Praja Parishad, as the case may be;