67. Power to reconstitute or supersede Panchayats.
- If the State Government is satisfied on the report of the prescribed authority that an Anchal Panchayat or a Gram Panchayat is not competent to perform, or is persistently making default in performing, the duties imposed on it by or under any law, or is exceeding or abusing its powers, it may, by notification, direct -(a)that the Gram Panchayat or the Anchal Panchayat, as the case may be, be reconstituted with effect from a specified date; or(b)that the Gram Panchayat or the Anchal Panchayat, as the case may be, be superseded for a specified period, not exceeding [two years] [Words substituted for the words 'one year' by W.B. Act 10 of 1969.].
