(1)If, in the opinion of the Government, a Village Panchayat 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, direct that the Village Panchayat be dissolved with effect from a specified date and re-constituted with effect from a specified date which shall be within a period of six months from the date of such dissolution.
