Section 269(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If, in the opinion of the State Government, a Panchayat Samiti exceeds or abuses its power or is not competent to perform, or makes persistent defaults in the performance of, the duties imposed on it by or under this Act, or otherwise by law or [willfully disregards any instructions given or directions issued by the State Government under sub-section (1) of section 261 or] [These words were substituted for the words 'willfully disregard' by Maharashtra 35 of 1963, Section 72.] any instructions issued by competent authority arising out of the audit of accounts of the Panchayat Samiti or inspection of the office and work thereof the State Government may, after giving the Panchayat Samiti an opportunity to render explanation, by an order published, with the reasons therefore, in the Official Gazette -(i)dissolve such Panchayat Samiti, [* * *] [The word 'or' was deleted by Maharashtra 21 of 1994, Section 77(1)(a).](ii)[* * *] [Clause (ii) was deleted by Maharashtra 21 of 1994, Section 77(i)(b).]
