Section 97 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
97. Dissolution of District Panchayat.
(1)If in the opinion of the Administrator, the District Panchayat((a)exceeds or abuses its powers; or(b)is incompetent to perform, or makes wilful and persistent default in the performance of the duties imposed on it by or under this Regulation or any other law for the time being in force; or(c)misappropriates public monies including grants; or(d)fails to levy the taxes leviable under this Regulation; or(e)persistently disobeys the order made under sub-section (2) of section 96, the Administrator may by order published in the Official Gazette, dissolve the District Panchayat and direct that it shall be reconstituted in the manner provided in this Regulation.(2)No order under sub-section (1) shall be passed without giving to the District Panchayat a reasonable opportunity to render an explanation.(3)If a District Panchayat is dissolved under sub-section (1), the following consequences shall ensue, namely:-(a)all the members of the District Panchayat shall, from the date specified in the order, cease to be members;(b)all powers and duties of the District Panchayat shall, during the period of dissolution of the District Panchayat be exercised and performed by such person or persons as may be appointed by the Administrator in this behalf-(c)the Standing Committees appointed under section 73 of the District Panchayat shall be deemed to have been dissolved and all the members of the District Panchayat shall vacate office from the date of its dissolution.(4)An election to reconstitute a District Panchayat after such dissolution shall be completed before the expiry of a period of six months from the date of its dissolution.
