88. Supersession of a Gaon Sabha or a Gaon Panchayat or Circle Panchayat or a Panchayat Adalat.
(1)If in the opinion of the Chief Commissioner a Gaon Sabha or a Gaon Panchayat or a Circle Panchayat or a Panchayati Adalat is incompetent to perform or persistently makes default in the performance of a duty imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its powers or should there be any other reason which in the opinion of the Chief Commissioner necessitates the supersession of the body, the Chief Commissioner may, by notification in the Official Gazette, supersede it.(2)On the supersession of a Gaon Sabha or a Gaon Panchayat or a Circle Panchayat or a Panchayati Adalat under sub-section (1) the following consequences shall ensue :(a)all members or panches of the Gaon Sabha or the Gaon Panchayat or Circle Panchayat shall be disposed Adalat shall from the date of notification vacate their seats;(b)the funds and other property, if any, vested in the Gaon Sabha or Circle Panchayat shall be disposed of in such manner as the Chief Commissioner may direct; and(c)the Senior Sub-Judge [The Additional District Magistrate] or the Collector, as the case may be, shall withdraw all [civil, criminal and revenue cases] pending before such Circle Panchayat or Panchayati Adalat and dispose of them in accordance with law.(3)The Chief Commissioner may at any time establish another such body in the place of the one so superseded under this section in accordance with the provision of this Act.(4)Until the body superseded under sub-section (1) is established, the duties, powers and functions of the body so superseded shall be discharged, exercised and performed by such person or authority as the Chief Commissioner may specify.
