(1)Government may either suo moto or, on a reference by President, Secretary or a member, or on a petition received from a citizen, cancel or very a resolution passed or a decision taken by the panchayat if in their opinion such decision or resolution -(a)is not legally passed or taken; or(b)is in excess of the powers conferred by this Act or any other law or its abuse;or(c)is likely to endanger human life, health public safety, communal harmony or may lead to riot or quarrel; or(d)is in violation of the directions or provisions of grant issued by Government in the matter of implementing the plans, schemes or programmes.
