Section 92(1) in Rajasthan Panchayati Raj Act, 1994
(1)The State Government shall be the Chief Superintending and Controlling Authority in respect of all matters relating to the administration of Panchayati Raj Institution and may, by an order in writing cancel any resolution or order passed by a Panchayati Raj Institution or any standing committee thereof if in its opinion such resolution is not legally passed or is in excess or abuse of the powers conferred by or under this Act or under any law for the time being in force, or if its execution is likely to cause danger to human life, health or safety of person or property or is likely to cause a breach of the peace.
