Section 97(1) in Rajasthan Panchayati Raj Act, 1994
(1)The State Government may, either of its own motion or on an application from any person interested, call for and examine the record of a Panchayati Raj Institution or of a Standing Committee of Sub-Committee thereof in respect of any proceedings to satisfy itself as to the correctness, legality or propriety of any decision, or order passed therein or as to the regularity of such proceedings and if in any case it appears to the State Government that any such decision or order be modified, annulled, reversed or remitted or reconsideration, it may pass order accordingly:Provided that the State Government shall not pass any order prejudicial to any party unless such party has had a reasonable opportunity of being heard in the matter.
