181. Director's power to specify the role of Panchayats.
(1)The Director may, by general or special order, specify from time to time, the role of Panchayat [Taluka Panchayat] [Inserted by the Amendment Act 8 of 1999.] and Zilla Panchayat in respect of the programmes, Schemes and activities related to the functions specified in [Schedules I, IA and II] [Substituted by the Amendment Act 8 of 1999.] in order to ensure properly coordinated and effective implementation of such programmes, schemes and activities.(2)When the Director makes an order under sub-section (1), he shall forthwith forward to the Government and the Panchayat [Taluka Panchayat] [The words 'Taluka Panchayat' have been inserted vide Amendment Act 8 of 1999.] or Zilla Panchayat affected thereby a copy of the order with a statement of the reasons for making it, and the Government may confirm or rescind the order or direct that it shall continue to be in force with or without modification permanently or for such period as it thinks fit:Provided that no order of the Director passed under sub-section (1) shall be confirmed, revised or modified by the Government without giving the Panchayat [Taluka Panchayat"] [The words 'Taluka Panchayat' have been inserted vide Amendment Act 8 of 1999.] or the Zilla Panchayat concerned a reasonable opportunity of showing cause against the proposed order.
