110. Power of State Government to rescind or suspend resolution of a Gram Panchayat.
(1)The State Government may, by order in writing, rescind any resolution passed by a Gram Panchayat or Zilla Panchayat,if in its opinion such resolution:-(a)has not been legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or any rules made there under, or(c)is likely to cause, if executed, danger to human life, health, or safety or is likely to lead to breach of the peace.(2)The State Government shall,before taking any action under sub-section (1) give the Gram Panchayat or Zilla Panchayat concerned an opportunity or making any representation against the proposed order
