Section 95 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
95. Suspension of execution of order on resolution of District Panchayat.
(1)If, in the opinion of the Secretary Panchayat the execution of any order or resolution of the District Panchayat or the doing of anything which is about to or is being done by or on behalf of the District Panchayat is causing or likely to cause injury or annoyance to the public or a grave loss to the public exchequer or is manifest against the public interest or lead to a breach of the peace or is unlawful, he may, by order in writing, suspend the execution or prohibit the doing thereof:Provided that no such order shall be passed without giving District Panchayat concerned a reasonable opportunity of showing cause against proposed order.(2)When the Secretary Panchayat makes an order under sub-section (1), he shall forthwith send to Panchayat affected thereby a copy of the order together with a statement of the reasons for making it.(3)The Secretary Panchayat may, after giving such notice to District Panchayat as he deems fit, rescind, modify or confirm the order made under sub-section (1).(4)Any person aggrieved by an order under sub-section (J), may, within thirty days of the date of the order, prefer an appeal to the Administrator who shall approve or disapprove the order of the Secretary Panchayat or modify it in such manner as he thinks fit.
