Section 12(3) in The U.P. Antarim Zila Parishad Act, 1958
(3)Notwithstanding anything in the preceding sub-section, the State Government may, on its own motion or otherwise call upon the Antarim Zila Parishad to show cause why any act or resolution done or passed by it may not be cancelled or modified and after considering the reply, if any, of the Antarim Zila Parishad cancel or modify the act or resolution and make such incidental or consequential orders as it may deem necessary.
