Section 237(1) in Karnataka Panchayat Raj Act, 1993
(1)If in the opinion of the [Adhyaksha of Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], the execution of any order or resolution of a Grama Panchayat or any order of any authority or officer of the Grama Panchayat or the doing of anything which is about to be done, or is being done, by or on behalf of a Grama Panchayat is unjust,, unlawful or improper or is causing or is likely to cause injury or annoyance to the public or to lead to a breach of peace, he may by order suspend the execution or prohibit the doing thereof.
