Section 199(1) in The Punjab Panchayati Raj Act, 1994
(1)The Director may, by order in writing, cancel any resolution passed by a Panchayat if, in his opinion, such resolution :-(a)is not legally passed ; or(b)is in excess of abuse of the powers conferred by or under this Act or any other law ; or(c)is contrary to the interests of the public or, likely to cause waste or damage of Samiti Fund or Zila Parishad Fund or of property of a Panchayat Samiti or Zila Parishad ; or(d)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.
