101. Power to postpone compliance of order, et al.
- 1. The State Government or the prescribed Authority, by an order in writing or for the reasons mentioned therein, may postpone, compliance any order issued or any license or permission given related with any resolution passed by a Panchayat or may prohibit performance of any function by a Panchayat, if in his opinion -(a)Such resolution, order, license, permission or work has not been lawfully passed, issued, sanctioned or authorized; or(b)Such resolution, order, license, permission or work differ from the powers conferred by this Act or contravenes any law; or(c)By compliance of such resolution or order or by continuous application of such license or permission or by so doing -(i)Loss, wastage or misuse of any money vested in a Gram Panchayat, Panchayat Samiti or Zila Parishad or damage of any property vested therein is expected.(ii)Adverse effect on public health, safety or convenience is expected;(iii)Injury or grievance to public or any class or body of persons is expected; or(iv)Breach of order is expected.
