Section 85(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)The State Government or the prescribed authority may by an order in writing and for reasons to be stated therein suspend the execution of any resolution passed, order issued, license or permission granted or prohibit the performance of any act by a Panchayat, if in his opinion,-(a)such resolution, order, license, permission or act has not been legally passed, issued, granted or authorised;(b)such resolution, order, license, permission or act is in excess of the powers conferred by this act or is contrary to any law; or(c)the execution of such resolution or order, or the continuance in force of such license or permission or the doing of such act is likely,-(i)to cause loss, waste or misapplication of any money or damage to any property vested in the Panchayat;(ii)to be prejudicial to the public health, safety or convenience;(iii)to cause injury or annoyance to the public or any class or body of persons; or(iv)to lead to a breach of peace.
