264. Power to cancel or suspend resolution of a Mandal Praja Parishad or a Zilla Praja Parishad.
(1)The Government may either suo-moto or on a reference made to them by the Mandal Parishad Development Officer or as the case may be, the Chief Executive Officer, in the manner prescribed by order in writing, cancel any resolution passed by a Mandal Praja Parishad or a Zilla Praja Parishad or any Standing Committee of a Zilla Praja Parishad if in their opinion such resolution,-(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act, or any other law; or(c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.(2)The Government shall, before taking action under sub-section (1), give the, Mandal Praja Parishad or the Zilla Praja Parishad as the case may be, an opportunity for explanation.(3)If in the opinion of the District Collector, immediate action is necessary to suspend a resolution on any of the grounds referred to in clause (c) of sub-section (1), he may make a report to the Government and the Government may, by order in writing, suspend the resolution.
