Section 237(2) in Karnataka Panchayat Raj Act, 1993
(2)When the [Adhyaksha of Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] makes an order under sub-section (1), he shall forthwith forward to the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and the Grama Panchayat affected thereby a copy of the order with a statement of the reasons for making it, and the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may confirm or rescind the order or direct that it shall continue to be in force with or without modification permanently or for such period as he thinks fit:Provided that no order of the [Adhyaksha of Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] passed under sub-section (1) shall be confirmed, revised or modified by the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] without giving the Grama Panchayat concerned a reasonable opportunity of showing cause against the proposed order.
