218. Power of State Government to rescind or suspend resolution of a Gram Panchayat, Panchayat Samiti and Zilla Parishad.
(1)The State Government may, by order in writing, rescind any resolution passed by a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad, if in its opinion such resolution-(a)has not been legally passed ; or(b)is in excess, or abuse of the powers conferred by, or under this Act or in rules made thereunder.(2)The State Government shall, before taking any such action under sub-section (1), give the Gram Panchayat, the Panchayat Samiti, or the Zilla Parishad concerned as opportunity for making representation against the proposed order.
