Section 199 in The Punjab Panchayati Raj Act, 1994
199. Power to cancel or suspend resolutions of Panchayat.
(1)The Director may, by order in writing, cancel any resolution passed by a Panchayat if, in his opinion, such resolution :-(a)is not legally passed ; or(b)is in excess of abuse of the powers conferred by or under this Act or any other law ; or(c)is contrary to the interests of the public or, likely to cause waste or damage of Samiti Fund or Zila Parishad Fund or of property of a Panchayat Samiti or Zila Parishad ; or(d)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 Director shall, before taking action under sub-section (1), give the Panchayat an opportunity for explanation.(3)If in the opinion of the Deputy Commissioner, immediate action is necessary to suspend a resolution on any of the grounds referred to in clause (c) of sub-section (1), he may, by order in writing, suspend the resolution and make a report to the Director.(4)The State Government may, either suo motu or on a representation made by the Panchayat Samiti or the Zila Parishad aggrieved by the order made under sub-section (3) call for the record of the case in which such order was made and pass such order in relation thereto as they may deem fit but the Government shall not pass any order prejudicial to the Panchayat unless it is given an opportunity for explanation.
