Section 85 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
85. Power to suspend execution of orders etc.
(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.(2)[ Whenever an order is made by the prescribed authority under sub-section (1), it shall forthwith and in no case later than ten days from the date of order, forward lo the State Government or the Officer nominated by the State Government for this purpose, copy of the order with the statement of reasons for making it, and the State Government or the officer nominated by it [may confirm, set aside, revise or modify the order or direct that it shall continue to be in force with or without modification permanently or for such period as may be deemed fit :] [Substituted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]Provided that no order of the prescribed authority passed under sub-section (1) shall be confirmed, [set aside] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).], revised or modified by the State Government or the officer nominated by it without giving the Panchayat concerned a reasonable opportunity of being heard against the proposed order].
