Section 102 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
102. Power to cancel or suspend resolutions of Panchayat Samities and Zila Parishads.-
(1)The Government may, by order in writing, cancel any resolution passed by a Panchayat Samiti or Zila Parishad or any Standing Committee thereof 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(bb)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](c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a not or affray.(2)The Government shall, before taking action under sub-section (1), give the Panchayat Samiti or the Zila Parishad, as the case may be, 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 Government.(4)The Government may, either suo moto 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 Samiti or the Zila Parishad unless it is given an opportunity for explanation.
