Section 114 in The Orissa Grama Panchayats Act, 1964
114. Power of Sub-divisional Officer in respect of certain resolutions and orders of Grama Panchayat.
(1)The Sub-Divisional Officer may, suo motu or on a reference by the Sarpanch under Section 20, after calling for an explanation from the Grama Panchayat and considering the explanation, if any, offered by the Grama Panchayat, rescind, modify or confirm any resolution or orders passed or made by the Grama Panchayat if in his opinion such resolution or order is of a nature as specified in any of the Clauses (a) to (e) of the said section.(2)The Sub-divisional Officer may if he deems it expedient so to do, at any time pending the disposal of the proceedings under Sub-section (1) make all or any of the following orders and may at any time rescind or modify the same, namely :(a)suspend the operation of the resolution or order;(b)prohibit the doing or continuance by any person of any act, in pursuance of or under the cover of such resolution or order;(c)direct the Grama Panchayat, to take any action which it would have been entitled to take if the resolution or order had never been made or passed and which in the opinion of the Sub-divisional Officer is necessary for preventing any person from doing or continuing to do anything under cover of the said resolution or order.(3)The Grama Panchayat may, in accordance with a resolution passed in that behalf appeal to the Collector against the order made under Subsection (1) within thirty days from the date of the said order and the Collector after giving the Grama Panchayat an opportunity of being heard may cancel, modify or confirm the orders passed by the Sub-divisional Officer.
