Section 237(3) in Karnataka Panchayat Raj Act, 1993
(3)If in the opinion of the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], the execution of any order or resolution of a Taluk Panchayat or any order of any authority or officer of the Taluk Panchayat or the doing of anything which is about to be done, or is being done, by or on behalf of a Taluk Panchayat is unjust, unlawful or improper or is causing or is likely to cause injury or annoyance to the public or to lead to a breach of peace he may by order suspend the execution or prohibit the doing thereof.
