(1)The State Government may, by order in writing, rescind any resolution passed by a Gram Panchayat or Zilla Panchayat,if in its opinion such resolution:-(a)has not been legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or any rules made there under, or(c)is likely to cause, if executed, danger to human life, health, or safety or is likely to lead to breach of the peace.
