Section 20 in The Orissa Grama Panchayats Act, 1964
20. Reference by a Sarpanch to the Sub-divisional Officer in certain cases.
- If in the opinion of the Sarpanch any decision of Grama Panchayat-(a)is subversive of peace and order in the locality; or(b)results or is likely to result in any manifest injustice or unfairness to an individual or body of individuals or a particular community; or(c)is likely to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed; or(d)is likely to cause danger to human life, health or safety, or a riot or affray ; or(e)is in contravention of the provisions of this Act, and the rules made thereunder, he shall refer the matter to the Sub-Divisional Officer and act, according to such directions as the Sub-Divisional Officer may issue in accordance with the provisions of this Act, and the rules made thereunder.
