124. Zilla Parishad power of Suspending and executing power, order etc, of the Gaon Panchayat.
(1)If in the opinion of the Zilla Parishad, the execution of any other or resolution of a Gaon Panchayat or any order of any authority or officer of a Gaon Panchayat or the doing anything which is about to be done, is improper or is causing or is likely to cause injury or annoyance to the public or to lead to a breach of peach, it may, by order suspend the execution or prohibit the doing thereof.(2)When the Zilla Parishad make an order under Sub-Section (1) it shall forthwith forward to the Government and to the Gaon Panchayat effected thereby, a copy of the order with a statement of reasons for making it, and it shall be in the discretion of the Government to confirm or rescind the order and to direct that it shall continue to be in force with or without modification permanently or for such period as it thinks fit:Provided that no order of the Zilla Parishad passed under this section shall be confirmed, received or modified by the Government without giving the Gaon Panchayat a reasonable opportunity of showing cause against the said order.
