23. Powers to suspend or to cancel resolutions and orders.
(1)The Government may, by order in writing cancel any resolution order passed by a Parishad or by any of the authorities of such Parishad if, in their opinion such resolution or order.(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or is against the public interest; or(c)on its execution, is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray :Provided that nothing in this sub-section shall apply to a resolution passed under Section 39.(2)Government shall, before taking action under Sub-section (1), give the Parishad an Opportunity for explanation.(3)If in the opinion of the Director immediate action is necessary to suspend any such resolution or order on any of the aforesaid grounds, he may, by order in writing suspend the operation of the resolution or order and refer the matter to Government whose decision thereon shall be final :Provided that where the Director makes an order on any of the grounds referred to in Clauses (a) and (b) of Sub-section (1) he shall also record reasons thereof in the said order.
