(1)The prescribed authority or any other officer specially empowered in this behalf by the Chief Commissioner on information received or on its or his own initiative may by order in writing prohibit the execution or further execution of a resolution or order passed or made under this Act or any other law for the time being in force by a Gaon Sabha; Gaon Panchayat. Circle Panchayat or any officer or order is of a nature as to cause or likely to cause obstruction, annoyance or injury to the public or to any class or body of person lawfully employed, or danger to human life, health or safety or riot or affray. It or he may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution of order.
