Section 95(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)If, in the opinion of the Secretary Panchayat the execution of any order or resolution of the District Panchayat or the doing of anything which is about to or is being done by or on behalf of the District Panchayat is causing or likely to cause injury or annoyance to the public or a grave loss to the public exchequer or is manifest against the public interest or lead to a breach of the peace or is unlawful, he may, by order in writing, suspend the execution or prohibit the doing thereof:Provided that no such order shall be passed without giving District Panchayat concerned a reasonable opportunity of showing cause against proposed order.
