(1)The District Development and Panchayat Officer or Sub-Divisional Officer (Civil), as the case may be, by written order, suspend the execution of any resolution or order of the Gram Panchayat or prohibit the doing of any act which is about to be done or is being done under the provisions of this Act. However, in special circumstances if in the opinion of the Director, the Gram Panchayat has committed gross negligence to perform its duties and functions, the Director may suo motu or on a complaint or report of the District Development and Panchayat Officer or Sub-Divisional Officer (Civil), as the case may be, received in this behalf, and after giving a reasonable opportunity to explain to the Gram Panchayat concerned, may take necessary action and pass such orders as he may deem fit.(2)In case the resolution or order is suspended by the District Development and Panchayat Officer or Sub-Divisional Officer (Civil), as the case may be, he shall forthwith send a copy of the order passed by him in this behalf with a statement of reasons and with such explanation as the Gram Panchayat may offer, to the Director and the Director may thereupon confirm, modify or rescind the order.(3)Any Gram Panchayat aggrieved by an order passed under this section, may within a period of thirty days from the date of communication of the order, prefer an appeal to the Government.
