Section 70(3) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(3)If in the opinion of the Chief Executive Officer any proposal before the District Panchayat is violative of or is inconsistent with the provisions of this Regulation or any other law, rules or orders made thereunder, it shall be his duty to bring the same to the notice of the District Panchayat.
