108. Power to cancel or suspend resolutions of Panchayat Samitis.
(1)The Government may, by an order in writing, cancel any resolution passed by a Panchayat Samiti or any Committee thereof, if, in their opinion, such resolution-(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or any other law; or(c)is contrary to the interests of the public or likely to cause, waste or damage of Samiti Fund or of property of a Panchayat Samiti; or(d)its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.(2)The Government shall, before taking action under sub-section (1), give the Panchayat Samiti an adequate opportunity.(3)If, in the opinion of the Director, immediate action is necessary to suspend a resolution on any of the grounds referred to in clause (d) of sub-section (1), he may, by order in writing, suspend the resolution and make a report to the Government.(4)The Government may, either suo motu or on a representation made by the Panchayat Samiti aggrieved by the order made under sub-section (3), call for the record of the case in which such order was made and pass such order in relation thereto as they may deem fit but the Government shall not pass any order prejudicial to the Panchayat Samiti unless it is given an adequate opportunity.
