Section 53 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
53. Administrator or Secretary Panchayat may call for proceedings.
- The Administrator or Secretary Panchayat may call for and examine the record of the proceedings of any Gram Panchayat for the purpose of satisfying himself as to the legality or propriety of any order passed and may revise or modify the order as he may deem fit:Provided that no order shall be so revised or modified without giving the Gram Panchayat concerned a reasonable opportunity of showing cause against the proposed order for revision or modification of the order.
