Section 159(1) in The Bihar Panchayat Raj Act, 2006
(1)If in the opinion of the Zila Parishad, the execution of any order or resolution of a Gram Panchayat or any order of any authority or officer of a Gram Panchayat or any thing which is about to be done, or is being done, by or on behalf of a Gram Panchayat is unjust, unlawful or improper or is likely to cause injury or annoyance to the public or lead to a breach of peace, it may, by order suspend the execution or prohibit the doing thereof.
