Section 102(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The Government may, by order in writing, cancel any resolution passed by a Panchayat Samiti or Zila Parishad or any Standing 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(bb)is contrary to the interests of the public or likely to cause waste or damage of Samiti Fund or Zila Parishad Fund or of property of a Panchayat Samiti or Zila Parishad; or](c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a not or affray.
