Section 128(8) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(8)If the Chief Executive Officer or Government, as the case may be, return the proposal to the Panchayat Samiti and Zila Parishad concerned, the proposal received back after reconsideration may either be accepted or refused but shall not be sent to Panchayat Samiti or Zila Parishad, as the case may be, for further consideration.
