Section 154(1) in The Bihar Panchayat Raj Act, 2006
(1)The State Government may, either of its own motion or on an application from any person interested, call for and examine the records of a Panchayat or of a Standing Committee thereof in respect of any proceedings to satisfy itself as to the correctness, legality or propriety of any decision(s) or order(s) passed therein or as to the regularity of such proceedings and, if in any case, it appears to the State Government that any such decision or order should be modified, annulled, reversed or remitted for reconsideration, it may pass the order accordingly :Provided that the State Government shall not pass any order prejudicial to any party unless such party has had a reasonable opportunity of being heard in the matter.
