Section 68 in Kerala District Administration Act, 1979
68. power of government to cancel or suspend resolution of district council.
(1)The Government may, by order in writing, cancel any resolution passed or decision taken or action initiated by a district council or any Committee thereof if in their opinion such resolution, decision or action -(a)is not legally passed, taken or initiated ; or(b)is in excess or abuse of the powers conferred by this Act or any other law.(2)The Government shall, before taking action under sub-section (1) give the district council an opportunity for explanation and reconsideration.
