Section 114(2) in The Orissa Grama Panchayats Act, 1964
(2)The Sub-divisional Officer may if he deems it expedient so to do, at any time pending the disposal of the proceedings under Sub-section (1) make all or any of the following orders and may at any time rescind or modify the same, namely :(a)suspend the operation of the resolution or order;(b)prohibit the doing or continuance by any person of any act, in pursuance of or under the cover of such resolution or order;(c)direct the Grama Panchayat, to take any action which it would have been entitled to take if the resolution or order had never been made or passed and which in the opinion of the Sub-divisional Officer is necessary for preventing any person from doing or continuing to do anything under cover of the said resolution or order.
