159. Power to cancel or suspend resolutions of Zila Parishad.
- The Government may, by an order in writing, cancel any resolution passed by a Zila Parishad or a Committee thereof, if, in its 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(c)is contrary to the interests of the public or likely to cause waste or damage of Zila Parishad Fund or of the property of a Zila Parishad; or(d)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray :Provided that the Government shall before taking such action, give the Zila Parishad or a Committee an adequate opportunity to be heard.
