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State of Uttar Pradesh - Section

Section 96 in The U.P. Panchayat Raj Act, 1947

96. Prohibition of certain proceedings. -

(1)The prescribed authority or any other officer specially empowered in this behalf by the State Government on information received or on his own initiative, may, by order in writing prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or a Joint Committee, or any officer or servant thereof if in his opinion such resolution or order is of a nature as to cause or likely to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed, or danger to human life, health or safety, or riot or affray. It may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order.
(2)Where an order is made under sub-section (1) a copy thereof with a statement of the reasons for making it shall forthwith be forwarded by the prescribed authority or the aforesaid officer to the State Government, which may after calling for an explanation from the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], Joint Committee or the officer or the servant thereof and considering the explanation, if any, made by it, rescind, modify or confirm the order.
(3)Where the execution or further execution of a resolution or order is prohibited by an order under sub-section (1) and continuing in force, it shall be the duty of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or the joint committee or any officer or servant thereof, if so required by the authority making such order 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 is necessary for preventing any person from doing or continuing to do anything under cover of the resolution or order, of which the further execution is prohibited.