Section 107(2) in Haryana Panchayati Raj Act, 1994
(2)Without prejudice to the generality of the provisions of sub-section (1), the Government shall have power to -(a)issue directives to Panchayat Samitis with respect to the efficient performance of their duties. Such directives shall be binding on the Panchayat Samitis:Provided that if any Panchayat Samiti does not accept any such directive, it may return the same to the Government by means of a resolution giving its reasons. Such a resolution will be passed by two-thirds majority of its members. The Government shall thereupon consider the aforesaid comments of the Panchayat Samiti and pass order thereon which shall be final;(b)give advice to Panchayat Samitis on its own motion or at the request of a Panchayat Samiti;(c)co-ordinate and consolidate development plans prepared in respect of Panchayat Samitis;(d)secure the execution of plans, projects, schemes or other works common to two or more Panchayat Samitis or blocks in the districts;(e)exercise and perform such other powers and functions in relation to any development programme as it may deem fit;(f)advise Panchayat Samitis on all matters relating to development activities and maintenance of services in its area;(g)allocate work among Gram Panchayats and Panchayat Samitis and co-ordinate it; and(h)advise Panchayat Samitis on matters concerning the implementation of any statutory or executive order specially referred to them.
