Section 249(6) in The Gujarat Panchayats Act, 1993
(6)If in the opinion of the Collector the execution of any order or resolution of any panchayat or the doing or anything which is about to be done or is being done by or on behalf or such panchayat, is causing or is likely to cause injury or annoyance to the public or to lead to a breach of peace, the Collector may by order in writing suspend the execution or prohibit the doing thereof and shall forthwith.(a)send to the panchayat affected thereby a copy of the order, with a statement of the reasons therefor and,(b)submit to the State Government a report thereof.
