Section 49 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
49. Suspension of execution of order on resolution of Panchayat.
(1)If, in the opinion of the Panchayat Secretary, the execution of any order or resolution of a Gram Panchayat or the doing of anything which is about to be done or is being done by or on behalf of a Gram Panchayat is causing or is likely to cause danger to human life, health and public safety or annoyance to the pUblic or to lead to a breach of peace or is unlawful, he shall forthwith bring it to the notice of Chief Executive Officer who may by an order in writing suspend the execution or prohibit the doing thereof.(2)When the Chief Executive Officer makes an order under sub-section (1), he shall forthwith send to the Gram Panchayat affected thereby a copy of the order together with a statement of the reasons for making it.(3)The Chief Executive Officer shall forthwith submit to the Secretary Panchayat a report of the circumstances in which the order was made under this section and the Secretary Panchayat may after giving notice to the Gram Panchayat and making such inquiry as he deems fit, rescind, modify or confirm the order.(4)All actions taken or orders made under sections 47, 48 and this section shall be reported to the Administrator as soon as possible.
