Section 237(4) in Karnataka Panchayat Raj Act, 1993
(4)When the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] makes an order under sub-section (3), he shall forthwith forward to the Government and the Taluk Panchayat affected thereby a copy of the order with a statement of the reasons for making it, and the Government may confirm or rescind the order or direct that it shall continue to be in force with or without modification permanently or for such period as it thinks fit:Provided that no order of the [Adhyaksha of the Zilla Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] passed under sub-section(3) shall be confirmed, revised or modified by the Government without giving the Taluk Panchayat concerned a reasonable opportunity of showing cause against the proposed order.
