Section 102(1) in The Manipur Panchayati Raj Act, 1994
(1)The State Government may, within a period of six months, by order in writing, rescind any resolution passed by a Gram Panchayat or a Zilla Parishad, if in its opinion such resolution,-(a)has not been legally passed; or(b)is in excess, or abuse of the powers conferred by, or under this Act or in rules made thereunder.
