Section 108(1) in Haryana Panchayati Raj Act, 1994
(1)The Government may, by an order in writing, cancel any resolution passed by a Panchayat Samiti or any Committee thereof, if, in their opinion, such resolution-(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or any other law; or(c)is contrary to the interests of the public or likely to cause, waste or damage of Samiti Fund or of property of a Panchayat Samiti; or(d)its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray.
