Section 38(1) in The Orissa Panchayat Samiti Act, 1959
(1)The Government may, by order in writing cancel any resolution or order passed by a [* * *] Samiti or by any of the authorities [of such Samiti] [Substituted vide Orissa Act No. 1 of 1968.] if in their opinion such resolution or order-](a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act; or(c)on its execution is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray :[Provided that nothing in this Sub-section shall apply to a resolution passed under Section 46-B.] [Inserted vide Orissa Act No. 13 of 1977.]
