Section 6B in The Gujarat Town Planning and Urban Development Act, 1976
6B. [ Powers of Collector to suspend execution of order, etc. of appropriate authority. [Section 6-B inserted by Gujarat 16 of 2001, dated 31st August, 2001.]
(1)A copy of every order, resolution or decision of the appropriate authority [other than the Urban Development Authority] shall be sent to the Collector of the district.(2)If, in the opinion of the Collector, the execution of any order, resolution or decision of an appropriate authority or the doing of anything which is about to be done or is being done by or on behalf of an appropriate authority is causing or is likely to cause injury or annoyance to the public or to lead to a breach of the peace or is unlawful, he may by order in writing suspend the execution or prohibit the doing thereof and where the execution of any work in pursuance of the order or resolution of an appropriate authority is already commenced or completed, direct an appropriate authority to restore the position in which it was before the commencement of such work.(3)When the Collector makes any order under this section, he shall forthwith forward to any appropriate authority affected thereby a copy of the order with a statement of the reasons for making it and also submit a report to the State Government alongwith copies of such order and statement.(4)Against the order made by the Collector under [sub-section (2)] [Substituted for 'sub-section (1)' by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).], the appropriate authority or any person affected thereby may prefer an appeal to the State Government within thirty days from the date on which it receives a copy of the order. The State Government may on such appeal rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force, with or without modification, permanently or for such period as it may specify:Provided that the order shall not be revised, modified or confirmed by the State Government without giving the appropriate authority or, as the case may be, person affected thereby reasonable opportunity of showing cause against the order.]
