Section 237(5) in Karnataka Panchayat Raj Act, 1993
(5)If [x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.] the Government is of the opinion that execution of any order or resolution of Zilla Panchayat or the doing of anything which is about to be done, or is being done by or on behalf of a Zilla Panchayat is unjust, unlawful or improper or is causing or is likely to cause injury or annoyance to the public or to lead to a breach of the peace, it may, by an order suspend the execution or prohibit the doing thereof.
