92. Power of cancelling or suspending resolution of a Panchayati Raj Institution.
(1)The State Government shall be the Chief Superintending and Controlling Authority in respect of all matters relating to the administration of Panchayati Raj Institution and may, by an order in writing cancel any resolution or order passed by a Panchayati Raj Institution or any standing committee thereof if in its opinion such resolution is not legally passed or is in excess or abuse of the powers conferred by or under this Act or under any law for the time being in force, or if its execution is likely to cause danger to human life, health or safety of person or property or is likely to cause a breach of the peace.(2)The State Government shall, before taking action under Sub-Section (1), give to the Panchayati Raj Institution concerned a reasonable opportunity for explanation.(3)If, in the opinion of the Collector immediate action is necessary to suspend a resolution of any Panchayati Raj Institution on the ground that its execution is likely to cause danger to human life, health or safety of person or property or is likely to lead to a breach of the peace, he may, while making a report to the State Government for a final decision with respect to the resolution, by order in writing, suspend the resolution if it is that of a Panchayat or a Panchayat Samiti.
