Section 171 in The Rajasthan District Boards Act, 1954
171. Power to suspend action under the Act.
(1)The Director of Local Bodies or the District Magistrate, may, within the limits of his jurisdiction, by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a Board or Committee of a Board or a Joint Committee or any officer or servant of a Board or Joint Committee, if in his opinion such resolution or order is of a nature to cause or tend to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed or danger to human life, death or safety or a riot or affray, and may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order.(2)Where an order is made under sub-section (1), a copy thereof, with a statement of the reasons for making it, shall forthwith be forwarded to the State Government which may, after calling for an explanation from the Board and considering the explanation (if any) made by it, rescind, modify or confirm the order.(3)Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Board, or Committee of the Board or a Joint Committee, officer or servant of the Board or a Committee or a Joint Committee, if so required by the authority making the order under the said sub-section to take any action which it would have been entitled to take, if the resolution or order had never been made or passed and which is necessary for preventing any person from doing or continuing to do anything under cover of the resolution or order of which the further execution is prohibited.
