Section 228(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(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 by the prescribed authority to the State Government which may, after calling for an explanation from the Zila Panchayat and considering the explanation, if any, made by it, rescind, modify or confirm the order.
