Section 159(2) in The Bihar Panchayat Raj Act, 2006
(2)When the Zila Parishad makes an order under sub-section (1) it shall forthwith forward to the Government and to the Gram Panchayat attected thereby, a copy of the order with a statement of the reasons for making it, and it shall be the discretion of the Government to confirm or rescind the order or to direct that that the same shall continue to be in force with or without modification, permanently or for such period as the Government thinks fit:Provided that no order of the Zila Parishad passed under this Section shall be confirmed, revised or modified by the Government without giving the Gram Panchayat reasonable opportunity of showing cause against the said order.
