Section 12 in The U.P. Antarim Zila Parishad Act, 1958
12. Control over Antarim Zila Parishad.
(1)Whenever the Collector is of the opinion that any act or resolution of the Antarim Zilal Parishad is prejudicial to public interest he may make a reference to the State Government recording his reasons for such reference.(2)The State Government, after considering the reference and giving such opportunity as it may think fit to the Antarim Zila Parishad to give its reply to the opinion of the Collector, cancel or modify the act or resolution and make such incidental or consequential orders as it may deem necessary.(3)Notwithstanding anything in the preceding sub-section, the State Government may, on its own motion or otherwise call upon the Antarim Zila Parishad to show cause why any act or resolution done or passed by it may not be cancelled or modified and after considering the reply, if any, of the Antarim Zila Parishad cancel or modify the act or resolution and make such incidental or consequential orders as it may deem necessary.(4)The State Government may whenever it so thinks necessary by order in writing issue such direction as it may consider necessary to the Antarim Zila Parishad for the performance of its functions and duties under this Act.(5)When a reference has been made under sub-section (1) the State Government or the Collector and while acting under sub-section (3) the State Government may make such interim orders, including an order for the stay of execution of the resolution, as it may think necessary,(6)It shall be the duty of the Antarim Zila Parishad [the Adhyaksha] [Substituted by U.P. Act VI of 1961] and the Chief Executive Officer or abide by and carry on the orders of the State Government under sub-sections (2), (3), (4) and (5).
