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State of Haryana - Section

Section 155 in Haryana Panchayati Raj Act, 1994

155. Power of inspection and supervision.

- The Government or any other officer appointed in this behalf by orders, may-
(i)inspect the offices or premises of or works taken up by Zila Parishad and for this purpose examine or cause to be examined the books of the accounts, registers and other documents concerned and the Zila Parishad shall comply with the instructions or directions issued after such inspection;
(ii)call for any return, statement, account or report which the Government or any other officer appointed in this behalf, may think fit to require the Zila Parishad to furnish.