- The Secretary to the Government in charge of Panchayat Raj Department in case of the Zilla Panchayat, and the Chief Executive Officer [and the Director, or any other Officer authorised by him in this behalf] [Inserted by the Amendment Act 1 of 1997.] in case of the Panchayat may,-(a)inspect the offices or premises of or works taken up by any Zilla Panchayat, or Panchayat and for this purpose examine or cause to be examined the books of accounts, registers and other documents concerned and the Zilla Panchayat or Panchayat concerned shall comply with the instructions issued after such inspections;(b)call for any return statement, account or report which he may think fit to require the Zilla Panchayat or Panchayat concerned to furnish.
