(1)Notwithstanding any thing contained in this Act, it shall be lawful for the Government to issue directions related with the matters of State and National policies and the said directions shall be applicable to Gram Panchayats, Panchayat Samities and Zila Parishads.(2)The State Government -(a)May call for records or registers or other documents in possession of a Panchayat or under its control;(b)May require presentation of returns, plans, estimates, details, accounts or statistics by a Panchayat; and(c)May call for any information from a Panchayat or report appertaining to any of its matters.
