Section 136(2) in The Punjab Panchayati Raj Act, 1994
(2)The Chairman of every Standing Committee shall in respect of the work of the Standing Committee be entitled to call for any information, return, statement, account or report from the office of the Panchayat Samiti and to enter on and inspect any immovable property of the Panchayat Samiti or work in progress connected with the work of the Standing Committee.
