Section 263 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
263. Power of inspection and supervision.
- The Commissioner or any other officer duly authorised by the State Government in this behalf may,-(a)enter on and inspect any immovable property occupied by any Zilla Parishad, or any institution under its control and management, or any work or development scheme in progress under it or under its direction, or cause such immovable property, institution or work or development scheme to be entered upon and inspected by any other person autnorised by him in this behalf in writing;(b)call for any extract from the proceedings of any Zilla Parishad or any Committee thereof or of any Panchayat Samiti and call for or inspect any book or document in the possession of or under the control of the Zilla Parishad; and(c)call for any return, statement, account or report which he may think fit to require a Zilla Parishad or any Committee thereof or of any Panchayat Samiti to furnish.
