(2)ZIlla Parishad may -(a)inspect, or cause to be inspected, any immovable property used or occupied by a Panchayat Samiti under it or any work in progress under the direction of the Panchayat Samiti ;(b)inspect, or examine or depute an officer to inspect, or examine, any department of a Panchayat Samiti or any services, work or thing under the control of the Panchayat Samiti.(c)inspect, or cause to be inspected, utilisations or functions in respect of schemes or programmes assigned to a Panchayat Samiti by the State Government for execution either directly or through Zilla Parishad ; and(d)require a Panchayat Samiti, for the purpose of inspection or examination, to produce any books, records, correspondence and other documents.
