(1)The State Government shall empower the Secretary to theGovernment in the Rural Development Department and such other officers as it may consider necessary for the Purpose of inspection or superintending the works of all, or any class of,Gram Panchayat or Zilla Panchayat.(2)An officer so empowered to inspect or superintend the works of a Gram Panchayat or Zilla Panchayat may at any time :-(a)inspect or cause to be inspected any immovable property used or occupied by the Gram Panchaya or Zilla Panchayat or any work in progress under the direction of Gram Panchayat or Zilla Panchayat;(b)inspect or examine any work or thing under the control of the Gram Panchayat or Zilla Panchayat.(c)require for the purpose of inspection or examination, the Gram Panchayat-(i)to produce any book, record,correspondence, plan or other document; or(ii)to furnish any return,plan,estimate,statement,accounts or statistics;(iii)to furnish to obtain any report or information.(3)When an inspection of a Gram Panchayat or Zilla Panchayat is undertaken by any officer referred to in sub-section (1) a report of such inspection shall be submitted by such officer to the State Government as soon as possible but not beyond a period of thirty days after the date of completion of inspection;
