104. Inquiry by the State Government into Panchayat matters.
(1)The Government may, at any time for the reasons recorded, cause an inquiry held by any of its officers in respect of any Gram Panchayat, Panchayat Samiti or Zila Parishad into the matters concerning acceptance, approval, consent or order required by the Government under this Act.(2)The Authority holding such an inquiry shall have the right of a Civil Court under the code of Civil procedure, 1908, to compel a witness to present himself and to produce evidence and documents for the purpose of inquiry.(3)The Government may give order regarding the cost of the inquiry held under sub-section(1) and also as to the parties by whom and the fund from which the same will be met and the said order, on petition of the Commissioner or any person named therein, will be implemented as it were a decree of a Civil Court.
