(1)The prescribed authority may at any time -(a)inspect or cause to be inspected any immovable property used or occupied by an Anchal Panchayat or a Gram Panchayat or any work in progress under the direction of the Gram Panchayat, Anchal Panchayat or a Joint Committee;(b)inspect or examine or depute any officer of Government to inspect or examine any department of an Anchal Panchayat or a Gram Panchayat office or any service, work or thing under the control of the Gram Panchayat, Anchal Panchayat or the Joint Committee;(c)for the purposes of inspection or examination require the Gram Panchayat, Anchal Panchayat or Joint Committee -(i)to produce any book, record, correspondence, plan or other document,(ii)to furnish any return, plan, estimate, statement, accounts or statistics, or(iii)to furnish or obtain any report;(d)record in writing for the consideration of the Gram Panchayat, Anchal Panchayat or the Joint Committee, as the case may be, any observation it may consider to be proper in regard to the proceedings or duties of such Gram Panchayat, Anchal Panchayat or the Joint Committee;(e)suspend or cancel any resolution passed, order issued or license or permission granted by an Anchal Panchayat or a Gram Panchayat, or prohibit the doing of any act which is about to be done or is being done by an Anchal Panchayat or a Gram Panchayat or by any person with the authority of the Gram Panchayat or Anchal Panchayat, if in its opinion such resolution, order, license, permission or act, -(i)has not been lawfully passed, issued, granted, given or authorised, or(ii)is in excess of the powers conferred by this Act or any other law or is an abuse of such powers, or(iii)is considered by the prescribed authority as likely to lead to a breach of the peace or to cause injury or annoyance to the public or to any class or body of persons.(2)An officer deputed under clause (b) of sub-section (1) shall exercise the powers conferred by clauses (c) and (d) of that sub-section.(3)When a requisition is made under clause (c) of sub-section (1) the Gram Panchayat, Anchal Panchayat or the Joint Committee, as the case may be, shall comply with such requisition.(4)The prescribed authority shall, before taking any action under clause (e) of sub-section (1), give an opportunity for an explanation to the Gram Panchayat, Anchal Panchayat or the Joint Committee concerned, as the case may be.(5)A Gram Panchayat or an Anchal Panchayat aggrieved by any order made by the prescribed authority under clause (e) of sub-section (1), may, within thirty days from the date of the order, appeal to the Commissioner of the Division within the local limits of whose jurisdiction the Gram Panchayat or the Anchal Panchayat, as the case may be, is situate, and thereupon the Commissioner of the Division may stay the operation of the order of the prescribed authority till be disposal of the appeal and he may, after giving notice of the appeal to the prescribed authority, and after giving a hearing to the appellant, modify, set aside or confirm the order of the prescribed authority. The order passed by the Commissioner of the Division on such appeal shall be final.
