(1)A Grama Sasan shall be bound to carry out the terms and conditions, if any, imposed by the State Government in respect of-(a)a loan sanctioned by the State Government to the Grama Sasan; or(b)non-Government loan, if any, taken by the Grama Sasan.(2)A Grama Sasan shall furnish to the State Government such information as the State Government may require, at any time, regarding its fund and the loans.
