Section 87(3) in The Manipur Panchayati Raj Act, 1994
(3)The Commissioner may in respect of Zilla Parishad exercise the following powers, namely:-(a)call for proceedings of any Zilla Parishad or any extract of any book or document in the possession of or under the control of the Zilla Parishad or any return or statement of account or report;(b)require a Zilla Parishad, to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such Zilla Parishad or any information which appears to him to necessitate the doing of anything by such Zilla Parishad or within such period as he may fix;(c)order a duty to be performed within a specified period if a Zilla Parishad has made default in the performance of any duty and if such duty is not performed within the specified period, to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting Zilla Parishad within such period as he may fix;(d)call for meetings of the Zilla Parishad or any of its committees if no meeting of the Zilla Parishad or its committees has been held in accordance with the provisions of this Act or rules made thereunder.
