26. Power to enquire and report about the misconduct of certain officers.
- On receiving a complaint from any person, residing within the jurisdiction of a Gaon Sabha, about any misconduct in the discharge of their official duties in respect of the Gaon Sabha Area by any amin, process server, vaccinator, patrol of the Irrigation Department or a person of any Government Department, Gaon Panchayat may, if there be prima facie evidence forward the complaint to the proper authority with its own report. The authority shall, after such further enquiry as may be enquired, take suitable action and inform the Gaon Panchayat of the result; Provided that nothing in this section shall apply to any member of the police force.
