Section 152(1) in The Bihar Panchayat Raj Act, 2006
(1)The Government may, at any time, by a general or special order, cause an inquiry to be made by Government officers in regard to any matters with respect to which the sanction, approval, consent or orders of the Government [x x x] [Deleted vide Section 7 of Amdt. Act 8 of 2008.] is required under this Act.
