Section 4 in U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963
4.
The Inspecting Officer may, in accordance with the recommendations of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any of its Committees-(a)make suggestions to a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] to make provisions for any public work amenity or service within the scope of any scheme of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or the execution thereof;(b)call for any record, register or other documents in the possession or under the control of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or its Secretary;(c)require the Secretary of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] to furnish any return, plan, estimate, statement, account or statics or to furnish any information or report on any matter connected with the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.]; and(d)record in writing for the consideration of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or its Secretary and observations in regard to its or his work or duties.
