Section 236(1) in Karnataka Panchayat Raj Act, 1993
(1)The Government may, at any time for reasons to be recorded, cause an inquiry to be made by any of its officers in regard to any Grama Panchayat, Taluk Panchayat or Zilla Panchayat on [specific] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] matters concerning it, or any matter with respect to which the sanction, approval consent or orders of the Government is required under this Act.
