Section 139A in The Maharashtra Village Panchayats Act, 1959
139A. [ Power of authorised officer or persons to inspect and give technical guidance etc. [These sections were inserted by Maharashtra 36 of 1965, Section 58.]
- If for the purpose of efficient and economical execution of maintenance of any works or development schemes undertaken by a Panchayat, an officer or person authorised by general or special order of the Zilla Parishad considers it necessary for that purpose to give technical guidance or assistance to the Panchayat then the officer or person so authorised may periodically inspect such works or development schemes, and may give such guidance, assistance or advice as he thinks necessary in relation to such works or development schemes, and shall forward to the Sarpanch through the Block Development Officer, a report on the inspection made, pointing out therein any irregularities noticed, and his suggestions for improvement.
