Section 153(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)An officer appointed to inspect or superintend the work of a Gram Panchayat, or an Anchal Samiti or a Zilla Parishad may at any time-(a)inspect, or cause to be inspected any immovable property used or occupied by the Gram Panchayat, the Anchal Samiti or the Zilla Parishad or any work in progress under the direction of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad.(b)Inspect or examine, or depute any other officer of the Government to inspect or examine, any department of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad or any service, work or thing under the control of the Gram Panchayat, the Anchal Samiti or the Zilla Parishad; and(c)Require for the purposes of inspection or examination the Gram Panchayat, the Anchal Samiti or the Zilla Parish ad-(i)to produce any record, correspondence, plan or other document;(ii)to furnish any return, plan, estimate statement, accounts or statistics; or(iii)to furnish or obtain any report or information.
