Section 233(1) in Karnataka Panchayat Raj Act, 1993
(1)The Heads of Departments concerned and the officers incharge of the Departments at the Divisional level [may with a view to ensure quality of implementation according to the technical and financial norms contained in the respective schemes or orders, inspect] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] works or development schemes relating to that department under the control of any Zilla Panchayat, Taluk Panchayat or Grama Panchayat and also to inspect relevant documents pertaining to such work or development schemes in the manner specified by the Government.
