150. Power of supervision over Panchayat Samiti and Gram Panchayat.
(1)Zilla Parishad shall exercise general power or supervision over the Panchayat Samitis and Gram Panchayats in the District and it shall be the duty of these authorities to give effect to any directions of Zilla Parishad.(2)ZIlla Parishad may -(a)inspect, or cause to be inspected, any immovable property used or occupied by a Panchayat Samiti under it or any work in progress under the direction of the Panchayat Samiti ;(b)inspect, or examine or depute an officer to inspect, or examine, any department of a Panchayat Samiti or any services, work or thing under the control of the Panchayat Samiti.(c)inspect, or cause to be inspected, utilisations or functions in respect of schemes or programmes assigned to a Panchayat Samiti by the State Government for execution either directly or through Zilla Parishad ; and(d)require a Panchayat Samiti, for the purpose of inspection or examination, to produce any books, records, correspondence and other documents.(3)Zilla Parishad may call for meetings of Panchayat Samiti or any of its Standing Committees or of Gram Panchayat in its jurisdiction if no meeting of such Panchayat Samiti or Standing Committee or Gram Panchayat is held in accordance with the provision of this Act or the rules made thereunder ,
