Section 225(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Every officer appointed by the State Government in this behalf may, within the limits of his jurisdiction, exercise, the powers conferred upon the prescribed authority or District Magistrate by sub-section (1) in respect of any matter affecting his department and may inspect or cause to be inspected, the administration of a Zila Panchayat in respect of such matters.
