Section 122(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The State Government may-(a)call for any record or register, and other document in possession or under the control of any Panchayat;(b)require any Panchayat to furnish any return, plan, estimate, statement, account or statistics; and(c)require any Panchayat to furnish any information or report on any matters connected with such Panchayat.
