Section 205(2) in The West Bengal Panchayat Act, 1973
(2)An officer appointed to inspect or superintend the work of a Gram Panchayat, Panchayat Samiti or Zilla Parishad may at any time -(a)inspect or cause to be inspected any immovable property used or occupied by the Gram Panchayat, Panchayat Samiti or Zilla Parishad or any work in progress under the direction of the Gram Panchayat, Panchayat Samiti or Zilla Parishad :(b)inspect or examine, or depute any other officer of the Government to inspect or examine, any department of the Gram Panchayat, Panchayat Samiti or Zilla Parishad or any service, work or thing under the control of the Gram Panchayat, Panchayat Samiti or Zilla Parishad;(c)require, for the purposes of inspection or examination, the Gram Panchayat, Panchayat Samiti or Zilla Parishad-(i)to produce any book, record, correspondence, plan or other document, or(ii)to furnish any return, plan, estimate, statement, accounts or statistics, or(iii)to furnish or obtain any report or information.
