153. Inspection of the offices of Panchayats and records and accounts thereof.
- The Government may prescribe appropriate officials to inspect the offices of different levels of Panchayats including their records and accounts at regular intervals. A copy of the inspection note shall be forwarded to the concerned Panchayat which who shall either remedy the defects or irregularities which may be have been pointed out in the inspection note within two months of its receipt or supply such explanation to the prescribed authority in regard to such defects or irregularities as it may wish to give. Copies of such inspection note shall also be forwarded to such other authorities as may be prescribed.
