Section 36 in The Orissa Panchayat Samiti Act, 1959
36. Access of Inspecting Officers to Samiti property.
- Subject to such rules as may be made in that behalf [the Samiti] [Substituted vide Orissa Act No. 19 of 1972] and its Chairman and employees shall at all reasonable times be bound to afford to the. officers and persons referred to in Sections 34 and 35 such access to the property or premises of the [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti and to all documents as may in the opinion of such officers or persons be necessary to enable them to discharge their duties under the said sections.
