Section 32 in The Darjeeling Gorkha Hill Council Act, 1988
32. Inspection of works of Panchayats. -
The General Council may-(a)inspect, or cause to be inspected, any immovable property used or occupied by a Panchayat Samiti under it or any work in progress under the direction of the Panchayat Samiti,(b)inspect or examine, or depute an officer to inspect or examine, any department of the Panchayat Samiti, or any service, work or thing under the control of the Panchayat Samiti,(c)inspect or cause to be inspected utilisation of funds in respect of schemes or programmes assigned to the Panchayat Samiti by the Government for execution either directly or through the General Council,(d)require a Panchayat Samiti, for the purpose of inspection or examination as aforesaid,-(i)to produce any book, record, correspondence or other documents, or(ii)to furnish any return, plan, estimate, statement, accounts or statistics, or(iii)to furnish or obtain any report or information.
