Section 106G in Uttarakhand Panchayati Raj Act, 2016
106G. Inspection of work requiring sanction.
- The Pramukh, the Block Development Officer and, if authorized in this behalf by resolution of the Kshettra Panchayat , any other member, officer or servant of the Kshettra Panchayat may at any time and without warning inspect any work in respect of which notice is required under section 47(d)-(a)while under construction, or(b)inspect within one month of the receipt of a report that it has been completed or in default of such report, at any time after completion.
