Section 44(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)The Commissioner or the District Collector or any officer appointed under sub-Section (2) or any other officer or person whom the Government or the Commissioner or the District Collector may empower in this behalf, may enter on and inspect, or cause to be entered on and inspected,-(a)any immovable property or any work in progress under the control of any Gram Panchayat or Executive Authority;(b)any school, hospital, dispensary, vaccination station, country, or other institutions maintained, by or under the control of, any Gram Panchayat and any records, registers or other documents kept in such institution;(c)the office of any Gram Panchayat and any records, registers or other documents kept therein. Gram Panchayats and their Sarpanches, executive authorities, officers and servants shall be bound to afford to the officers and persons aforesaid, such access, at all reasonable times, to Gram Panchayat property or premises, and all documents as may, in the opinion of such officers or persons, subject to such rules as may be prescribed, be necessary to enable them to discharge their duties, under this Section.
