Section 22(2) in Gujarat Panchayats (Amendment) Act, 1966
(2)after sub-section (1) as so numbered, the following sub-section shall be inserted, namely:-"(2) The taluka panchayat, if so empowered by the State Government, may authorise its President, Vice-President or Secretary to enter on and inspect, or cause to be entered on and inspected, at all reasonable times any immovable property occupied by any subordinate panchayat or any work in progress under its direction and also to enter the office of any such panchayat and inspect any record, register or other document kept therein and such panchayat shall comply with the inspection notes, if any, made by the person making such inspection.".
