Section 249(4) in The Gujarat Panchayats Act, 1993
(4)The District Development Officer in respect of a taluka panchayat or a village panchayat, shall have the same powers as taluka development officer has in respect of a village panchayat under sub-sections (1), (2) and (3) subject to the modification that he shall submit a report under sub-section (3) to the State Government, The State Government may pass such order thereon as it may deem fit.
