Section 152(d) in Karnataka Panchayat Raj Act, 1993
(d)exercise overall supervision [and control] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.] over the financial and executive administration of the Taluk Panchayat and place before the Taluk Panchayat all questions connected therewith which shall appear to him to require its orders and for this purpose may call for records of Taluk Panchayat; and
