Section 111(1) in Jharkhand Panchayat Raj Act, 2001
(1)If the prescribed Authority is of opinion that a person is unauthorizedly keeping in his custody any record or articles or money of a Gram Panchayat, Panchayat Samiti or Zila Parishad, then he may, by an order in writing, require the said record or articles or money to be delivered or paid immediately to the Panchayat in presence of such an officer as the prescribed Authority may appoint in this regard.
