Section 150(2) in Karnataka Panchayat Raj Act, 1993
(2)The Chairman of every committee shall in respect of the work of the committee be entitled to call for any information, return, statement, account or report from the office of the Taluk Panchayat and to enter on and inspect any immoveable property of the Taluk Panchayat or work in progress connected with the work of the committee .
