(1)Notwithstanding anything contained in this Act, it shall be lawful for the Government to issue directions to any Panchayat in matters relating to state and national policies, government programmes and any other matter of public importance and such directions shall be binding on the Panchayat.(2)The Government may-(a)call for any record or register or other document in possession or under the control of any Panchayat,(b)require any Panchayat to furnish any return, plan, estimate, statement, account or statistics, and,(c)require any Panchayat to furnish any information or report on any matter related/connected with such Panchayat.
