Section 93 in The Daman And Diu Panchayat Regulation, 2012
93. Power to call for proceedings, etc.
- The Administrator or Secretary Panchayat or any other officer appointed by him in this behalf shall have power-(a)to call for-(i)any extract from the proceedings of the District Panchayat or any books, records, correspondence or documents in the possession or under the control of the District Panchayat;(ii)any return, plan, estimate, statement, account or report for the purpose of inspection or examination;(b)to require a District Panchayat to take into consideration-(i)any objection which appears to the Administrator or Secretary Panchayat to exist due to the doing of anything which is about to be or is being done by the District Panchayat; or(ii)any information which the Administrator or Secretary Panchayat is able to furnish and to necessitate the doing of a certain things by the District Panchayat and requiring it to make written reply to him within a reasonable time, stating its reasons from not desisting from doing such things.
