Section 35 in The Orissa Panchayat Samiti Act, 1959
35. Power of entry of Inspecting Officers.
- The [Director, Collector, District Panchayat Officer appointed by the Government] [Substituted vide Orissa Act No. 5 of 2001.] or any officer or person whom the Government may empower in this behalf may at all times enter on and inspect or cause to be entered on and inspected-(a)any immovable property, or any work in progress, under the control of any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti;(b)any school, hospital, dispensary, vaccination station, choultry, dharmasalas or other institutions maintained by or under the control of, any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti and any records, registers or other documents kept in such institution; and(c)the office of any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti and any records, registers or other documents kept therein.
