Section 3 in U.P. Kshettra Panchayats (Supervision of Activities of Gram Sabhas) Rules, 1963
3.
(1)The Pramukh, Up-Pramukh, Khand Vikas Adhikari/Sahayak Vikas Adhikari (Panchayat) or any other officer of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] duly authorised by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in this behalf (hereinafter called the "Inspecting Officer") may in respect of any scheme, project, institution or other work of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or in respect of such of its programmes as may have a direct bearing its development activities :(a)enter and inspect any immovable property or work in progress under the control of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.];(b)enter any institution maintained, by or under the control of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and inspect any records, registers or other documents kept or maintained by such institution;(c)enter the office of a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and inspect any records, register or other documents kept or maintained by it.(2)The Pradhan of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] and its Secretary shall afford to the Inspecting Officer all reasonable facilities as may be necessary to enable him to discharge his functions under sub-rule (1) above.
