Section 127 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
127. Power of State Government or officer to inspect and give technical guidance, etc.
- If for the purpose of the efficient or economical execution or maintenance of any works or development schemes undertaken by a Zilla Parishad or Panchayat Samiti, an officer or person authorized by general or special order to the State Government considers it necessary for that purpose to give technical guidance or assistance to any officer of or under a Zilla Parishad or any servant thereof who is charged with the execution or maintenance of any such works or development schemes, then the officer or person so authorized may periodically inspect such works or development schemes, and may give such guidance, assistance or advice as he thinks necessary in relation to such works or development schemes and shall forward to the Chief Executive Officer a report on the inspection made pointing out therein any irregularities noticed, and his suggestions for improvement.
