(1)The Heads of Departments concerned and the officers incharge of the Departments at the Divisional level [may with a view to ensure quality of implementation according to the technical and financial norms contained in the respective schemes or orders, inspect] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] works or development schemes relating to that department under the control of any Zilla Panchayat, Taluk Panchayat or Grama Panchayat and also to inspect relevant documents pertaining to such work or development schemes in the manner specified by the Government.(2)The scope of such inspections may cover technical aspects including feasibility, economic viability, the technical quality of the work, and the expenditure being incurred.(3)The notes of inspections by such officers after such inspections shall be forwarded to the Chief Executive Officer, Executive Officer or the Secretary, as the case may be, for appropriate action.(4)[ The Zilla Panchayat, Taluk Panchayat or Grama Panchayat concerned shall take follow-up action on the report of the inspecting officer within thirty days from the date of receipt of such report and failure to take such action may be construed as "default in the performance of the duty" for the purpose of section 268.] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]
