Section 44(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)The Commissioner or any officer or person whom the Government, or the Commissioner may empower in this behalf may,-(a)direct the Gram Panchayat to make provision for and to execute or provide any public work or amenity or service of the description referred to in Section 45;(b)call for any record, register or other document in the possession, or under the control, of any Gram Panchayat or Executive Authority;(c)require any Gram Panchayat, or Executive Authority to furnish any return, plan, estimate, statement, account or statistics;(d)require any Gram Panchayat, or Executive Authority to furnish any information or report on any matter connected with such Gram Panchayat;(e)record in writing for the consideration of any Gram Panchayat, or Executive Authority any observations in regard to its or his proceedings or functions.
