Section 9 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
9. Powers of Commission.
(1)The Commission shall, in the performance of their functions, have all the powers of a Civil Court while trying a suit, in respect of the following matters, namely ;(a)requiring the production of any document, information or data from the Panchayati Raj institutions [and the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.];(b)summoning and enforcing the attendance of any authority or official connected with the affairs of the Panchayati Raj institutions [and the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.] and requiring them to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant to, any matter under consideration of the Commission or connected with the affairs of the Panchayati Raj institutions [and the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.].(2)In the performance of their functions the Commission shall also have the powers to-(a)enter into the premises of any Panchayati Raj institution [or a Municipality] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.] to inspect its functioning; and(b)review the day to day income, expenditure of any such institutions and to examine-(i)the pattern of assistance required from the Government for such institutions;(ii)the principles which shall govern the grant-in-aid from the Government to such institutions;(iii)the measures directed towards maintaining a sound financial position of such institutions including the powers to impose taxes and fees;(iv)such other matters as they may consider appropriate for the purpose of laying a sound financial base for such institutions to enable them to discharge their powers and functions effectively.Chapter-III Miscellaneous
