Section 101(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The Deputy Commissioner concerned shall have power to-(a)enter on and inspect, or authorise any other person to enter on and inspect, any immovable property within the limits of his jurisdiction, occupied or vested in any Panchayat Samiti or Zila Parishad or any work in progress within such limits under the direction of such Panchayat Samiti or Zila Parishad;(b)by order in writing call and inspect any document, which may, for the purposes of this Act, be in the possession or under the control of any Panchayat Samiti or Zila Parishad or any subordinate authority thereof;(c)by order in writing require any Panchayat Samiti or Zila Parishad to furnish such statements, accounts, reports or copies of documents as he may think fit;(d)record in writing for consideration of any Panchayat Samiti or Zila Parishad any observations he may wish to make.
