58. Powers to call for records from standing committees.
- [A Panchayat, a Panchayat Samiti or, as the case may be, a Zila Parishad] [Substituted by Section 41 of the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] at any time call or any document including extracts from the proceedings of the meetings of any Standing Committee and any return, statement account or report concerning or connected with any matter with which such Standing Committee has been authorised or directed to deal, and every such requisition shall be complied with by the standing committee.
