Section 141 in The Himachal Pradesh Panchayati Raj Act, 1994
141. Inquiry into affairs of Panchayats.
- The State Government may, from time to time, cause an inquiry to be made by any of its officers in regard to any Panchayat on matters concerning it or to any matter with respect to which the sanction, approval, consent or order of the State Government is required by or under this Act or the rules made thereunder or under any law for the time being in force.
