Section 110 in The Orissa Grama Panchayats Act, 1964
110. Powers of inspection, supervision and control in respect of particular matters.
(1)Without prejudice to the generality of the powers conferred under Section 109, the [Director, Collector, District Panchayat Officer appointed by the State Government or such other officer or person authorised under the said section or authorised by the Director, Collector or District Panchayat Officer] [Substituted vide O.G:E. No. 993 Notification No. 7703-Legislative dated 28.5.2001.] in pursuance of any special order made by the State Government in that behalf may -(a)by order in writing call for and inspect any book, register, record or document in the possession or under the control of a Grama Panchayat or a Committee;(b)call for the production of the cash balance in the custody of the Grama Panchayat;(c)inspect any institution, or immovable property belonging to or vested in or under the management, direction or control of a Grama Panchayat or a Committee or any work done or undertaken by or under the direction of the Grama Panchayat or such Committee;(d)by order in writing direct a Grama Panchayat or Committee to furnish such statements, reports, copies of documents, records or registers relating to the Grama Panchayat or such committee as he thinks fit;(e)record in writing for the consideration of a Grama Panchayat or Committee any observation which he thinks proper in regard to the proceedings, or powers, duties and functions of the Grama Panchayat or such Committee.(2)Subject to such rules as may be prescribed all registers, records and documents in the possession or control of a Grama Panchayat shall be open to inspection by the Chairman of the Samiti or of the Parishad and upon submission of the inspection report, if any, by such Chairman, the State Government may take such action as they deem proper.(3)A member of the State Legislature may visit the office of any Grama Panchayat situated within his constituency and may record his opinion in a register to be maintained for the purpose in every such office and the copy of such opinion recorded shall be sent within two weeks from the date of entry to the Government for such action as they may deem fit.
