Section 153 in The Maharashtra Village Panchayats Act, 1959
153. Inquiry by officers of [State Government] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 36 of 1965, Section 67.].
- [(1) The State Government may order an inquiry to be held by any Officer appointed by it in this behalf into any matters concerning the village administration of any Panchayat or any matters with respect to which the sanction approval, consent or order of the State Government is required by this Act.] [Sub section (1) was substituted for the original by Maharashtra 5 or 1962, Section 286, Tenth Schedule.](2)The officer holding such inquiry shall have the powers of a Court under the Code of Civil Procedure, 1908 to take evidence and to compel the attendance of witnesses and the production of documents for the purposes of the inquiry.(3)The State Government may make orders so to the cost of inquires under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and any such order may, on the application of the State Government or of any person named therein, be executed as if it were a decree of a civil court.
