Section 111(2) in The Orissa Grama Panchayats Act, 1964
(2)Subject to such rules as may be made in that behalf the Grama Panchayat, its Sarpanch, Naib-Sarpanch, officers and employees shall at all reasonable times be bound to afford to the Chairman referred to in Subsection (2) of Section 110 such access to the registers, records and documents as may in the opinion of such Chairman be necessary for the purpose of the inspection under the said sub-section.
